SIYARAM SILK MILLS LIMITED Vs. STATE

JUDGEMENT

(1.) , J.

(2.) THIS is a petition under Section 482,Criminal Procedure Code. for quashing of Criminal Com- plaint No. 917/99 titled Siya Ram Silk 'Mills Limited v. Unknown Persons, under Sec- tions 78 and 79 of the Trade and Merchandise Marks Act read with Section 63 of the Copyright Act and Sections 420/485/486,Indian Penal Code. It is alleged that the petitioner No. ] tiled a complaint under the above sections on the basis of which search warrants is- sued by the Metropolitan Magistrate. Search was carried out and some suit lengths were recovered from petitioner No. 2. Police Station registered DD No. L5-A dated 18/08/1999 at Police Station, Chandni Chowk and filed the challan. Trial Court took cognizance. It is argued that dispute between petitioner No. 1 and petitioner No. 2 have been completely and fully settled. In terms of the compromise Govind Ram, petitioner No. 2 has given an undertaking that they will not deal with duplicate Siya Ram Fabrics and would help the petitioner No. 1 to trace the source. Petition is duly supported by affidavits of the parties who are present in Court and duly identified by the Counsel for the petitioner.