RASHMIBEN ALPESHBHAI NARVEKAR 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.11192015210323 with Changodar Police Station for the offences punishable under Sections 420, 34 and 120(B) of IPC, u/s.3,7 of Essential Commodities Act, u/s 53 of the Disaster Management Act and u/s. 27 of the Drugs and Cosmetics 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 6 Remdesivir Injection and thus, deprived to needy patient out of its reach.