VIVEK ANAND KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has prayed for anticipatory bail in this instant petition arising out of FIR No. 9 of 2022, dtd. 8/1/2022, registered under Ss. 420 and 120B of the Indian Penal Code and Ss. 103 and 104 of the Trade Mark Act, 1999, at Police Station, Parwanoo, District Solan.

(2.) Ad-interim bail was granted to the petitioner vide order dtd. 8/2/2022, subject to the conditions stipulated in the said order.

(3.) The prosecution case in nut shell is that on 8. 01.2022, a complaint was lodged at the police station with the allegations that one Shri Deepak Jain had been selling duplicate 'Ghee' under the brand name of Patanjali in his factory called 'Gautam Industry'. A raiding party was constituted, which searched the premises of Gautam Factory in presence of said Shri Deepak Jain. During search, 24 packets of duplicate Ghee under the brand name of Patanjali were recovered. Deepak Jain was arrested on 9/1/2022. During investigation, he statedly revealed that he was being provided duplicate Ghee by one Arvind Kumar. He further stated that he was selling this duplicate Ghee to one BSTL company in Delhi.