VIJAY KIRGANDUR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are accused 1 and 2 in Crime No.703/2022 of Kozhikode Town Police Station, seek anticipatory bail in this matter by resorting to Sec. 438 of the Code of Criminal Procedure.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) Precisely the allegation of the prosecution is that accused 1 and 2 herein committed offence punishable under Sec. 63 of the Copyright Act by using the music of 'NAVARASAM', which was exhibited in 'KAPPA' T.V owned by Mathrubhumi Printing and Publishing Co. Ltd., performed by Thaikkudam Bridge band by including the same music 'VARAHAROOPAM', in a Kannada movie 'KANTARA', produced by the 1st accused and directed and acted by the 2nd accused, who have thereby violated the copy right.