KORATALA SIVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.1728 of 2017 is filed by the petitioner/A1, Criminal Petition No.7813 of 2017 is filed by the petitioner/A2, Criminal Petition No.1729 of 2017 is filed by the petitioner/A3, to quash the proceedings against them in CC.No.21 of 2017 on the file of VI Additional Chief Metropolitan Magistrate, Nampally, Hyderabad. The offences alleged against the accused are under Sec. 63 of the Copy Right Act and Sec. 420 r/w.120-B and 34 of the Indian Penal Code.

(2.) Criminal Petition No.8104 of 2018 is filed by the petitioner/Defacto complainant seeking direction to the Court below to take cognizance of the offences committed by the accused under Ss. 420, 468, 471 of the Indian Penal Code in CC.No.21 of 2017.

(3.) Since the petitioners in Crl.P.Nos.1728, 7813 and 1729 of 2017 are A1 to A3, respectively, and the petitioner in Crl.P.8104 of 2018 is the defacto complainant in CC.No.21 of 2016, all the petitions are heard together and disposed by this common order.