Deepak Kumar Patwa vs The State Of Bihar on 1 May, 2023

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Patna High Court - Orders

Deepak Kumar Patwa vs The State Of Bihar on 1 May, 2023

Bench: Sunil Kumar Panwar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.5335 of 2023
                  Arising Out of PS. Case No.-601 Year-2022 Thana- SASARAM NAGAR District- Rohtas
                 ======================================================
                 DEEPAK KUMAR PATWA Son of Jagdish Patwa @ Jagdish Kumar Patwa
                 @ Jagdish Prasad Patwa R/o Mohalla - Kajipura, Ward No.- 26, P.S.- Sasaram
                 Town, District - Rohtas




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


                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :      Mr.Ajeet Kumar Bhardwaj
                 For the Opposite Party/s :      Mr.Md. Ataur Rahman
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SUNIL KUMAR PANWAR

                                                 ORAL ORDER

2   01-05-2023

Heard learned counsel for the petitioner and learned APP for the State.

The petitioner has prayed for regular bail in a case instituted for the offence under Section 420 of the Indian Penal Code and Section 63 of the Copy right Act, 1957.

The allegation against the petitioner along with others is of selling fake goods in the market by counterfeit cosmetics products of LAKME brand.

It is submitted by learned counsel for the petitioner Patna High Court CR. MISC. No.5335 of 2023(2) dt.01-05-2023 2/3 that petitioner has been falsely implicated in this case. He has committed no offence. He submitted that the FIR has been registered on the basis of the information furnished by a constituted attorney of M/s Hindustan Unilever Ltd., with an allegation that during market survey, it was found that dealing with whole sale/retail business counterfeit cosmetic using brand name LAKME was being sold. It is his submission that the petitioner had purchased the aid articles from an authorized dealer. He further submitted that the other co-accused has already been granted bail by a Co-ordinate Bench vide order dated 04.03.2023 passed in Cr. Misc. No. 63205 of 2022 and the case of this petitioner stands on similar footing. Petitioner has got no criminal antecedent as stated in para-3 of the bail petition. He is languishing in judicial custody since 20.07.2022.

The application for bail is opposed by learned APP for the State.

Having heard learned counsel for the parties and considering the facts and circumstances of the case, this court is inclined to enlarge the petitioner on bail. The above named petitioner is directed to be enlarged on bail on furnishing bail bond of Rs. 10,000/- (Rs. ten thousand only) with two sureties of the like amount each to the satisfaction of the learned C.J.M., Patna High Court CR. MISC. No.5335 of 2023(2) dt.01-05-2023 3/3 Rohtas at Sasaram in connection with Sasaram Nagar P.S. Case No. 601 of 2022.

(Sunil Kumar Panwar, J) arish/-

U         T

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Patna High Court - Orders