SADHU CHARAN MEHER Vs. STATE OF ORISSA

JUDGEMENT

(1.) This application under Section 438 Cr.P.C. has been filed for grant of anticipatory bail for the offence alleged to have been committed under the Essential Commodities Act. Learned counsel for the petitioner cited a decision reported in 2001 Crl. L.J. 1306 (Dinesh Kumar Dubey and another v. State of M.P.) wherein the Court has held that the offence, under the Essential Commodities Act are cognisable and bailable as per the amended Section 10-A of the 1955 Act. Since the offence is said to be bailable one, the application under Section 438, Cr.P.C. is not maintainable. I, therefore, dismiss the application as not maintainable. Application dismissed.