SONU 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 counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Being arguable, this appeal is admitted for final hearing in due course.

(3.) Heard on I.A.No.6532/2020, application under Section 389 (1) of Cr.P.C for suspension of jail sentence and grant of bail on behalf of the appellant Sonu @ Devendra.