NARENDRA BHAVAN VADHVANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an application for release of muddamal.

(2.) The petitioner is an accused in the FIR being C.R. No.11196009200557 of 2020 registered with the Jawaharnagar Police Station, Vadodara City for the offences punishable under Sections 406, 420, 465, 468, 471 and 473 of the Indian Penal Code and Sections 51, 63 and 64 of the Copyright Act.

(3.) While registering the said FIR, the police has seized certain items, which the accused / present petitioner wants back.