SHANKARRAO BABURAO PANHALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) BY this application, the applicant seeks pre-arrest bail in connection with C.R. No.3027 of 2009 registered at Pandharpur Taluka Police Station, District Solapur for an alleged offence punishable under sections 3 & 7 of the Essential Commodities Act.

(3.) THE notification imposed a restriction for storage of more than 200 quintals of sugar. During the period of the notification, a person was not entitled to store more than 200 quintals of sugar. After the notification expired, there would be no restriction on the quantity of sugar to be stored. Learned A.P.P. was unable to point out any other notification imposing any restriction for storage of sugar as applicable in September 2009. In the absence of any restriction, prima facie, no offence is committed. In any event, since the sugar has already been seized under a panchanama, further presence of the applicant for custodial investigation is not necessary. Hence, I pass the following order: