NIRMAL SURYAJI MORE Vs. STATE OF M P

JUDGEMENT

(1.) HEARD.

(2.) THIS petition under Section 482 Cr. P. C. has been filed by the applicants on 16-12-1998, which came up for hearing on 18-12-98. On 18-12-98 counsel for the applicant sought for an adjournment and on 6-1-1999 again time was sought. On 25-1-99 amendment in the petition was made and respondent No. 2 was impleaded as party. On 1-2-1999 notices were issued to the respondents.

(3.) THE prayer in the petition is for quashing of the FIR and further investigation pursuant thereto.