MANOJ KUMAR @ MUNSHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These Criminal Misc. Second Bail Applications have been brought under Section 439 of Cr.P.C. seeking regular bail in connection with F.I.R. No. 53/2020 registered with Police Station Samod District Jaipur Rural, for the offence/s punishable under Section/s 420, 272, 273 of IPC read with 102, 103, 104, 108 of Trade Mark Act and 63, 64 of Copyright Act .

(2.) Heard learned counsel for the accused petitioners through video conferencing and perused the record. It has been contended that the first bail applications were rejected on 28.04.2020 as the investigation was under progress, hence while rejecting the bail applications this court granted liberty to accused-petitioners to file fresh bail applications after filing of charge-sheet. Now the charge-sheet has been filed under Section 420 , 272 , 273 of IPC read with 102, 103, 104, 108 of Trade Mark Act and 63, 64 of Copyright Act . The offence is triable by Magistrate Court. Offences under Sections Trade Mark Act and the Copyright Act are bailable while charge under Section 420 of IPC is not made out. Trial of the case will take time. They are in custody for last 2 1/2 months. There are no previous cases pending against them, hence request was made to grant benefit of bail to the accused-petitioners.

(3.) Learned Public Prosecutor has opposed the bail applications.