ANURAG SANGHI Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying for quashing of FIR No. 431/2018, under Sections 63 and 65 of the Copyright Act, 1957 (hereafter 'the Copyright Act'), registered with P.S Bawana, and all proceedings emanating therefrom.

(2.) The facts that have given rise to the present controversy are briefly stated below:

(3.) The petitioner has challenged the impugned orders on various grounds. However, Mr Aggarwal, the learned counsel appearing for the petitioner, while reserving the petitioner's right to canvas its other contentions before appropriate courts, restricted the present petition to challenge the impugned orders on the sole ground that the offence under Section 63 of the Copyright Act is not a cognizable and a non bailable offence.