SHELU @ SHAILENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) All two applications, the offence and crime number is same, therefore, these applications are decided by a common order.

(2.) Learned counsel for the rival parties are heard.

(3.) 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, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.