M.P. WICKRAMASINGHA Vs. STATE

JUDGEMENT

(1.) QUASHING of FIR No. 345/2005 under Sections 103/104 of The Trade Marks Act, 1999 read with Section 63 of The Copyright Act, 1957 and Sections 420/34 of IPC registered at P.S. Alipur, Delhi and the order of 26th October, 2006 vide which cognizance has been taken for the aforesaid offences, was initially sought on merits. However, during the pendency of these petitions, the dispute between the parties, which is the subject matter of these two petitions, stands amicably resolved in terms of Memorandum of Understanding of 3rd October, 2013, copy of which has been placed on record and now, on the basis of said Memorandum of Understanding, aforesaid quashing is sought.

(2.) LEARNED counsel for parties submit that the above -captioned two petitions spring out of one FIR i.e. the FIR in question therefore, with the consent of learned counsel for parties, both these petitions are being heard together and by this common order, they are being disposed of.

(3.) IN "Gian Singh Vs. State of Punjab" : (2012) 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under: -