Patna High Court - Orders
Basudeo Sah @ Basudeo Sao vs The State Of Bihar on 20 September, 2012
Author: Gopal Prasad
Bench: Gopal Prasad
Patna High Court Cr.Misc. No.30359 of 2012 (3) dt.20-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No. 30359 of 2012
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Basudeo Sah @ Basudeo Sao
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE GOPAL PRASAD
ORAL ORDER
3 20-09-2012Heard learned counsel for the petitioner and learned counsel for the State.
This is a petition for grant of regular bail in a case under Sections 102, 108 of the Trade Marks Act as well as Sections 63 and 69 of the Copy Right with regard to recovery of various counterfeit articles and duplicate Pudin Hara product and Dabur Amla Oil with a trade mark of Dabar India Limited.
The petitioner is in jail since 18.06.2012. Hence, having regard to the facts and circumstances of the case, the petitioner above named is ordered to be released on bail on furnishing bail bond of Rs.10,000/- (ten thousand) with two sureties of the like amount each to the satisfaction of the learned Chief Judicial Magistrate, Jamui in connection with Jhajha P. S. Case No. 80 of 2012, subject to the condition that the petitioner shall appear in the case on each and every Patna High Court Cr.Misc. No.30359 of 2012 (3) dt.20-09-2012 date fixed by the court below and any absence of the petitioner shall be subject to the satisfaction of the court below on reasonable grounds.
(Gopal Prasad, J.) kundan/-