SURENDRA DANGI 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.) Heard on I.A. No.13622/2020, an application seeking correction of Crime Number as mentioned in the application.

(3.) For the reasons stated therein, the I.A. is allowed and the Crime Number is taken to be 485/2019.