HUSSAIFA Vs. STATE OF M P

JUDGEMENT

(1.) ACCORDING to the learned counsel for the applicant, learned revisional Court has issued direction for grant of computer on supurdginama in favour of the applicant till final disposal of the trial but refused his prayer for grant of CD CD writer and hard disk because for these articles, the applicant has failed to establish his positive and effective title by producing relevant bills.

(2.) THE contention of the counsel for the applicant is that hard disk is the most important and essential part of the computer and without hard disk, coumputer cannot be operated. Therefore, there cannot be any apprehension to the State for using computer with hard disk for duplicating and copying contrary to the provisions of Copyright Act.]

(3.) ON the other hand, Mr. Girish Desai, learned Deputy Advocate General submits that if CD, CD writer are allowed to be given on spurdginama to applicant, there is every possibility of misuse of the same for doing copying work and infringing provisions of Copyright Act.