VARSHA RANA Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Ajay Dwivedi, learned counsel for the complainant. 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.) Heard, learned counsel for the parties.

(3.) Case diary perused.