Gujarat High Court
M G Ramadoss vs State Of Gujarat & on 8 March, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
M G RAMADOSS....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/3057/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 3057 of 2012 ================================================================ M G RAMADOSS....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR UMANG K CHOKSI, ADVOCATE for the Applicant(s) No. 1 MR KV SHELAT, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 08/03/2013 ORAL ORDER
At the request of Mr. Shelat, learned advocate for the respondent No.2, the hearing of present petition is adjourned.
S.O. to 26.3.2013. In the meanwhile, the proceedings qua present petitioner shall remained stayed in view of the contention raised by learned advocate for the petitioner and the variance between notice and memo of complaint filed before learned Magistrate.
(K.M.THAKER, J.) Suresh 1