RAM BRIJ SAGAR Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 1598/2004, under Sections 102/103/104 of Trade Mark Act, 1999 and Section 63 of Copyright Act, 1957 registered at police station Sultan Puri, Delhi is sought on the basis of settlement agreement of 20th October, 2018 (Annexure-B) reached between the parties.

(2.) Mr. Shourya Garg, Advocate appears on behalf of respondent No. 2 and submits that he has instructions to state that settlement agreement of 20th October, 2018 (Annexure-B) has been fully acted upon and there is no objection to quash the FIR in question and so, the proceedings arising out of the FIR in question be brought to an end.

(3.) Supreme Court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai v. State of Gujarat (2017) 9 SCC 641 has reiterated the parameters for exercising inherent jurisdiction under Section 482 Cr.P.C. for quashing of FIR/criminal complaint, which are as under:-