SANDEEP CHANDUBHAI MATHUKIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Manan Mehta, learned APP waives service of Rule for the respondent State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure, 1973, for regular bail in connection with FIR No.11191011200087 registered with DCB Police Station, Ahmedabad City, District Ahmedabad for the offences punishable under Sections 418, 120B and 34 of IPC, Sections 10(c), 13(1)(b), 18A, 18B, 18(c), 27, 28, 28-A of Drugs and Cosmetics Act, 1930, Rule 104-A of Drugs and Cosmetics Rules 1945 and Sections 3 and 7 of Essential Commodities Act, 1955 and Para 26 of Drug Price Control Order, 2013.

(3.) Heard Mr. Vishal Awtani, learned counsel for the applicant and Mr. Manan Mehta, learned APP for the StatE through video conferencing.