LAWS(MPH)-2020-5-206

RADHA RAMAN SHARMA Vs. STATE OF M.P.

Decided On May 18, 2020
Radha Raman Sharma Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Shri Prashant Sharma, learned counsel for the applicant.

(2.) Shri Vijay Sundram, learned Panel Lawyer for the respondent-State.

(3.) Shri Mubarak Khan, learned counsel for the complainant 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.