Sushil Harkauli - (1.) A Criminal complaint was filed against the petitioner under Copyright Act for publishing books. The petitioner - accused moved an application before the trial Court which has been rejected. The revision preferred by the petitioner applicant has also been rejected. Hence this writ petition.
(2.) THE learned counsel for the petitioner has not been able to show any copyright existed in favour of the petitioner either by himself or by assignment or license. In view of this no interference is called for in exercise of jurisdiction under Article 226 of the Constitution in favour of the petitioner who has published the books without any authority. Any other defence if the petitioner wants to take in support of his case, he can take before the trial Court. This writ petition is accordingly dismissed.;