SANJAY GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred seeking quashing of the charge under Sections 420 & 120-B IPC and Section 78 of the Trade and Merchandise Marks Act, 1958 and its connected criminal proceedings pending in the Court of learned Additional Chief Judicial Magistrate No.1, Udaipur in Criminal Case No.434/2003.

(3.) Learned counsel for the petitioner submitted that the present petitioner is not responsible for the offence in question, because he was only acting, in relation to the usage of the trademark in question, as per the orders of main accused Nikunj Doshi, the proprietor of M/s. Alied Chemicals.