MANOJ GUPTA Vs. STATE & ANR

JUDGEMENT

(1.) Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks direction thereby quashing of FIR No.231/2013 registered at PS EOW for the offences punishable under Section 63 of the Copy Right Act, 1957 and Sections 103/104 of Trade and Marks Act, 1999 and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the present petition has been filed on the ground that respondent No.2/ complainant company does not want to pursue the case against petitioner as the matter has already been settled with the latter vide compromise deed dated 07.09.2015.

(3.) This matter was listed on 11.09.2015 and Shri Rajender Singh was present through learned counsel, but did not have any authority letter from the company namely M/s C3i Consultants India Private Limited. Accordingly, by the said order, abovenamed Shri Rajender Singh was directed to file requisite authorisation letter/attorney authorising him to make statement in this Court.