Madhya Pradesh High Court
Shakir Khan vs The State Of Madhya Pradesh on 12 October, 2020
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH
MCRC No.39080/2020
Shakir Khan vs. State of M.P.
Gwalior, Dated : 12/10/2020
Shri Sanjay Kumar Bahirani, Counsel for the applicant.
Shri Anoop Nigam, Panel Lawyer for the respondent/State.
Heard through video conferencing. It is submitted by the counsel for the applicant that offences punishable under Section 3/7 of Essential Commodities Act are bailable in nature.
The counsel for the State prays for and is granted a week's time to argue on this issue.
List in the next week.
(G.S. Ahluwalia)
(alok) Judge
ALOK KUMAR
2020.10.13
11:00:04 +05'30'