Madhya Pradesh High Court
Dashrath Yadav vs The State Of Madhya Pradesh on 8 July, 2025
Author: Anuradha Shukla
Bench: Anuradha Shukla
1 MCRC-24090-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 24090 of 2025
(DASHRATH YADAV Vs THE STATE OF MADHYA PRADESH )
Dated : 08-07-2025
Shri Ahadullah Usmani - Advocate for applicant.
Shri G. S. Thakur - Govt. Advocate for respondent/State.
Learned counsel for the applicant prays for and is granted time to argue on the issue whether the offence of Section 3/7 of Essential Commodities Act is bailable or not.
List this case on 10.07.2025.
(ANURADHA SHUKLA) JUDGE pnm Signature Not Verified Signed by: POONAM MANEKAR Signing time: 09-07-2025 11:12:10