MUNNA SINGH TOMAR 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 petition has been heard and decided finally in physical hearing to maintain social distancing.

(2.) With the consent of the parties, the matter is finally heard in physical hearing.

(3.) The present petition has been filed under Article 226 of the Constitution of India seeking following reliefs :-