IMTIYAZ MURTAZA, J. - (1.) THE present writ petition is directed for quashing the FIR registered as case Crime No. 317/2001 Police Station Transport Nagar, Meerut against the petitioners by District Inspector of Schools, Meerut, Respondent No. 2 under Sections 3, 4, 7 and 8 of the Uttar Pradesh Course Books Act, 1978 and Section 63 of Copyright Act, 1957.
(2.) ACCORDING to the allegations of the First Information Report the complainant had received information from the District Magistrate, Meerut that he had received complaint that M/s Vidya Prakashan Kendra Ltd., Meerut is publishing books for which they have no permission from the Department Additional City Magistrate, Meerut had raided the godown of the publisher and seized the following books : (1) Sanskrit Parichayika-Class 9 (2) Sanskrit Parichayika-Class 10 (3) Intermediate English Prose (4) Intermediate English Poetry (5) Rang Bharti It is alleged that publication of these books was unauthorised as they were not allotted for publication of these books and on the said allegations a report was registered against the petitioners under the aforesaid sections.
(3.) WE have heard Sri R.K. Jain, learned Counsel for the petitioners and Sri Arvind Tewari Government Advocate.;