Sandeep Kamthan vs The State Of Madhya Pradesh
2021 Latest Caselaw 6220 MP

THE HIGH COURT OF MADHYA PRADESH MCRC No.47685/2021 (SANDEEP KAMTHAN VS. STATE OF M.P. & ANR.)

Gwalior, Dated : 29/09/2021

Shri D.P.Singh, learned counsel for the applicant.

Shri Rajeev Upadhyay, learned counsel for the State.

By this application under Section 482 of Cr.P.C., the applicant

has challenged the FIR in Crime No.29/2020 registered at Police Station

Crime Branch, District Gwalior for offence under Section 63 of

Copyright Act r/w 103 and 104 of Trade Mark Act and Section 420 of

IPC as well as charge-sheet filed before the Court of CJM, Gwalior.

In the light of the judgment passed by the Supreme Court in the

case of State of M.P. Vs. Kunwar Singh on 30/07/2021 passed in CRA

No.709/2021 as well as limited scope of interference, at this stage, the

counsel for the applicant seeks permission of this Court to withdraw this

application with liberty to raise all possible defences before the Trial

Court.

Needless to mention here that the withdrawal of this application

should not be taken into consideration by the Trial Court while deciding

the objections, which may be raised by the applicant at appropriate

stages.

With aforesaid observation and liberty, the application is

dismissed as withdrawn.

                                                       (G.S. Ahluwalia)
Pj'S/-                                                       Judge

     Digitally signed
     by PRINCEE
     BARAIYA
     Date: 2021.09.29
     18:22:16 -07'00'