Karnataka High Court
Sri Vasanth B B vs State Of Karnataka on 12 June, 2015
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF JUNE, 2015
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
CRIMINAL PETITION NO.7062/2014
BETWEEN:
SRI VASANTH B.B.,
44 YEARS, S/O LATE BIRUMU PUJARI
R/AT NO.147, 11TH MAIN,
E BLOCK, VIJAYANAGAR 3RD STAGE
MYSORE CITY-570 017.
... PETITIONER
(BY SRI CHANDRAIAH, ADV.)
AND:
1. STATE OF KARNATAKA
THE KUSHALANAGAR POLICE STATION
KUSHALANAGARA TOWN
KODAGU DISTRICT -571 343.
2. DECLAM SOFTWARE (INDIA) PVT. LTD.,
(WHOLLY OWNED SUBSIDIARY OF DELCOM PLC.UK)
VISHAL COMPLEX, OPP:ATLAS COPOCO
DOPODI
PUNE- 411 012
MAHARASHTRA(INDIA).
REPRESENTED BY ITS WORKING DIRECTOR
Mr. SHANKAR SANJEEV GOWDA,
ANTI PIRACY FORCE
A.62, DIVISION HERITAGE, CHS
OPP:ASHIRVAD HOSPITAL
2
JESAL PARK, BHAYENDRA E,
THANE CITY
MAHARASTHRA -401 105.
... RESPONDENTS
(BY SRI B. VISWESWARIAH, HCGP FOR R1)
THIS CRL.P. IS FILED UNDER S.482 CR.P.C., PRAYING TO
QUASH THE PROCEEDINGS OF THE C.C.NO.1263/2014
PENDING ON THE FILE OF CIVIL JUDGE (JR. DN.) AND J.M.F.C.,
(SOMWARAPETE SITTING) AT KUSHALANAGARA OF CRIME
BEARING NO.76/2014 WHICH IS REGISTERED BY
KUSHALANAGARA P.S., ALLEGING THAT THE ACCUSED HAVE
COMMITTED THE OFFENCES P/U/Ss.64 AND 63-B OF THE COPY
RIGHT ACT, 1957.
THIS CRL.P. COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Memo filed by the learned advocate for the petitioner is placed on record and the petition is dismissed as not pressed.
Sd/-
JUDGE ca