RASHMIBEN HITESHBHAI RETIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the applicant and learned Public Prosecutor for the respondent-State through V.C.

(2.) This application is filed under Section 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at Part A - C.R. No. 11210015210120 of 2021 with Surat D.C.B. Police Station for the offences punishable under Sections 420, 120(B) of the IPC, u/s 3, 7 and 11 of the Essential Commodities Act as well as u/s 53 of the Disaster Management Act and u/s 27(B)(2) of the Drugs and Cosmetics Act.

(3.) Learned Public Prosecutor strongly objects for grant of bail on the ground that during pandemic period, the applicant was found involved in black marketing of Remdesivir injection and thus, deprived to needy patient out of its reach.