VIJU MON Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs :

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Case against the petitioner, in short, as borne out from Ext.P2 F.I.R, is that he conducted a shop, wherein compact discs of cinemas were sold, in violation of the provisions of the Copy Right Act, 1957. After investigation, Ext.P3 final report was filed alleging offences punishable under Sections 52A, 68A, 51 and 63 of the Copy Right Act, 1957.