JAGDISH SINGH Vs. STATE OF M.P

JUDGEMENT

(1.) 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, these applications have been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.7711/2010 in M.Cr.C.No.17503/2020 and I.A.No.5527/2020 in M.Cr.C.No.14769/2020, applications under Section 301 (2) of Cr.P.C.

(3.) For the reasons mentioned in the application, I.A.No.7711/2020 and I.A.No.5527/2020 are allowed and Shri Ashish Saraswat, counsel for the complainant and his associates are permitted to assist the learned Panel Lawyer in the matter. Heard the learned counsel for the parties.