MANAS BANERJEE Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner, learned Counsel for respondent no.2 and the learned HCGP.

(2.) The case of the complainant is that he is a Senior Executive of a Company by name Phonographic Performance Ltd., which holds copyrights in respect of 200 sound recording companies. That on 31.12.2015 between 8.30 p.m. to 12.30 p.m., the petitioner without obtaining necessary license/permission from the complainant's company was illegally using the sound recordings over which the complainant company was holding copyrights and hence, the complaint came to be lodged, resulting in C.C.No.6574/2018 on the file of IX Addl. Chief Metropolitan Magistrate, Bengaluru, for the offences punishable under Sections 63 & 68(a) of the Copy Rights Act, 1957.

(3.) It is submitted by the learned Counsel for the petitioner and respondent no.2 that subsequently, the parties have arrived at a settlement and that the complaint came to be lodged on the ground that the petitioner was further using the rights which was initially granted to it under a license agreement executed by the complainant and the usage of the rights despite the lapsing of the agreement led to the filing of the complaint.