MANJUNATHA M.S. Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking the following reliefs.

(2.) The petitioner claims to be in the business of the sale of gram flour under the name and style of "MRS Ganapathi" brand. Respondent No.2 lodged a complaint on 4/10/2013 with respondent No.1 - Police for the offences punishable under Sec. 63 of the Copyright Act, 1967 and Ss. 482, 483 and 420 of Indian Penal Code, 1860 (hereinafter referred to as IPC for short) which came to be registered as Crime No.297/2013 by Arasikere Town Police Station.

(3.) In pursuance of the said registration of the FIR, a search of the premises of the petitioner was conducted. The Police seized certain bags of gram flour and other items. Investigation was completed, and a charge sheet was laid for the offences punishable under Ss. 482, 483 and 420 of the IPC read with Ss. 102, 103 and 104 of the Trade Mark Act, 1999 (for short TM Act). It is challenging the same the petitioner is before this Court.