VINAY KUMAR MISHRA Vs. STATE OF MADHYA PRADESH

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.) I.A. No.17912/2020, an application filed u/S. 301(2) Cr.P.C. is taken up, considered and allowed for the reasons mentioned therein.

(3.) Learned counsel for the complainant is permitted to assist the learned Panel Lawyer.