Madhya Pradesh High Court
M/S. Eagle Seeds And Biotech Limited ... vs The State Of Madhya Pradesh on 18 August, 2020
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.26818/20 Indore, Dated: 18/08/2020 Shri S.C. Bagadiya, learned senior advocate with Shri Rohit Saboo, learned counsel for the petitioner.
Shri Shrey Raj Saxena, learned counsel for the State. Learned counsel for the petitioner has submitted that the offence under Section 3/7 of the Essential Commodities Act is not made out because no control order has been violated. He has further submitted that the case is squarely covered by the order dated 25/10/2018 passed in M.Cr.C. No.18348/2017 in the case of Nirmal Seeds Pvt. Ltd. Vs. State of M.P. and others.
Responding to this, Shri Sexena, learned counsel for the State has read out the FIR and has submitted that there is specific allegation of violating the seed control order. He prays for time to point out which clause of the seed control order has been violated.
List in the next week, as prayed.
(Prakash Shrivastava) Judge krjoshi Digitally signed by KHEMRAJ JOSHI Date: 2020.08.18 16:43:33 +05'30'