RAJKUMAR NAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Shri Mukesh Chandra Pathak, learned counsel for the appellant.

(2.) Shri Nitin Agrawal, learned Panel Lawyer for the State.

(3.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing.