MONU Vs. STATE OF MADHYA PRADESH

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.) I.A. No.6144/2020, an application under section 301(2) of the Cr.P.C., is allowed.

(3.) Heard learned counsel for the parties.