Madhya Pradesh High Court
Chakki @ Shyamsunder vs The State Of Madhya Pradesh on 28 September, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH,
BENCH AT GWALIOR
M.Cr.C. No. 35604/2020
(Chakki @ Shyamsunder Vs The State of M.P. and another)
(1)
Gwalior, dated : 28/09/2020
Shri Omendra Singh Kushwah, learned counsel for the
applicant.
Shri Ajay Singh Raghuvanshi, Panel Lawyer 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.
Issue notice to the respondent No.2 on payment of process fee by RAD mode within three working days.
List immediately after notice is served on respondent No.2.
(S.A.Dharmadhikari) Judge SP SANJEEV KUMAR PHANSE 2020.09.28 18:31:37 +05'30'