Delhi's Dwarka Court has dismissed the anticipatory bail plea of a publisher in a copyright case.
Delhi Police registered a case of violation of copyright on a complainant by a lawyer & author of a law book.
Additional Sessions Judge Lokesh Kumar Sharma dismissed the anticipatory bail plea of Shailender Singhal. The Court directed him to join the investigation as & when required by the Investigation Officer (IO).
The Court dismissed the plea after hearing the submissions made by the lawyers for the accused & the complainant.
It is alleged that the accused made certain changes in the book without informing the complainant Advocate Tarun Narang.
The allegations against the accused appeared to be covered by the judgement of the Supreme Court in Arnesh Kumar's case, the Court noted.
During the hearing on the application, the Investigating Officer submitted that the accused had not joined the investigation despite the notice. He also submitted that he had not applied for permission to arrest the accused.
A case of copyright violation was registered at Dwarka South police station on the complaint by Advocate Tarun Narang. He alleged that he had jointly authored a book for the accused. He came to know that the accused had released the revised edition of the book without informing him & his name was also deleted from the revised book. He also alleged that before doing so his consent was not obtained.
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