GANGARAM & ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) Matter is heard through video conferencing.

(2.) I.A. No.5066/2020, an application for urgent hearing and I.A. No.5068/2020, an application for exemption from filing certified copy of impugned order and exemption from filing Bar Stamp Ticket, are taken up, considered and allowed for the reasons mentioned therein.

(3.) Accordingly, I.A. No.5066/2020 and I.A. No.5068/2020 stand disposed of.