Madhya Pradesh High Court
Bantu@ Shakir Ali vs The State Of Madhya Pradesh on 27 November, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
M.Cr.C. No. 47224/2020
( Bantu @ Shakir Ali Vs The State of M.P. )
(1)
Gwalior, dated :27/11/2020
Shri Rajmani Bansal, learned counsel for the applicant.
Shri Sohit Mishra, learned Panel Lawyer for the respondent-
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.
IA No. 22298/2020, an application for urgent hearing, is considered and allowed.
Counsel for the respondent-state is directed to produce the cross case diary bearing Crime No. 78/2020 of Police Station, Lateri District Vidisha (M.P.).
List this matter in the next week.
(S.A.Dharmadhikari) Judge Prachi* PRACHI MISHRA 2020.11.27 19:00:06 +05'30'