RAM SARAN BANSAL Vs. STATE OF U P

JUDGEMENT

(1.) D. C. Srivastava, J. This revision has been filed against the order dated 20th August, 1996 passed by Chief Judicial Magistrate, Agra, taking cognizance of the case against the revisionists under Sections 419 and 420, I. P. C. and Sections 63 and 64 of Copy Right Act.

(2.) THE brief facts are that opposite-party No. 2 Kanhaiyalal Bansal lodged a first information report against the revisionists under the aforesaid sections vide Annexure-1. On the basis of this first information report investigation proceeded. After completing the investigation, charge-sheet was submitted against the revisionists by the police under the aforesaid sections. THE charge-sheet was received by the Chief Judicial Magistrate, Agra on 20th August, 1996. It was registered and order was passed for preparation of copies. After the copies were prepared summonses were issued to the revisionists. THE revisionists instead of appearing before the Chief Judicial Magistrate, Agra, have rushed to this Court by filing the present revision.