SHIREESH GUPTE Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present petition under section 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') has been preferred for quashing the chargesheet as well as the entire proceedings of Case No.2323 of 2012, State Vs. Madan Lal Kankaria and Others, pending in the court of learned Chief Judicial Magistrate, Haridwar (for short 'the case').

(2.) In the case after receipt of the chargesheets, cognizance was taken and on 03.04.2012, the petitioner and other co-accused have been summoned under sections 479, 481, 482 and 483 IPC and section 63 of Copyright Act, 1957 (for short 'Copyright Act).

(3.) Brief facts of the case are as hereunder:-