Madhya Pradesh High Court
M/S Ipcan Generic Health Care Pvt. Ltd. ... vs The State Of Madhya Pradesh on 28 February, 2023
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE MCRC No. 133 of 2023 (M/S IPCAN GENERIC HEALTH CARE PVT. LTD. THROUGH DIRECTOR SAHIL GARG AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 28-02-2023 Shri Rohit Kumar Mangal - Advocate for applicant.
Shri Vishal Sanothiya - GA for the State. Counsel for the State again prays for time to argue the matter. The present petition is filed under Section 482 of the Code of Criminal Procedure for quashment of cognizance of complaint by the Special Judge without there being any committal by the Magistrate. It is further submitted that the cognizance has been taken without application of mind.
At the request of counsel for the State, list the matter in the week commencing 20.03.2023.
Counsel for the applicant submits that the next date before the trial Court is 03.03.2023.
Considering the same, as an interim measure, it is directed that further proceedings of Sessions Case No.136/2020 pending before the Sessions Judge, Ujjain shall remain stayed till the next date of hearing.
Parties agree to argue the matter finally on the next date. CC as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
soumya
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SOUMYA RANJAN
DALAI
Date: 2023.02.28
18:05:54 IST