AJAY RAJ PAL Vs. STATE

JUDGEMENT

(1.) The petitioner invokes the inherent jurisdiction of this Court, under section 482 of the Criminal Procedure Code, for quashing criminal proceedings initiated against him, for alleged commission of offences under sections 63 and 68-A, Copyright Act.

(2.) The brief facts are that on 18.1.2000, the accused. Mukesh was arrested from the shop "Music Mehal located in Chandni Chowk. The allegation levelled was that he was in possession of 5487 pirated Audio Compact Discs (CDs) and 28523 Video CDs, inlay cards, 10500 cell phones mind 10 Blue (pornographic) films. It transpired that the petitioner was owner of the shop; he claimed to have given it to the accused Mukesh as per an agreement, to manage the shop, on payment of 2% of the sale to him. On 10. 11.2000 the Trial Court took cognizance, and thereafter, on an application by the Asst. Public Prosecutor, for summoning of the present petitioner, the Court by a detailed order dated 23.4.2000 directed inquiry into the role of the Investigating Officer, and further directed filing of supplementary chalan/charge-sheet, if any other material was discovered.

(3.) On the basis of the supplementary charge-sheet, notice was issued to the petitioner.