ANKIT ALIAS UTKARSH Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Prashant Sharma, learned counsel for the appellant.

(2.) Shri Aditya Singh Ghuraiya, learned Public Prosecutor for the State.

(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.