K P VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition alleging police harassment. According to the petitioner, he is doing the business of producing feature films, copyright purchase of feature films and manufacturing and marketing of Video Audio cassettes and Compact Discs. Because of the constant harassment, he is unable to do the business and 9,636 original CDs were seized. Director General of Public Prosecutions submitted that the above CDs were seized suspecting that there is violation of Copyright and produced before the Magistrate's Court and it is stated that the matter should be examined. If it is found that there is no copyright violation, the CDs taken into custody should be returned to the petitioner. Further, though investigation can be conducted according to law, petitioner shall not be harassed and petitioner shall be allowed to continue the business with regard to cassettes with valid copyright. The writ petition is disposed of.