SHANU FILMS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Rajan Ghoshrave, the learned counsel for the petitioners, Sri Anil Kumar Sinha, the learned counsel for opposite party No. 2 and the learned Additional Public Prosecutor for the State.

(2.) Through this application under Section 482 of Cr. P.C. the two petitioners herein have questioned the propriety of the order dated 12-4-2004 passed in Complaint Case No. 645(C)/2004 (Tr. No. 642/2005) by Sri Sanjay Kumar Singh, Judicial Magistrate, First Class, Patna, whereby he has taken cognizance of offences under Sections 323, 409 and 420/34 of the I.P.C. and 63 and 68-A, Copyright Act against the petitioners. Another prayer has been made for quashing of the entire proceeding presently pending in the Court of Sri Bharat Tiwari, Judicial Magistrate, 1st Class, Patna.

(3.) Petitioner No. 2, Hyder Kazmi, is the Proprietor of petitioner No. 1, M/s. Shanu Films, Mumbai, the producer of a Motion Picture in Hindi titled "Patth".