REGENT COMPUTRONICS PVT. LTD.

Tapesh Pal Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

A R ANTULAY VS. RAMDAS SRINIWAS NAYAK [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
PEPSI FOODS LIMITED VS. SPECIAL JUDICIAL MAGISTRATE [REFERRED TO]
S K SINHA VS. VIDEOCON INTERNATIONAL LTD [REFERRED TO]
SHANKAR FINANCE INVESTMENTS VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BHUSHAN KUMAR VS. STATE NCT OF DELHI [REFERRED TO]
MEHMOOD UL REHMAN AND ORS. VS. KHAZIR MOHAMMAD TUNDA AND ORS. [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
KNIT PRO INTERNATIONAL VS. STATE OF NCT OF DELHI [REFERRED TO]
MITA INDIA PVT. LTD. VS. MAHENDRA JAIN [REFERRED TO]

JUDGEMENT

(1.) By filing this Criminal Revisional application under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner seeks for quashing of the proceeding being G.R. No. 1069 of 2019 arising out of Amherst Street Police Station Case No. 311 dtd. 11/11/2019 under Ss. 420/120B of the Indian Penal Code, 1860 read with Sec. 63 of the Copyright Act and the Charge Sheet being Charge Sheet No. 310 of 2019 dtd. 18/12/2019 filed under Sec. 63 of the Copyright Act.

(2.) The essential facts of the present case are relevant for the purpose of fair and proper disposal of this case are as under: -

(3.) Both the parties have filed their written notes of arguments in support of their case.

Click here to view full judgment.

TAPESH PAL Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address