P PRAKASHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) 1. Petitioner who is the sole accused in Crime No.73/07 of Vaikom Police Station for an offence punishable under sections 52A read with sections 68A, 51 and 53 of the Copyright Act, 1957 for allegedly seizing 218 compact discs from the house of the petitioner, seeks anticipatory bail.

(2.) Even though the learned Public Prosecutor opposed the application, having regard to the fact that the petitioner is not owning any shop or CD library and the allegedly pirated CDs were seized from his residence, I am inclined to grant anticipatory bail to the petitioner. Accordingly, a direction is issued to the officer-in-charge of the police station concerned to release the petitioner on bail for a period of one month in the event of his arrest in connection with the above case on his executing a bond for Rs.10,000/- with two solvent sureties each for the like amount to the satisfaction of the said officer and subject to the following conditions:

(3.) If the petitioner commits breach of any of the above conditions, the bail granted to him shall be liable to be cancelled. This application is allowed as above.