MANISH PITALE J. - (1.)Rule. Rule is made returnable forthwith. Heard finally with the consent of learned counsel appearing for rival parties.
(2.)By this writ petition, the petitioner is seeking quashing of First Information Report dated 16/09/2020 registered against him at Police Station Vishrambaug, Pune for offence under Section 103 of the Trade Marks Act, 1999. The petitioner contends that ingredients of the said offence are not made out in the facts and circumstances of the present case and that, therefore, the First Information Report deserves to be quashed.
(3.)The petitioner is a Journalist working with online news portal 'Newslaundry'. It is stated that he had earlier worked with other Media entities, including 'Sakal Times'. According to the petitioner, he specializes in investigative journalism and that he has been working in this field since the year 2012.