KARU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Matter is heard through video conferencing. I.A. No.21647/2020, an application for urgent hearing is taken up, considered and allowed for the reasons mentioned therein.

(2.) I.A. No.22679/2020, an application under Section 301(2) of Cr.P.C. filed on behalf of the complainant for assisting the State Counsel is taken up, considered and allowed for the reasons mentioned therein.

(3.) Accordingly, Shri Suneel Kumar Sharma, learned counsel and his associates are permitted to assist the State Counsel. Consequently, I.A. No.21647/2020 and I.A. No.22679/2020 stand disposed of.