NISHAN 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.22370/2020, which is an application under Section 301(2) of Cr.P.C. for permitting the learned counsel for the complainant to assist the Public Prosecutor.

(3.) For the reasons mentioned in the application, the application is allowed and the counsel for the complainant is permitted to assist the State counsel.