Madhya Pradesh High Court
Narendra Kumar Veshnav vs The State Of M.P. on 26 November, 2020
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
HIGH COURT OF MADHYA PRADESH MCRC No.43397/2020 Indore, Dated : 26.11.2020 Shri Ankit Saxena, learned counsel for the applicant.
Shri Amol Shrivastava, learned counsel for the State.
Learned counsel for the applicant placing reliance upon the order of the coordinate bench dated 5.9.2020 in M.Cr.C. No.26957/2020 in the case of Rakesh Kumar Vs. State of M.P. has submitted that the offence under Section 3/7 of the Essential Commodities Act is bailable in nature.
Learned counsel for the State submits that there are conflicting judgments on this point and prays for time to argue the matter.
List on 3.12.2020.
(Prakash Shrivastava) Judge Digitally signed by Trilok Singh Savner Date: 2020.11.26 15:31:34 +05'30'