Ravinder Sharma vs Mirza Tanners Ltd.
2003 Latest Caselaw 154 Del

JUDGMENT

O.P. Dwivedi, J.

1. This is a petition under Section 482, Cr.P.C. for quashing the proceedings arising out of the complaint case in FIR No DD No. 7A under Sections 78 and 79 of the TMM Act registered at Police Station Lajpat Nagar, New Delhi pending before the Court of Shri S.S. Rathi, MM, Patiala House Court, New Delhi.

2. Learned counsel for the parties submit that parties have mutually settled the matter.

3. Statement of Shri S. Rajan, learned counsel for the petitioner without SA and Shri Arvind Verma, Marketing Manager of the respondent No. 1 on SA have been recorded separately.

4. In view of statement of learned counsel for the petitioner and respondent No. 1 recorded separately, I am satisfied that the matter has been amicably settled between the parties and there is no point in continuing the proceedings arising out of the complaint case in FIR DD No. 7A dated 19th may, 1999. Accordingly, in the interest of justice this petition is allowed and proceedings arising out of the complaint case in FIR No. DD No. 7A dated 19th May, 1999 under Sections 78 and 79 of TMM Act and 63 of the Copyright Act registered at P.S. Lajpat Nagar, New Delhi, against the petitioner Shri Ravinder Sharma pending before the court of Shri S.S. Rathi, MM, Patiala House Courts, New Delhi is hereby quashed.

5. Crl. M.M. 2576/2002 stands disposed of dusty.