RAMESH CHANDRA GOEL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) BY means of this petition, the order dated 4 -1 -1992, passed by Chief Judicial Magistrate, Dehradun in criminal case No. 8 of 1992, State Versus Smt. Jasminder Kaur and others, U/Ss 63, 65, 68 -A of Copyright Act and Section 5/7 Cinematography Act, has been challenged. The charge sheet submitted by the police in case crime No. 224/1991 as well as the entire proceeding of criminal case No. 8/1992 has also been sought to be quashed.

(2.) THE facts, as found from the material available on the record and not in dispute, are that the petitioner had kept in the shape of various cassettes of the Hindi cinematograph films exhibiting the same either for hire or sale to the customers.

(3.) HEARD learned counsel for the petitioner, learned A.G.A. and perused the record.