LAWS(MPH)-2020-6-856

DEVENDRA SINGH Vs. STATE OF M.P.

Decided On June 17, 2020
DEVENDRA SINGH Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) 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.

(2.) Case Diary is perused.

(3.) Learned counsel for the rival parties are heard.