SIRAJUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec.482 Cr.P.C to quash the proceedings in C.C.252/2017 on the files of Chief Judicial Magistrate, Manjeri. Petitioners are accused in crime No.1458/2015 of Manjeri police station.

(2.) Prosecution case is that on 6.10.2015 at 12.45 noon in room No. 20/281 at Seethi Haji bus terminal, Manjeri, (in the name and style 'HI TEN TWO') first petitioner/first accused with the 2nd petitioner/2nd accused as salesman without the knowledge or consent of CW8 in violation of Copyright Act , 1957 (hereinafter referred as the 'Act') copied the cinemas, KL 10 and Bahubali while copyright is subsisting, using computers and connected equipments and thereby committed the offence punishable under Sec.51 r/w 63 of the Act.

(3.) Notice was issued to the respondent. Respondent appeared through the learned Senior Public Prosecutor Sri. D.Chandrasenan. Heard both sides.