BHAWNA BANSAL Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) With consent of learned counsel for the parties, the matter is heard finally.

(3.) By filing this petition, under Article 226 of the Constitution of India, petitioner has sought the following reliefs:-