Alok Singh, J. - (1.) THIS is an application seeking regular bail in case FIR No.124 dated 27.12.2010 under Sections 420/406 IPC, read with Section 63 of the Copyright Act, 1957 and Sections 102 & 103 of Trade Marks Act, 1999, Police Station P.A.U., Ludhiana.
(2.) ON 10.3.2011, this Court passed the following order:- "Learned counsel for the petitioner argued that the allegation against the petitioner is that without any authority of the Department of Post, he was using logo of the Department and by giving advertisement, allured several people including the complainant for investment of money. Thinking that the deposit scheme is of Department of Post, complainant had deposited the amount with the accused " petitioner and on demand, accused " petitioner had failed to return the money to the complainant. Learned counsel vehemently argued that Department of Post has never made any complaint for using the logo of Department of Post. Therefore, Section 63 of the Copyright Act is not attracted. Learned counsel further argued that though as per agreement, no refund is possible yet to show his bonafide, money deposited by the complainant shall be deposited with the trial Court within 10 days." Learned counsel for the petitioner states that petitioner has deposited Rs.4,35,000/- with the trial Court in compliance of order dated 10.3.2011 to show bonafide.
(3.) LEARNED counsel for the complainant states that he may be permitted to withdraw the amount.;