RATTAN PODDAR Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 482 Cr.P.C. for setting aside of order dated 29th September, 2014 passed by Additional Sessions Judge, Karkardooma Courts, Delhi in Criminal Revision Petition No.44/2011 titled 'Rattan Poddar vs. Raj Kumar Saraf and Anr'.

(2.) BRIEF facts of the case are that on the complaint of the petitioner, FIR No. 463/2002 P.S.Nanad Nagri, Delhi under Section 63/68A of Copyright Act was registered on the direction of the court on 11th October, 2002. Charge -sheet was filed by the investigating agency against all the accused persons arraying respondent No.2 as accused No.4. Thereafter, respondent No.2 filed a petition for quashing of FIR before this Court wherein respondent No.2 admitted that the case property belonged to the respondent No.2. When the case was fixed for arguments on charge before the trial court, this Court dismissed the quashing petition filed by the respondent No.2 with liberty to argue on the point of charge all the contentions raised before this Court by order dated 2nd September, 2009.

(3.) BY an earlier order dated 3rd July, 2007 Additional Chief Metropolitan Magistrate passed a detailed order holding that the charges be framed against all the accused persons including the respondent No.2. However, in view of the order passed by this Court, respondent No.2 was again heard on the point of charge before the trial court.