- (1.) This revision has been filed on behalf of the revisionist with the prayer to quash the impugned order dated 1.8.2003 passed by the Judicial Magistrate, Chibramau, Kannauj and the entire proceedings of Case No.32 of 2003 (State Vs. Babloo & Others) pending in such Court under sections 420, 482, 486, 467, 468, 471 IPC & section 63/65 of the Copy Right Act .
(2.) The brief facts of the case are that on 2.8.2002 in between 6.35 p.m. to 8.30 p.m. an officer of Castrol India Ltd. with the help of police of P.S.Chibramau raided three shops dealing in sale of mobil oil and found that various local made mobil oil were filled-in various containers of various sizes and falsely labeled as Castrol mobil oil. A search, recovery and arrest memo was prepared on the spot and on the basis of such memo three FIRs were lodged at the police station at case crime No. 237-A of 2002 against Vijay Kumar, 237-B of 2002 against Abhishek and 237-C against Vinod. Fiver persons named in the FIR were detained whereas two persons namely Suresh Chandra Gupta and Jitendra Kumar Gupta managed to escape. After the investigation a charge sheet was filed. Cognizance was taken by the Magistrate on 1.8.2003. Feeling aggrieved by such cognizance and consequential proceedings the present revision has been filed.
(3.) This case was listed for hearing on 30.4.2013. On that date learned counsel for the applicants was present but no one was present on behalf of opposite party No.2. Learned AGA was present.;