MUKESH Vs. STATE OF MADHYA PRADESH & ANOTHER
LAWS(MPH)-2020-6-186
HIGH COURT OF MADHYA PRADESH
Decided on June 17,2020

MUKESH Appellant
VERSUS
State of Madhya Pradesh and Another 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.)Heard learned counsel for the parties.
(3.)Case diary perused.


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