Madhya Pradesh High Court
Jainarayan Dubey vs The State Of Madhya Pradesh on 19 August, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
Cr.R.No.5529/2018
( Jainarayan Dubey Vs. State of M.P. and another)
(1)
Gwalior, dated : 19.08.2020
Shri Prashant Sharma, Advocate for the petitioner.
Shri Rajesh Shukla, Dy. Advocate General for the respondent
No.1/State.
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.
Heard on I.A.No.6875/2020, which is an application seeking analogous hearing alongwith Cr.A.No.3539/2020.
For the reasons mentioned in the application, same is allowed. Also heard on I.A.No.6883/2020, an application for de-linking the present Criminal Revision with Criminal Appeal No.6481/2018.
Learned counsel submits that this revision has wrongly been connected with Cr.A.No.6481/2018.
Accordingly, this application stands allowed. This Criminal Revision is de-linked with Cr.A.No.6481/2018.
List this Criminal Revision alongwith Cr.A.No.3539/2020.
(S.A.Dharmadhikari) (Vishal Mishra)
Judge Judge
SP
SANJEEV
KUMAR PHANSE
2020.08.19
17:03:17 +05'30'