NITESHKUMAR BALDEVBHAI VELJIBHAI HADHIYOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP waives service of rule on behalf of the respondent - State. Heard learned advocate for the applicant and learned APP 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 C.R.No.11206044210552 of 2021 with A-Division Police Station, Mehsana City for the offences punishable under Sections 420 and 114 of IPC, u/s. 3, 7 and 11 of Essential Commodities Act, u/s 53 of the Disaster Management Act.

(3.) Learned APP strongly objects for grant of bail on the ground that during pandemic period, the applicant was found involved in black marketing of 2 Remdesivir Injection and thus, deprived to needy patient out of its reach.