SURESH GARG Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 280 of 2011 dated 7.9.2011 registered at Police Station, Paonta Sahib, District Sirmaur, under Sections 420, 406 IPC, Sections 63, 64 of the Copyrights Act, 1957 and Sections 103 and 104 of the Trade Marks Act, 1999.

(2.) It has been stated that one K. Prasad Reddy had approached the petitioner for the manufacture of multivitamin mineral supplement by the name of ZINCOVIT. K. Prasad Reddy is the registered owner of trade mark 'Zincovit' under Trade Marks Act, 1999 vide application dated 23.4.2009 in respect of food product with multivitamin mineral supplement under the Trade Marks Rules.

(3.) K. Prasad Reddy had also applied for the registration of 'Zincovit with fruits devise label' under the artistic work under the Copyrights Act, 1957, which was registered under the registration No. A-90270/2011.