SURESH KIRAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.4046/2020, an application under Section 301(2) of Cr.P.C. filed on behalf of the complainant for assisting the State Counsel is taken up, considered and allowed for the reasons mentioned therein.

(3.) Accordingly, Shri Anshu Gupta, learned counsel and his associates are permitted to assist the State Counsel.