VIVEK LAXMANDAS HULDANI 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 C.R. No. 11191011210038 of 2021 with Ahmedabad City D.C.B. Police Station for the offences punishable under Sections 420, 34,120(B) of the IPC, u/s 7(1) (a)(ii) of the Essential Commodities Act as well as u/s 53 of the Disaster Management 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.