Narinder Singh @ Narender Singh vs. State Of Punjab
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IN 106
Narinder
State of P
Date of d Date of U
CORAM Present:
SUMEET
Nagarik S for grant No.44 da Sections Amritsar. 2. the instan Sandeep Netrica C look into such as L Hilfiger a shopkeepe bearing fa -21127-2026 THE HIGH COURT OF PUN CHANDIG
Singh @ Narender Singh
V/s Punjab
decision: 04.05.2026 Uploading : 04.05.2026 M: HON’BLE MR. JUSTICE Mr. Veneet Sharma, Advocat Mr. Adhiraj Singh Thind, AA ***** T GOEL, J. (Oral) Present petition has been file Suraksha Sanhita, 2023 (hereina of pre-arrest/anticipatory bail to ated 26.03.2026, registered fo 63 of the Copy Right Act, 19
The brief facts, as culled out nt FIR has been registered on the Chaudhary, who claimed to be Consulting India Pvt. Ltd. He alle instances of copyright infringe Levi Strauss & Co., Calvin Kle and Skechers. As per the compl ers in Amritsar were engaged i ake labels of the aforesaid brands
1 NJAB AND HARYANA AT ARH CRM-M-21127-2026 (O&M)
....Petitioner
....Respondent SUMEET GOEL te for the petitioner. AG Punjab. ed under Section 482 of Bharat after to be referred as ‘the BNS o the petitioner in case bearing F r the offences punishable und 957 at Police Station A Divisi t from the FIR in question, are t e basis of a complaint made by o e working as a Field Officer w eged that he was duly authorized ement on behalf of reputed bran ein, Zara, Under Armour, Tomm lainant, it was alleged that vario in the sale of counterfeit garme s. Specific allegations were leve
iya S’) FIR der on, hat one with d to nds my ous ents led AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
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against a s present pe T-shirts b premises. shop of t allegedly recovered arrest at t forensic e to be regis 3. petitioner and is run Centre, A duly regis lawful m petitioner against p appended further co in questio allegation has emph not made establish Furthermo -21127-2026 shop running in the name and sty etitioner, stating that duplicate g bearing counterfeit trademarks Acting upon the said complaint the petitioner, during which a bearing counterfeit labels of d. It has been further alleged t the time of the raid and the rec examination. On these set of all stered. Learned counsel for the r is a bona fide businessman eng nning a shop under the name and Amritsar. Learned counsel has fu stered under the GST Act and manner. According to learned r are procured from wholesale m proper bills and invoices, cop d with the instant petition as An ontended that the petitioner has b on on the basis of a complaint m ns leveled therein are vague and hasized that the offence under Se out as there is no conclusive m that the goods allegedly reco ore, the alleged recovery has a
2 yle of “For brothers’, owned by t garments including jeans, shirts a were being sold from the s t, the police conducted a raid at substantial quantity of garme f the aforementioned brands w that the petitioner had evaded covered articles have been sent egations, the FIR in question ca petitioner has iterated that gaged in the retail sale of garme d style of M/s For Brothers at C further iterated that the petitioner d is carrying on his business in counsel, the goods sold by markets, particularly from Ludhia pies whereof have already be nnexures P-2 (colly). It has be been falsely implicated into the F made by a private individual and unsubstantiated. Learned coun ection 63 of the Copyright Act material on record at this stage overed are counterfeit in natu already been effected and nothi
the and aid the ents was the for me the ents City r is n a the ana, een een FIR the nsel are e to ure. ing AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
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remains t interrogat of the ca offender w case. The the prosec sending h has been m 4. anticipato serious a garments wrongful the FIR h made by a thereto, a said raid, recovered investigat sent for interrogat supply of goods we may be p the dismis -21127-2026 to be recovered from the petiti tion of the petitioner is not requi se. It has been further argued with clean antecedents and is n ere is no likelihood of the petitio cution evidence and, thus, no u him behind the bars. On the stren made for grant of anticipatory ba Per contra, learned State c ory bail to the petitioner by argu llegations of infringement of bearing labels of well known in loss to the rightful owners. A as been registered on the basis o an authorized representative of t raid was conducted at the prem a substantial quantity of garme d from the shop of the petitione tion is at a crucial stage and th forensic examined. It has be tion of the petitioner is essentia f such counterfeit goods, to iden ere procured and to ascertain the part of this illegal trade. Conside ssal of the petition in hand is pra
3 ioner and therefore, the custod ired in the facts and circumstanc d that the petitioner is a first ti not involved in any other crimi oner absconding or tampering w useful purpose would be served ngth of these submissions, a pray ail to the petitioner. counsel has opposed the grant uing that the instant case involv copyright and sale of counterf nternational brands thereby causi According to learned State couns of a specific and credible compla the concerned brands and pursu mises of the petitioner. During ents bearing counterfeit labels w er. It has been submitted that he recovered articles have alrea een contended that the custod al to unearth the complete chain ntify the source from where the e involvement of other person w ering the nature of the allegatio ayed for.
dial ces me nal with by yer of ves feit ing sel, aint ant the was the ady dial n of ese who ons, AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
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gone throu 6. allegation being cou credible i such artic this Cou involveme The plea invoices c has pointe The quest that requ determine petitioner arrest. T regarding been show has been investigat necessary offence ramificati 7. a dispute -21127-2026 I have heard the learned cou ugh the available record of the c As per the allegations in ns have been made against the pe unterfeit labels of well-known in information, the police conducte cles from the shop of the petitio urt, the nature and extent of ent in activities that fall with th of the petitioner that the goods h cannot be accepted, at this stage ed out apparent discrepancies an tion regarding genuineness of th uires thorough investigation ed/examined at this stage. It r was not present at the time of The investigation is at nascen the seized articles is awaited. wn, at this stage, from which it c n falsely implicated into the p ting agency is that the custodia y to unearth the source and ne alleged, though punishable ions on trade and commerce. Furthermore, the plea that th ed question of fact which ca
4 unsel for the rival parties and ha case. n the FIR in question, speci etitioner regarding sale of garme nternational brands. Acting on ed a raid and effected recovery oner. In the considered opinion f recovery prima facie indic he ambit of copyright infringeme have been purchased through va , particularly when the prosecuti nd the same are under investigati he goods and documents is a mat and cannot be conclusiv is apt to mention herein that f the raid and allegedly evaded nt stage and the forensic rep No cause nay plausible cause h an be deciphered that the petition present FIR. The stand of al interrogation of the petitioner etwork of counterfeit goods. T up to three years, has wid he petitioner of false implication nnot be adjudicated upon wh
ave ific ents the of n of cate ent. alid ion on. tter ely the his port has ner the r is The der n is hile AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
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considerin while exe consider t accused, tampering considera and the C determine course of prima fac placed on implicatio the basis record ap Thus, it i would ne Anil Sha Court held -21127-2026 ng a petition for grant of antici ercising juri iction under Sec the nature and gravity of the ac the likelihood of fleeing from g with evidence of influen ation of evidence/material at the Court cannot go into the deta e its admissibility, which is a f trial. At this stage, there is n cie case is not made out against t n record to show existence of an on. Bald assertions without sup for grant of anticipatory bail. ppears to be established a reas s not appropriate to grant antic cessarily cause impediment in e arma, (1997) 7 SCC 187 : 199 d as under : (SCC p. 189, para 6)
“6. We find force in the submissi qualitatively more elicitation-orient well-ensconced with a favourable or case like this, effective interrogation advantage in disinterring many usefu would have been concealed. Success suspected person knows that he is arrest bail order during the time he in such a condition would reduce t custodial interrogation is fraught subjected to third-degree methods n argument can be advanced by all a
5 ipatory bail. It is well settled t ction 482 BNS, the Court m ccusation, the role attributed to m justice and the possibility cing witnesses. The scope stage of anticipatory bail is limi ailed appreciation of evidence matter to be decided during no material on record to hold t he petitioner. No material has be ny such enmity or motive for fa pporting evidence cannot be ma The material which has come sonable basis for the accusatio cipatory bail to the petitioner, as effective investigation. In State 97 SCC (Cri) 1039], the Supre ) ion of CBI that custodial interrogation ted than questioning a suspect who rder under Section 438 of the Code. I n of a suspected person is of tremend ul informations and also materials wh s in such interrogation would elude if well protected and insulated by a p is interrogated. Very often interrogat to a mere ritual. The argument that with the danger of the person be need not be countenanced, for, such ccused in all criminal cases. The Co
hat must the of of ted or the hat een alse ade on ons. s it e v. me n is o is In a dous hich f the pre- tion the eing an ourt AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
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and the re this Court the conce
(i) (ii) of opinion (iii)
May 04, 2 Ajay
-21127-2026 has to presume that responsible poli a responsible manner and that thos offences would not conduct themselve In view of the nature of alleg equirement of the custodial interr t is of the considered opinion th ssion of anticipatory bail in the f In view of the prevenient rati The instant petition is devoid Nothing said hereinabove sh n upon merits of the case/investig Pending application(s), if any
2026 Whether speaking/reasoned: Whether reportable:
6 ice officers would conduct themselves e entrusted with the task of disinterr es as offenders.” gations, the recovery effect and rogation for effective investigati hat the petitioner does not deser factual milieu of the case in hand iocination, it is ordained thus: d of merits and is hereby dismiss hall be deemed to be an expressi gation. y, shall also stand disposed off. (SUMEET GOEL)
JUDGE
Yes/No Yes/No s in ring the on, rve d. sed. ion AJAY KUMAR 2026.05.04 17:12 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.