KESHAV SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing. Heard on I.A.No.15499/2020, an application under Section 301 (2) of Cr.P.C.

(2.) For the reasons mentioned in the application, I.A.No.15499/2020 is allowed and counsel for the complainant and his associates are permitted to assist the State counsel in the matter.

(3.) Heard the learned counsel for the parties.