SUNIL GURJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Ms. Ayushi Yadav, 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 on IA No. 20604/2020, an application under Section301(2) of the Cr.P.C.

(3.) For the reasons stated in the application, the same is allowed and Shri Sankalp Sharma, learned counsel on behalf of the complainant and his associate is permitted to assist the prosecution.