ANAND BAKSHI Vs. TEETU SINGH JITENDRA SINGH NANDRA

JUDGEMENT

(1.) This order shall also Govern the disposal of Misc. Cri. Case No. 2007/87 (Harmesh Malhotra v. Teetu Singh)

(2.) Both these petitioner have been filed under Section 482 of the Cr. P .C. and assail the issuance of process against the applicants on private complaint filed by the non-applicant Teetu Singh.

(3.) Factual matrix is rather jejune. The applicant in the present case is a song writer. The applicant in the connected aforesaid case is a Film Producer and Director. The non-applicant Teetu Singh claimed to be real composer of the songs in question. It is alleged that the applicant Anand Bakshi falsely and evilishly appropriated the songs, authored by the complainant, to his own name and credit in Film Nagina and other co-accused acting in concert, conspired with the applicant in this criminal activity. The complainant thus filed the complaint under Sections 406, 420, 467, 468, 471, 474 and 120 B of the Indian Penal Code against both the applicants of these two petitions and also one M. Khan. On 27.8.1987, the Court took the cognizance, registered the case and ordered to issue the process. Bailable warrants for appearance in the Court were thus, issued.