ASHOK MANIKRAO KHOPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD learned Advocate Shri C. R. Deshpande for the petitioner and learned A. P. P. Shri V. D. Sapkal for the respondent State.

(2.) THE present petitioner is prosecuted for having committed offence under Section 3 punishable under Section 7 of the Essential Commodities Act. THE petitioner is owner of petrol pump at Nardana in Dhule district. It is alleged that the petitioner made unauthorised sale of diesel and, therefore, the officer in charge of the Sakri Police Station registered crime No. 19/1999 against the present petitioner for the offence under Section 3 punishable under section 7 of the Essential Commodities Act. THE offence came to be registered on 27th of April, 1999.

(3.) THE present petitioner again filed Criminal Application No. 297/1999 before Special Court, Dhule, for grant of anticipatory bail under Section 438 of Cr. P. C. Special Court rejected the said application by order dt. 9th of July, 1999. THE petitioner then moved this court by filing Criminal Application No. 1337/1999 for grant of anticipatory bail under Section 438 of Cr. P. C. This court rejected the said application by order dt. 28th of July, 1999.