S.A.DHARMADHIKARI,J. - (1.)Case Diary is perused.
(2.)Learned counsel for the rival parties are heard.
(3.)The applicant has filed this first application u/S 439, Cr.P.C . for grant of bail. The applicant has been arrested by Police Station Indergarh, District Datia in connection with Crime No. 314/2017 registered in relation to the offences punishable u/S. 420, 511 of IPC and under Section 103 of Trade Mark Act, 1999 and under Section 63 of Copyright Act.