(1.) This petition is filed by the petitioner-A1 under Sec. 482 Cr.P.C. to quash the proceedings in CC No.488 of 2013 on the file of XIV Metropolitan Magistrate, L.B. Nagar, Cyberabad, Hyderabad.
(2.) The case of the petitioner in brief was that on 10/1/2012 at 11.00 AM, the 2nd respondent lodged a report before the Police, L.B. Nagar Police Station, stating that he was working as a Junior Investigator in the Indian Music Industry (IMI) and the said IMI was having membership of 140 leading music companies. The main object of the IMI was to protect the interest of their member companies from Audio chip piracy. He was given General Power Attorney to conduct survey and to detect audio piracy and to give complaints in the police station for taking necessary action. On 10/1/2012 he conducted survey in the limits of L.B. Nagar Police Station of Cyberabad Commissionerate with the assistance of LWs.2 to 4 and found some of the Mobile Shop owners were indulging in audio chip piracy and named the shops as Sai Sri Communications, Nagole X road, LB Nagar; Sri Laxmi Rasasgnya Mobiles, Nagole X Road, Bandlaguda road; Manikanta Mobiles, Nagole X road, Bandlaguda; Sri Laxmi Communications, near PMR Garden Nagole X road; Dreams Mobiles, Nagole X road and Excel Mobiles, Bandlaguda X road. He stated that the Proprietors and the workers of the above mobile shops were indulging in audio chip piracy and they were undertaking recording of the cinema songs of the choice of customers in the memory cards and were collecting money from them without having any licence or copyright agreement from copyright holder. Basing on the said report, the Inspector of Police, L.B. Nagar, registered a case in Crime No.68 of 2012 for the offences under Ss. 63, 51, 68-A, 52-A and 65 of the Copy Right Act, 1952 (for short 'the Act'). The police after investigation filed charge sheet against A1 to A10 for the above offences under the Act.
(3.) Heard the learned counsel for the petitioner and the learned Assistant Public Prosecutor.