Guddu Sah vs The State Of Bihar on 10 August, 2023

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Patna High Court - Orders

Guddu Sah vs The State Of Bihar on 10 August, 2023

Bench: Prabhat Kumar Singh

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.45716 of 2023
                      Arising Out of PS. Case No.-317 Year-2021 Thana- LALGANJ District- Vaishali
                 ======================================================
                 GUDDU SAH Son of Sakaldev Sah Resident of Village - Chaksalay Ward
                 No.- 11, P.S.- Lalganj, District - Vaishali.

                                                                                   ... ... Petitioner/s
                                                       Versus
                 The State of Bihar

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :       Mr. Bela Singh, Advocate
                 For the Opposite Party/s :       Mr. Ganesh Prasad Singh, Addl. Public Prosecutor
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH
                                       ORAL ORDER

2   10-08-2023

Heard learned counsel for the petitioner and the State.

2. Petitioner apprehends arrest in a case registered for the offence punishable under sections 420 of the Indian Penal Code and 63 of Copy Right Act, 103/ 104 Trade Mark Act, 27(A), 27(B) Drugs & Cosmetic Act.

3. On secret information, a raid was conducted in the house of the petitioner and there was recovery of various illegal products as per seizure list.

4. It is submitted that petitioner has been made accused in this case because he happens to be the owner of the house in question. It is further stated that a room of the house was given on rent to one Jitendra Paswan on 01.09.2021 for which rent agreement was made . Nothing has been recovered Patna High Court CR. MISC. No.45716 of 2023(2) dt.10-08-2023 2/2 from the possession of the petitioner. Petitioner has no concerned with the alleged articles and he has never sold any duplicate product to anyone . Allegation levelled against this petitioner is false and concocted.

5. Learned counsel for the State opposes the bail petition of the petitioner.

6. Considering the aforesaid facts and circumstances of the case, in the event of arrest or surrender within six weeks from today, let the petitioner, as named above, be enlarged 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 2nd Additional Chief Judicial Magistrate Ist Class, Vaishali in connection with Lalganj P.S. case no . 317 of 2021 , subject to the conditions laid down under section 438(2) of the Code of Criminal Procedure.

(Prabhat Kumar Singh, J) Kaushik/-

U      T

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Patna High Court - Orders