DEEPAK SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally.

(2.) This application under Section 482 of Cr.P.C. has been filed seeking quashment of F.I.R. No. 69/2018 registered by police station Girwai, Distt. Gwalior for offence under Sections 103 , 104 of Trade Marks Act, 1999.

(3.) The necessary facts for the disposal of the present application in short are that on the written complaint of the complainant/ respondent no.3, F.I.R. No. 69/2018 has been registered under Sections 103 , 104 of Trade Marks Act, 1999 (In short Act, 1999). The allegations are that the petitioner is indulged in manufacturing putti which resembles with Birla White Putti. The police has seized several material, machines, electric equipments etc.