BHANUPRATAP SINGH TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri D.S. Bhadoriya, learned counsel on behalf of the complainant.

(2.) 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.

(3.) Heard on IA No. 16630/2020, an application under Section 301(2) of the Cr.P.C.