- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C., has been filed for quashing the entire proceedings of Case No.1110 of 2005 (State Vs. Rashid Ali), under Section 52-A/64 Copy Right Act, P.S. Katra, District Shahjahanpur pending in the court of Chief Judicial Magistrate, Shahjahanpur.
(3.) In the present case, challenge is the entire proceedings and there is no reasonable ground given by the applicants for filing the present application at such a belated stage.;