Vijay Bishnoi, J. - (1.) These criminal misc. petitions under Section 482 Cr.P.C. have been filed by the petitioners with a prayer for quashing the FIR No.321/2014 dated 18.09.2014 of Police Station, Sojat City, District Pali for the offences punishable under Sections 420, 467, 468, 471, 120-B IPC and Section 63, 65 67-A of Copy Right Act.
(2.) In the instant case the complainant respondent No.2 filed a complaint while stating that he is doing business of Heena powder ...[VERNACULAR TEXT OMITTED]...in the name of Dariyav Cosmetics. It is alleged that he has given order of printing of packaging material to the petitioner-firm Pack Print situated at Jodhpur and paid advance money to the said company. The said company after printing the said packaging material has not supplied it to him but has supplied it to Ranawat Mehndi Center and Bherunath Kirana Store and those firms are misusing the packaging material of the complainant-firm. The said complaint of the complainant-respondent No.2 was sent for investigation to the police which resulted in registration of impugned FIR against the petitioners for the offences punishable under Sections 420, 467, 468, 471, 120-B IPC and Section 63, 65 67-A of Copy Right Act.
(3.) During the pendency of the investigation, the parties have entered into compromise and this Court in S.B. Criminal Misc. Petition No.2449/2014 vide order dated 05.04.2016 has directed the parties concerned to appear before the Investigating Officer for the purpose of verification of the compromise arrived at between them.;