PRITHWIRAJ GANGULY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of the proceeding in G.R. Case No. 550 of 2017 arising out of Durgapur Police Station Case No. 194 dated April 1, 2017 under Ss. 63/69 of the Copyright Act, 1957 pending before the Court of the Learned Judicial Magistrate, 2nd court at Durgapur including the Order dated August 24, 2017 passed therein.

(2.) The petitioner states that Opposite Party no.2 as purportedly the authorized representative of one M/s Phonographic Performance Ltd. (herein after referred to as "PPL") has filed a complaint before the Officer-in-Charge, Durgapur Police Station on March 31, 2017 against the petitioner no.2, wrongly recognizing him as the Assistant General Manager of I Q City (Mani Group) of Sovapur Road, Birja, Jemua, District - Burdwan, Durgapur - 713206 and the same was received by the Durgapur Police Station on April 1, 2017 and a First Information Report was drawn up on the basis of such written complaint and the same was registered as Durgapur P.S. Case No. 194 of 2017 under Ss. 63/69 of the Copyright Act, 1957

(3.) The allegations leveled in the written complaint are:-