VIPIN KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, Vipin Kumar, is in judicial custody in Case Crime No. 32 of 2022, registered at Police Station Kunda, District Udham Singh Nagar, under Ss. 420, 274, 275, 276, 468, 120-B I PC, Ss. 17, 18(C) of the Drugs and Cosmetics Act, Ss. 103, 104 of the Trade and Merchandise Marks Act, and Sec. 63 of the Copyright Act. He seeks bail, claiming false implication and procedural irregularities in his arrest.

(2.) The prosecution alleges that on 8/2/2022, based on confidential information, a raid was conducted at a house behind Naini Paper Mill, where counterfeit medicines were being manufactured. The applicant was allegedly present at the site and introduced himself as the owner of the factory. Various pharmaceutical manufacturing machines, medicine strips, and other materials were recovered. It is contended that the applicant, along with other co-accused, was engaged in the unlawful manufacturing of spurious medicines, which posed a serious risk to public health.

(3.) Learned counsel for the applicant submits that the applicant has been falsely implicated. It is argued that he was picked up from his residence on 7/2/2022 and that the FIR was subsequently lodged to justify his illegal detention. The applicant denies any connection with the premises in question and asserts that the entire case is fabricated. It is further submitted that the prosecution has not produced any independent witnesses to corroborate its version and that the alleged recovery is doubtful.