- (1.) ON 1.2.2006, the following order was passed:- "The petitioner was granted bail. Allegation against him is that he was diverting signals of the T.V. Channels and thereby committing offence under section 63 of the Copy Right Act and section 379 IPC. The Magistrate declined police remand, as it was held that offence under section 379 IPC was not made out. The Court of Session, however, set aside the said order and remanded the matter for passing a fresh order on the ground that the T.V. Channels constituted "goods" as held by the Hon'ble Supreme Court in The Commissioner of Sales Tax, Madhya Pradesh Indore vs. Madhya Pradesh Electricity Board, Jabalpur, AIR 1970 SC 732. Counsel for the petitioner seeks time to find out whether investigation has been completed, as this question will be academic, if investigation has already been completed. List again on 22.3.2006."
(2.) COUNSEL for the State says that the petitioner has not been challaned under section 379 IPC. Crl. Rev. No.1105 of 2004 -2- In view of above statement, no further order is called for at this stage. The petition is disposed of.;