JAYESH KANTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application, the applicant - original accused has prayed for the following reliefs :

(2.) The applicant-accused came to be arrested in connection with the First Information Report being CR-I No.57 of 2017 registered at the Lagnaj Police Station, District Mehsana, for the offence punishable under Section 420 read with Section 114 of the Indian Penal Code, Sections 63, 65, 68A of the Copyright Act, 1957 and Sections 101, 102, 103, 104 and 105 of the Trade Marks Act, 1999.

(3.) The applicant was ordered to be released on regular bail vide order dated 20th May 2017 passed by the learned Additional Sessions Judge, Mehsana, in the Criminal Misc. Application No.567 of 2017. The Court below thought fit to impose certain conditions while releasing the applicant on bail. One of those conditions reads as under :