Bombay High Court
Hemant Gupta And Anr vs The State Of Maharashtra And Anr on 3 January, 2020
Author: N.R.Borkar
Bench: B. P. Dharmadhikari, N.R.Borkar
1 (9)apl-1472-19.docx
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.1472 OF 2019
Hemant Gupta & Anr. ] .. Applicants.
vs.
The State of Maharashtra & Anr. ] .. Respondents
Mr.Aditya Raktade, for the applicants.
Mr.Sanjay Sharma,for Respondent No.2.
Smt.Aruna S. Pai, APP for the State.
CORAM : B. P. DHARMADHIKARI &
N.R.BORKAR, JJ.
DATE : 3rd JANUARY, 2020.
P.C.:
1] Applicants and Respondent No.2-Microsoft Corporation of
USA, have settled the offence under Section 51, 63 and 65 of Copyright Act, 1957.
2] Applicants are present with their Advocate. Representative of Respondent No.2 is also present with his Advocate. Respondent No.2 has tendered Affidavit accepting the settlement and giving no objection. Copy of Settlement Deed dated 1st October,2019 is also produced on record.
1 of 2 ::: Uploaded on - 07/01/2020 ::: Downloaded on - 07/06/2020 07:50:31 ::: 2 (9)apl-1472-19.docx 3] Learned APP has pointed out that controversy has arisen out of use of pirated software and after completing investigation police machinery has presented a charge-sheet. 4] In this situation, taking overall view of the matter, subject to applicants paying to police welfare fund of Respondent No.1- State of Maharashtra, amount of Rs.25000/- within two weeks from today, we make rule absolute in terms of prayer clause (b) and dispose of the Criminal Application. [N.R.BORKAR, J.] [B.P.DHARMADHIKARI, J.] 2 of 2 ::: Uploaded on - 07/01/2020 ::: Downloaded on - 07/06/2020 07:50:31 :::