MANISH KHANNA Vs. STATE OF H P

JUDGEMENT

(1.) Mr. Nitin Thakur, Advocate, has put in appearance as well as placed on record power of attorney on behalf of respondent No.3 in the Court.

(2.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure, a prayer has been made on behalf of the petitioner for quashing of the FIR No.7/14, dated 12.1.2014, under Sections 51, 63, 65, 69 of the Copy Right Act, registered at PS Jawalamukhi, District Kangra, H.P., as well as consequent proceedings, if any, on the basis of amicable settlement/compromise (Annexure P-7) arrived at inter-se parties

(3.) Averments contained in the petition reveal that FIR referred herein above, came to be lodged at the behest of one Mahesh (authorized representative of respondent No.3), who alleged certain copy right violations by the petitioner (M/s Shimla Satellite Cable Network). Reply to the petition having been filed by the Superintendent of Police, Kangra, at Dharamshala (available at page-80), reveals that after lodging of FIR, certain equipments of the petitioner, were seized, but since no sufficient evidence for commission of offence by the petitioner was found, untraced report was prepared and filed in the court. Aforesaid reply further reveals that untraced report was accepted by the Court in National Lok Adalat at Dehra on 12.11.2016.