SAVITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) learned counsel for the complainant. 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 counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.9338/2020, an application under Section 301 (2) of Cr.P.C.

(3.) For the reasons mentioned in the application, I.A.No.9338/2020 is allowed and Shri D.S. Rajawat , counsel for the complainant and his associates are permitted to assist the learned Panel Lawyer in the matter.