Ravindra Singh, J. - (1.) Heard Sri Viresh Mishra, Senior Advocate assisted by Sri OP. Singh learned counsel for the applicant and learned A.G.A. and Sri G.S. Chaturvedi, Senior Advocate assisted by Miss Bharti Sapru, Samit Gopal and Sri Diptiman Singh learned counsel for the complainant.
(2.) This application is filed by the applicant Mahesh Rastogi with a prayer that the applicant may be released on bail in case Crime no. 214 of 2005, P.S. 58 Noida, District Gautam Buddha Nagar under Sections 420, 468 and 471 I.P.C. read with Section 63 of the Copy Right Act.
(3.) The prosecution story, in brief, is that the applicant is owner of Galore Prints Industries Limited. It is established in Sector- 58, A Block, Plot No. 46 Noida. The F.I.R. has been lodged against him by Sri Ashwani Tyagi, Law Officer of Hindustan Liver Limited Co. On 23.6.2005 at 11.30 a.m. At the police station concerned as mentioned above.;