Madhya Pradesh High Court
Kamlesh Dhakad vs The State Of Madhya Pradesh on 22 June, 2016
1 Mcrc.6754/16
22/6/16
Shri Rajeev Shrivastava, Advocate for the petitioner. Dr.(Smt) Anjali Gyanani, Public Prosecutor for the State. Counsel for the petitioner as well as State is directed to find out as to whether offence punishable under Section 3/7 of Essential Commodities Act, is bailable or non-bailable.
List day-after-tomorrow, i.e. 24/6/2016.
(Sheel Nagu) Judge (Bu)