Karnataka High Court
Sri Shanavas C M vs State Of Karnataka on 11 April, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF APRIL, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.7268 OF 2016
BETWEEN:
SRI SHANAVAS C M
AGED ABOUT 32 YEARS,
S/O MYTHEEN,
R/AT # 363, 4/64, CHIRACKAKUDY, 11,
NEEDIMTHODU, VENGOLA PANCHAYATH,
ERNAKULAM, KERALA. ... PETITIONER
(BY Ms.DALIYA SINGH, ADVOCATE FOR
SRI: D C PRAKASH, ADVOCATE)
AND
1. STATE OF KARNATAKA
MAHADEVAPURA POLICE STATION,
BENGALURU-560048
REPRESENTED BY SUB INSPECTOR
2. M/S GREEN PLY INDUSTRIES LTD
NEW B.K.MARKET, 2ND FLOOR,
# 16A, SHEKESPARE SARANI,
CALCUTTA CENTRAL DIVISION
WEST BENGAL-700071
REP BY AUTHORISED REPRESENTATIVE
SRI RAKESH KHANNA ... RESPONDENTS
(BY SRI: VIJAYAKUMAR MAJAGE, ADDL. SPP FOR R1)
2
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C. PRAYING TO QUASH THE PROCEEDINGS
AGAINST HIM REGISTERED BY THE RESPONDENT
MAHADEVAPURA POLICE STATION, BENGALURU IN
C.C.NO.11697/2016 ARISING OUT OF FIR NO.519/2015
OF MAHADEVAPURA POLICE STATION, BENGALURU CITY
FOR AN OFFENCE U/S 63 TO 65 OF THE COPY RIGHT ACT,
1957 AND SEC.420 OF IPC ON THE FILE OF IX A.C.M.M.
BANGALORE CITY.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Heard the learned counsel for petitioner.
2. Perused the petition.
3. Petitioner has sought to quash the proceedings in C.C.No.11697/2016 on the file of IX Additional Chief Metropolitan Magistrate Court, Bengaluru.
4. It is verified from the Karnataka High Court Website that C.C.No.11697/2016 is disposed of before the trial Court on 1.6.2017 acquitting the accused. In view of this fact, nothing further survives for consideration in this petition.
3
Accordingly, petition is dismissed. In view of dismissal of the main matter, I.A.No.1/2016 filed for stay does not survive for consideration. Accordingly, it is dismissed.
Sd/-
JUDGE bkp