ABHISHEK P. V. Vs. UNION TERRITORY OF CHANDIGARH

JUDGEMENT

(1.) Case is taken up for hearing through video conferencing.

(2.) Through this petition, the petitioner seeks regular bail in case bearing FIR No.56 dated 18.04.2021, registered at Police Station Central Sector 17, Chandigarh, under Sections 420 and 120-B IPC, Section 7 of the Essential Commodities Act, 1955 and Section 27 of the Drugs and Cosmetics Act, 1940.

(3.) Learned counsel for the petitioner contends that besides pursuing BBA-LLB-5 year course, the petitioner is a partner in Macew Merchantile LLP, which is a partnership firm comprising the petitioner and one Sahith Thalayillath. His aforesaid firm is into the business of supplying surgical examination and latex gloves and is also an authorized seller for the supply of the gloves being manufactured by Hi-care Gloves Private Limited under the brand name of Medicyl. The petitioner has falsely been implicated in the present case by implanting one vial of Remdesivir. Learned counsel further submits that no offence under Section 7 of the Essential Commodities Act is made out. Moreover, the police was not authorized to launch prosecution under Section 27 of the Drugs and Cosmetics Act, 1940. Lastly, it is submitted that the investigation is complete; that nothing is to be recovered from him; that he has been in custody since 22.04.2021, and that no useful purpose would be served by keeping him behind the bars.