SARDAR RANDHIR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the petitioner has sought quashing of the proceedings of Criminal Case No. 5070 of 2003; State Vs. Randhir Singh, relating to offences punishable under Section 420, 468, 471 of I.P.C., pending in the court of Chief Judicial Magistrate, Haridwar.

(2.) Heard learned counsel for the parties.

(3.) The complaint dated 13.08.2002 was made by General Secretary of Gita Press to the Chief Minister of Uttarakhand that some titles of Gita Press are being copied and published to create confusion among the people. On the basis of said complaint, a first information report appears to have been lodged with police station Kotwali Haridwar (Crime No. 648 of 2002), relating to offences punishable under Section 420 of I.P.C., and one punishable under Section 63, 68- A of the Copy Right Act.