P.VELMURUGAN,J. - (1.) Prayer in both the cases: Criminal Original Petitions filed under Section 482 of Code of Criminal Procedure, to call for the records in C.C.No.2818 of 2013 on the file of the learned XIV Metropolitan Magistrate, Egmore, Chennai, and quash the said complaint. For Petitioner : Mr.Sunder Mohan ( in Crl.O.P.No.18407 of 2013) : Mr.Anand Sashidharan ( in Crl.O.P.No.1479 of 2014) For Respondent :Mr.S.Haja Mohideen Gisthi (in both cases) COMMON ORDER These Criminal Original Petitions have been filed to call for the records in C.C.No.2818 of 2013, on the file of the learned XIV Metropolitan Magistrate, Egmore, Chennai, and quash the same.
(2.) The petitioners in Crl.O.P.No.1479 of 2014 are the first and second accused and the petitioners in Crl.O.P.No.18407 of 2013 are arrayed as third and fourth accused.
(3.) The respondent herein filed a private complaint before the learned XIV Metropolitan Magistrate, Egmore, Chennai, against these petitioners for the offence under Section 63 of the Copyright Act, 1957 r/w 120-B and 34 IPC. The learned XIV Metropolitan Magistrate, Egmore, Chennai, has taken cognizance of the complaint in C.C.No.2818 of 2013 and issued summons to the petitioners. Aggrieved by the cognizance and issuance of proceedings, the petitioners/accused have approached this Court seeking to quash the same by invoking Section 482 Cr.P.C.;