RAGINI THAKUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) The present petition has been filed under Section 482 Cr.P.C. for quashing the FIR No.342 dated 11.11.2008 under Sections 379/420/120-B of IPC and Section 63/68/68-A of Copy Right Act, 1957, registered at Police Station Division No. 4, Jalandhar (Pb.) and all the subsequent proceeding arising therefrom, on the basis of compromise (Annexure P-2), entered between the parties.

(2.) Brief facts of the case are that the F.I.R was registered against the petitioner at the instance of respondent No. 2 alleging therein that the petitioner is relaying/transmitting paid channels of the complainant by stealing hijacking the channel signals of the complainant/respondent No. 2. Thereafter the petitioner wa arrested and was granted regular bail.

(3.) Thereafter, challan was presented before the trial Court against the petitioner and charges were framed under Sections 379/420 IPC only, vide order dated 08.10.2010 passed by the Court of Chief Judicial Magistrate, Jalandhar.