P N RAFEEQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, seek anticipatory bail on the allegation that Chandera Police are at their heels in connection with Crime No.81/2007 registered for offences punishable under Sections 52-A and 68-A of the Copy Right Act, 1957.

(2.) The case of the prosecution is that on 17.3.2007, 46 allegedly pirated C.Ds were seized from a shop conducted by the second petitioner.

(3.) The learned Public Prosecutor submitted that the second petitioner, who was originally arrayed as the second accused, has been deleted from the party array and the first petitioner alone is the surviving accused in the case. He opposed the application for anticipatory bail by the first petitioner.