RAHUL MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) - This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing FIR No. 203 dated 11.8.2004 under Sections 467/468/471/420/120-B of the Indian Penal Code ('IPC' for short) registered at Police Station City Rewari along with all subsequent proceedings arising there from including the challan report under Section 173 of the Code of Criminal Procedure.

(2.) PROSECUTION case, in brief, as stated in para 3 of the petition is as under:

(3.) IN support of his submissions made above, learned counsel for the petitioner has placed reliance on B. K. Dani v. State of M.P. 2004(4) RCR (Criminal) 458 wherein it was held that to constitute an offence of infringement of copyright in a book, registration of copy right is a condition for acquiring copyright in a book. Where there is no registration, offence of infringement was not made out. Section 27 of the Trade Marks Act, 1999 (for short 'the Act') is reproduced herein above:-