REGENT COMPUTRONICS PVT. LTD.

PARVEEN KUMAR Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.

(2.) In paragraph 8 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) During the peak of the Covid-19 pandemic, when the patients needed Remdesivir, considered a life-saving drug, taking advantage of the precarious health conditions, the petitioner, with greed to make quick bucks, was caught black marketing it for a huge, huge margin.

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PARVEEN KUMAR Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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