DILIP DYANDEV GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these Applications for bail, arise out of Crime No.244 of 2021 of Baramati Taluka Police Station, District-Pune (Rural), under Sec. 304, 420, 279, 188, 120B read with Sec. 34 of the Indian Penal Code, Sec. 2,3, and 4 of the Epidemic Diseases Act, 1897. Sec. 3(2)(c), Sec. 7(1)(a)(ii) of the Essential Commodities Act, Sec. 18(c) read with Sec. 27(b)(ii), 18A read with 28, 18(a)(i) and 17B read with 27(c), 22(1)(cca) read with Sec. 22(3), rule 104 read with 27(d) of the Drugs and Cosmetics Act 1940.

(2.) The aforesaid offence is registered on the basis of the complaint dtd. 17/4/2021 lodged by Vithal Nangare, Food Inspector attached to the Food and Drugs Administration, Pune.

(3.) According to the informant the Applicants along with co-accused sold spurious Remdesivir injections during the Pandemic at the rate of Rs.35,000.00 per vial. In short according to the prosecution the Applicants had filled the empty Remdesivir vials with Paracetamol and same were sold as genuine Remdesivir injections there by endangering the life of those suffering from Covid-19 disease.