- (1.) Heard Shri Sujan Singh, learned counsel for the applicants and learned AGA for the State.
(2.) These applications under Section 482 Cr.P.C. has been filed for quashing the entire proceedings of Case Crime No. 432 & 431 of 2011 both under Sections 63/64 of the Copy Right Act and Section 420 IPC, Police Station Malpura, District Agra, is pending in the Court of Chief Judicial Magistrate, Agra as Case No, 1878 of 2012. Since both the cases are identical and the submissions made therein are also identical, the same have been heard and are being decided together.
(3.) From the record, it appears that on a report made on behalf of the M/s Castrol India Limited, a raid was conducted wherein spurious mobil-oil is alleged to have been recovered from the shop of the applicants.;