- (1.) The accused-petitioner and authorized representative of non-petitioner No.2 are present in the Court and duly identified by their respective counsel. Learned Public Prosecutor is also present.
(2.) Heard learned counsel for the parties as well as learned Public Prosecutor.
(3.) The petitioner is facing trial before the learned Additional Chief Judicial Magistrate No.3, Johdpur Metropolitan in connection with Cr. Regular Case No.182/2011 State v. Naveen Vajpai, arising out of FIR No.169/2011, Police Station Mahamandir, Jodhpur for offence under secs.37, 51, 63 of the Copyright Act.;