Calcutta High Court (Appellete Side)
Copyright Act And Under Sections ... vs In Re: Niranjan Roy on 5 February, 2018
1 05.02.2018130
sdas allowed C.R.M. No. 1044 of 2018 In Re.: An application under Section 438 of the Code of Criminal Procedure filed on 02.02.2018 in connection with Gangarampur Police Station Case No. 370 of 2017 dated 29.12.2017 under Section 420 of the Indian Penal Code read with Section 63 of the Copyright Act and under Sections 77/78/79 of the Trade Mark Act.
And
In Re: Niranjan Roy ...... petitioner
Mr. Ram Krishna Bhattacharya,
Mr. Swagata Datta
...for the petitioner
Mr. Aniket Mitra
.... for the State
It is submitted by the learned Counsel appearing for the petitioner that the petitioner has been falsely implicated in the instant case and there is a business rivalry between the parties.
Learned Counsel appearing for the State opposes the prayer for anticipatory bail.
We have considered the materials in the case diary and we find that the alleged incriminating articles have already been recovered and hence we are of the opinion that custodial interrogation of the petitioner may not be necessary in the instant case and he may be granted anticipatory bail. Accordingly, we direct that in the event of arrest the petitioner shall be released on bail upon furnishing a bond of Rs.10,000/-, with two sureties of like amount, to the satisfaction of the arresting officer and also subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973 and on further 2 condition that the petitioner shall meet the investigating officer once in a week until further orders.
This application for anticipatory bail is, thus, disposed of.
(Rajarshi Bharadwaj, J.) (Joymalya Bagchi, J.)