Madhya Pradesh High Court
M/S Ipcan Generic Health Care Pvt. Ltd. ... vs The State Of Madhya Pradesh on 10 January, 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 : 10-01-2023
Shri Rohit Kumar Mangal, learned counsel for the petitioner.
Shri Vishal Sanothiya, learned counsel for the respondent/State.
The present petition is filed under Section 482 of the Code of Criminal Procedure, 1973, for quashment of cognizance of complaint by the learned Sessions Court, Ujjain.
Counsel for the petitioner submits that complaint ought to have been presented before the Magistrate Court and then the case should have been committed to the Sessions Court. It is further submitted that the cognizance has been taken without application of mind.
Counsel for the State prays for time to seek instructions in the matter. Issue notice to the respondents. Shri Sanothiya, counsel for the State accepts notice on behalf of the respondents/State. He is granted a week's time to seek instructions in the matter.
List the matter on 23.01.2023.
(VIJAY KUMAR SHUKLA) JUDGE Arun/-
Signature Not Verified Signed by: ARUN NAIR Signing time: 1/10/2023 6:12:52 PM