MAYUR KANAIYALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Sachin D. Vasavada, learned counsel for the petitioner, and Mr. Dhawan Jayswal, learned Assistant Public Prosecutor for respondent Nos.1 - State Though served none appears for respondent No.2.

(2.) The present petition is filed for seeking following main prayers:-

(3.) Learned counsel for the petitioner has taken this Court to the factual matrix arising out of the application and also taken this Court through the impugned FIR and contended that the allegations levelled in the impugned FIR are on basis of the fact that the complainant himself is an authorized person to carry out all procedure of infringement of any copyright. The allegations against the petitioner are that the petitioner is selling duplicate spare-parts of the computer. It is pointed out that even though respondent No.2-First Informant was neither having any authorization under the law nor any assignment in his favour, with the help of police without any warrant ransacked the shop of the petitioner.