ASHOK KUMAR AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the Petitioner and the State.

(2.) THE Petitioner seeks quashing of the First Information Report of Manigachhi P.S. Case No. 156 of 2011 instituted on 13.9.2011 for the offence under Sections 63 and 65 of the Copy Right Act and Sections (1) and (2) of the Bihar Cinema (Regulation) Act, 1954.