SHETANSINGH RAMSINGH RAJPUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties through video conferencing.

(2.) By way of the present application filed under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11214008201989 of 2020 registered with Bardoli Police Station, Surat Rural, District Surat for the offences under Sections 103 and 104 of the Trade Marks Act, 1999, Sections 406, 420 and 114 of the Indian Penal Code, 1860 (the "IPC") and Sections 63, 64 and 65 of the Copyrights Act, 1957.

(3.) The case of the prosecution, in brief, is that the complainant viz. Vishalsinh Hirasinh Jadeja has filed a complaint before Bardoli Police Station against 13 accused persons on 15.08.2020. It is further alleged that the accused were making fake product by using the name "Godrej Good Night Power Active Plus" and selling their product.