Madhya Pradesh High Court
Mandelez India Food Ltd. (Cadbury India ... vs The State Of Madhya Pradesh Thr. on 29 February, 2016
1 M.Cr.C.13109/2015
29.02.2016
Shri Surendra Singh, Senior counsel with Shri
Saurabh Agrawal, counsel for the applicant.
Shri Mohd. Irshad, P.P. for the respondent/
State.
Heard on admission.
It appears that the applicant has challenged the proceedings of Section 133 of the Cr.P.C. pending before the S.D.M. Gohad. It appears that no copy of complaint or any documents filed before the S.D.M., Gohad, are filed here and, therefore, it would be inappropriate to pass any order without any appropriate document. The applicant is directed to file the aforesaid documents so that the proceedings taken under Section 133 of the Cr.P.C. may be made clear before this Court.
Case be listed against on 14.03.2016.
(N.K. Gupta)
mani Judge