DHARMENDRA MEENA Vs. STATE OF M.P.

JUDGEMENT

(1.) 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.11037/2020, application for permission to assist the Public Prosecutor in the matter.

(3.) For the reasons mentioned in the aforesaid application, I.A.No.11037/2020 is allowed and Shri Ashish Singh Jadoun is permitted to assist the Dy. Advocate General in the matter. Heard the learned counsel for the parties.