VINOD KUMAR GUPTA Vs. STATE OF U P AND ANR
LAWS(ALL)-2018-11-73
HIGH COURT OF ALLAHABAD
Decided on November 15,2018

VINOD KUMAR GUPTA Appellant
VERSUS
State Of U P And Anr Respondents

JUDGEMENT

Pankaj Naqvi, J. - (1.) Heard Sri Ravi Chandra Srivastava, learned counsel for the applicant and the learned A.G.A.
(2.) This application under Section 482 Cr.P.C challenges the charge-sheet dated 4.4.2018 as well as cognizance dated 18.6.2018 in Case Crime No.24/2018, under Sections 63/65 of the Copy Right (Amendment) Act, 1957, P.S. Gopiganj, Bhadohi, pending in the court of C.J.M, Bhadohi.
(3.) The O.P. No.2 claiming himself to be a Senior Investigator in I.T & Detective Services Private Limited, B-I Building, Kiledar Apts, 165/172, S.P. Road, West Mumbai-400102, alleges that the officials of Imami Company, manufacturers of "Boroplus Skin Cream" along with police officials of Chauki Gopiganj on 1.2.2018 at around 17.35 hrs, raided the general store shop of the applicant, situate at Gosai Bazar, Nathaipur and found in his possession duplicate "Boroplus Skin Cream" (33 pieces) of 19 ml each, out of which, 1 sample was sealed and sent for chemical analysis.;


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