NARESH KUMAR DHANOLIA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on I.A. No.4926/2020, an application for urgent hearing.

(2.) Considered and allowed.

(3.) 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.