HASMUKHBHAI C PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.G.M.Amin, learned counsel for the applicants, and Mr.Alkesh Shah, learned Assistant Public Prosecutor for respondent Nos.1 and 3 -State. Though served none appears for respondent No.2 -First Informant.

(2.) BY way of the present application under Section 482 of the Code of Criminal Procedure, 1973 ('the Code' for short), the applicants have prayed for quashing and setting aside F.I.R being C.R.No.II -3164 of 2013, registered at Naroda Police Station, Ahmedabad, for the alleged offences punishable under Sections 63 and 65 of the Copyright Act, 1957.

(3.) LEARNED counsel for the applicants further contended that on reading the impugned FIR as it is, no evidence as alleged has been made out. He further contended that the Copyright Act is not applicable in the present case for sale of the automobile goods and the goods in which the applicants deal with i.e. automobile parts, provisions of the Copyright Act is not attracted at all.