VISHVAJEET SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Notice of motion. Mr. I.P.S.Doabia, Additional Advocate General, Punjab accepts notice on behalf of the respondent-State.

(2.) Contention of the petitioner in the present petition is that petitioner-Vishvajeet Sharma being Director of the Company-M/s Teleone Consumers Product Private Limited has falsely been implicated in FIR No.08/2017 dated 13.06.2017 under Sections 420 , 120-B IPC and 66-D I.T. Act, registered with P.S Punjab State Cyber Crime, S.A.S.Nagar, Punjab at the instance of Manish Grover, wherein, it has been alleged that a product namely 'Divya Kit' which was developed by the complainant being sold in the market through various advertisements, whereas, the petitioner-accused being Director of the Company, ibid, is selling the same product by taking the screen shots of the websites and helpline phone numbers mentioned on the website of the complainant.

(3.) Apprehending arrest at the instance of the police, the petitioner filed anticipatory bail application before the concerned Court which was taken up on 12.12.2017 (Annexure P-2) and following order was passed:- Police record produced by SI Sandeep Kumar. As per allegations contained in the FIR, the complainant had developed a product, namely, 'Divya Kit', which was being sold by him. The petitioner allegedly sold the product manufactured and registered by the complainant by mentioning their phone numbers on the website.