N. Ananda, J. - (1.) The Petitioners arrayed as accused Nos. 1 to 4 in C.C. No. 1861/2003, pending trial for offences punishable under Sections 63, 51, 52A and 68A of Copyrights Act read with Section 406 IPC, on the file of VI Addl. C.M.M., Bangalore, have filed this petition to quash the proceedings therein.
(2.) I have heard Sri S.S. Naganand, learned senior Counsel for Petitioners, Sri H. Hanumantharayappa, learned HCGP for I-Respondent and Sri Harikrishna S. Holla, Learned Counsel for II-Respondent.
(3.) The brief facts necessary for disposal of this petition are as follows: Respondent No. 2 (hereinafter referred to as 'complainant') filed a complaint under Section 200 Code of Criminal Procedure, alleging offences punishable under Sections 63, 51, 52A and 68A of the Copyrights Act, 1957 (for short, 'the Act') read with Section 406 Indian Penal Code Against following accused: 1. The Managing Director M/s. Kerala International Limited United Kingdom 2. The Managing Director M/s. Times Music Mumbai. 3. M/s. Times Music A division of Bennett, Colemann and Company Ltd. The Times of India Building Dr. D.N. Road Mumbai-400 001 Rep. by its Managing Director 4. The Manager M/s. Disc Work Mumbai 5. Mr. Vijay Owner M/s. Shivam No. 104/1,105/1 and 102/1 A.M. Lane, S.P. Road Bangalore-2. 6. The Manager M/s. Planet, M Brigade Road Bangalore.;