JAYPAL SINGH Vs. STATE OF M.P.

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. 8829/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein. Also heard on the question of admission.

(3.) This criminal revision appears to be arguable, hence, it is admitted for final hearing.