PARSHANT BHARDWAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has prayed for grant of regular bail in case FIR No.204 dated 29.6.2020, under Sections 120-B, 420 IPC, S. 63, 65 of Copyright Act & Section 7 of Essential Commodities Act, 1955, registered at Police Station Sector 50, Gurugram.

(2.) Briefly, the FIR has been registered on the allegations that on 29.6.2020, 68 bottles of hand sanitizer measuring 250 ML each were recovered from the shop of Mahesh, co-accused. It has been further alleged that Mahesh, co-accused was selling the sanitizer at a higher price.

(3.) It has been stated by learned counsel for the petitioner that the petitioner has been nominated on the basis of the disclosure statement of Mahesh, co-accused. The petitioner is a licensee running the business in the name and style of M/s Medicare Diagnostic Surgical Supplier and is not a manufacturer of the sanitizers. The arrest of the petitioner was effected on 5.7.2020, investigation of the case is complete and challan has already been presented in the Court. Furthermore, Mahesh, co-accused has already been granted regular bail.