RAM TALKIES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Counsel for the State.

(2.) The petitioners seek quashing of the first information report registered as Bhawanipur P.S. Case No. 33 of 2002 under Section 7(4) of the Bihar Cinemas (Regulation) Act, 1954 (hereinafter referred to as 'the Act' ).

(3.) The first information report came to be lodged on 12.4.2002 alleging that the petitioners were exhibiting films without a valid licence under the Act.