DARSHAN SURESHBHAI SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR being C.R. No.11191011200087 of 2020 registered with DCB Police Station, Ahmedabad, for the offences punishable under Sections 120B, 34 and 418 of the Indian Penal Code, Sections 10C, 13(1)(B), 18A, 18B, 18C, 27, 28 and 28A of the Drugs and Cosmetics Act, 1940, Rule 104(A) of the Drugs and Cosmetic Rules, 1945, Sections 3 and 7 of the Essential Commodities Act, 1955 and Section 26 of the Drugs Prices Control Order, 2013.

(2.) Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

(3.) Learned APP appearing on behalf of the respondentState has opposed grant of regular bail looking to the nature and gravity of the offence.