M/S.Channel Vision vs The Director General Of Police on 25 April, 2016

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Madras High Court

M/S.Channel Vision vs The Director General Of Police on 25 April, 2016

Bench: A.Selvam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.04.2016
CORAM
THE HONOURABLE MR.JUSTICE A.SELVAM
Crl.O.P No.2354 of 2015

M/s.Channel Vision
rep. by Marketing Manager
Mr.Kumar
No.102, Antony Complex,  Jothi Nagar
No.1, Nagai Road, Thanjavur 613 001	      	  ..    Petitioner
Vs.
1. The Director General of Police
    Tamilnadu
    Rajaji Salai
    Chennai

2. The Superintendent of Police
    Video Piracy Cell
    Egmore, 
    Chennai 8
	  		 ..     Respondents


Prayer:- Criminal Original Petition filed under Section 482 Cr.P.C., to direct the respondent police to register an First Information Report in the complaint dated 26.12.2014 on the file of Superintendent of Police,  Video Piracy Cell,  Egmore,  Chennai 600 008.

	For Petitioner 	    : Mr.G.Mohanakrishnan
	For Respondents        : Mrs.M.F.Shabana, 
			      Government Advocate (Crl.side)



  ORDER

This Criminal Original Petition has been filed under section 482 of Code of Criminal Procedure, 1973 praying to give necessary direction to the second respondent to register the complaint dated 26.12.2014 alleged to have been given by the petitioner.

2. It is averred in the petition that the petitioner has entered into an agreement with one Mr.V.Kaliyamurthy in respect of two movies, namely "Salangai Oli" and "Aarilirundhu Arubathu Varai" dated 8.2.2012, but Mr.Kaliyamurthy has repudiated the terms of the contract and given right to telecast to a local channel. Therefore, the complaint in question has been given on 26.12.2014 to the second respondent, but the second respondent has not registered the same. Under the said circumstances, present petition has been filed for getting the relief sought therein.

3. Considering the nature of relief sought for in the petition, the following direction can be given to the second respondent:

"In fine, this Criminal Original Petition is allowed. The second respondent is directed to look into the complaint dated 26.12.2014 and if any cognizable offences are made out, further directed to take appropriate steps as per law."

25.04.2016 ajr To

1. The Director General of Police Tamilnadu Rajaji Salai Chennai

2. The Superintendent of Police Video Piracy Cell Egmore, Chennai 8

3.The Public Prosecutor, High Court, Madras.

A.SELVAM,J ajr Crl.O.P No.2354 of 2015 25.04.2016

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