REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 807 of 2022 

M/s Knit Pro International     ...Appellant 

Versus

The State of NCT of Delhi & Anr.                       ...Respondents

J U D G M E N T 

M. R. Shah, J.

1.Feeling   aggrieved   and   dissatisfied   with   the   impugned

judgment and order dated 25.11.2019 passed by the High

Court of Delhi at New Delhi in Writ Petition (Crl.) No.3422 of

2018 by which the High Court has allowed the said writ

petition and has quashed the FIR bearing No.431 of 2018 filed

against the respondents for the offences under Sections 63

and 65 of the Copyright Act, 1957 (hereinafter referred to as

‘Copyright Act’), the original complainant has preferred to the

present appeal.

1

2.That   the   appellant   herein   filed   an   application   under

Section 156(3) Cr.P.C. and sought directions from the learned

Chief   Metropolitan   Magistrate   for   the   registration   of   FIR

against the respondent No.2 herein for the offences under

Sections 51, 63 & 64 of the Copyright Act read with Section

420 of the IPC.  By order dated 23.10.2018, the learned CMM

allowed the said application and directed the concerned SHO

to register the FIR under the appropriate provision of law.

That pursuant to the said order, FIR bearing No.431 of 2018

came   to   be   registered   with   PS   Bawana.     That   thereafter

respondent no.2 herein – original accused filed the present

petition before the High Court with a prayer to quash the

criminal proceedings on various grounds.   However, at the

time of hearing, the original writ petitioner – accused prayed

to quash the criminal proceedings on the sole ground that the

offence   under   Section   63   of   the   Copyright   Act   is   not   a

cognizable and a non­bailable offence.

2.1By the impugned judgment and order the High Court has

allowed the said writ petition and has quashed the criminal

proceedings and the order passed by the learned CMM passed

2

in   Criminal   Application   under   Section   156(3)   Cr.P.C.   by

holding that the offence under Section 63 of the Copyright Act

is a non­cognizable offence.

3.Mr. R.K. Tarun, learned counsel appearing on behalf of

the appellant has vehemently submitted that the High Court

has committed a grave error in observing and holding that the

offence punishable under Section 63 of the Copyright Act is a

non­cognizable offence and it does not fall within Part II of the

First Schedule of the Cr.P.C.

3.1It is submitted that while holding that the offence under

Section 63 of the Copyright Act is a non­cognizable offence,

the High Court has not properly appreciated the decision of

this Court in the case of  Rakesh Kumar Paul vs. State of

Assam, (2017) 15 SCC 67   and has misinterpreted the said

judgment.   

3.2It is submitted that in the case of Intelligence Officer,

Narcotics Control Bureau vs. Sambhu Sonkar, AIR 2001

SC 830, it is specifically observed and held by this Court that

the maximum term of imprisonment that is prescribed for the

3

said   offence,   cannot   be   excluded   for   the   purpose   of

classification of the offence.

3.3It is submitted by learned counsel for the appellant that

for the offences under Section 63 of the Copyright Act, the

punishment shall be imprisonment for a term which shall not

be less than six months but which may extend to three years.

It is submitted that therefore the punishment of three years

can be imposed for the said offence.  It is submitted therefore

that Part II of the First Schedule of the Cr.P.C. would be

applicable. It is submitted that  only in  a case where the

offence   punishable   with   imprisonment   for   less   than   three

years or with fine only offence shall be non­cognizable.  It is

submitted that as per Part II of the First Schedule of the

Cr.P.C,. if the offence is punishable with imprisonment for

three years and upwards but not less than 7 years, the offence

would be cognizable.  It is submitted that in that view of the

matter   the   High   Court   has   committed   a   grave   error   in

quashing the FIR while holding that the offence under Section

63 of the Copyright Act is a non­cognizable offence. 

4

4.Present   appeal   is   vehemently   opposed   by   Shri

Siddhartha   Dave,   learned   Senior   Advocate   appearing   on

behalf of respondent no.2.

4.1Shri Dave, learned Senior Counsel  has heavily  relied

upon the decision of this Court in the case of Rakesh Kumar

Paul (supra).  It is submitted that in the aforesaid decision the

expression “not less than 10 years” has been interpreted by

this Court and it is held that the said expression would mean

punishment should be 10 years and therefore, Section 167(2)

(a)(i) would apply.   It is submitted that in that view of the

matter the High Court has not committed any error in holding

that the offence under Section 63 of the Copyright Act is a

non­cognizable offence.

4.2In the alternative, it is prayed by Shri Dave learned

Senior Advocate appearing on behalf of respondent no.2 that if

this Court holds that the offence under Section 63 of the

Copyright Act is a cognizable offence, in that case, the matter

may be remanded to the High Court to decide the writ petition

on merits on other grounds, as no other grounds were pressed

into service.

5

5.We have heard learned counsel for the respective parties

at length.

5.1The   short   question   which   is   posed   for   consideration

before this Court is, whether, the offence under Section 63 of

the Copyright Act is a cognizable offence as considered by the

Trial Court or a non­cognizable offence as observed and held

by the High Court.

5.2While answering the aforesaid question Section 63 of the

Copyright Act and Part II of the First Schedule of the Cr.P.C.

are required to be referred to and the same are as under:

"63.   Offence  of   infringement  of  copyright  or

other rights conferred by this Act. ­ Any person who

knowingly infringes or abets the infringement of­ 

 (a) the copyright in a work, or 

  (b) any other right conferred by this Act, except

the   right   conferred   by   section   53A   except   the   right

conferred   by   section   53A   shall   be   punishable   with

imprisonment for a term which shall not be less than

six months but which may extend to three years and

with fine which shall not be less than fifty thousand

rupees   but   which   may   extend   to   two   lakh   rupees:

Provided   that   where   the   infringement   has   not   been

made for gain in the course of trade or business the

court   may,   for   adequate   and   special   reasons   to   be

mentioned   in   the   judgment,   impose   a   sentence   of

imprisonment for a term of less than six months or a

fine of less than fifty thousand rupees.  

6

Explanation ­ Construction of a building or other

structure which infringes or which, if completed, would

infringe the copyright in some other work shall not be

an offence under this section."

II – CLASSIFICATION OF OFFENCES AGAINST OTHER LAWS

Offence Cognizable or

non­cognizable

Bailable or

non­

cognizable

By what

court triable

If   punishable

with   death,

imprisonment

for   life,   or

imprisonment

for more than

7 years

Cognizable Non­bailable Court of

Session

If   punishable

with

imprisonment

for   3   years

and   upwards

but not more

than 7 years.

Cognizable Non­bailableMagistrate of

the first class

If   punishable

with

imprisonment

for   less   than

3   years   or

with   fine

only.

Non­cognizable Bailable Any

Magistrate

5.3Thus, for the offence under Section 63 of the Copyright

Act, the punishment provided is imprisonment for a term

which  shall   not   be   less   than  six  months   but   which  may

extend to three years and with fine.  Therefore, the maximum

7

punishment  which can be imposed would  be  three years.

Therefore, the learned Magistrate may sentence the accused

for a period of three years also.   In that view of the matter

considering Part II of the First Schedule of the Cr.P.C., if the

offence is punishable with imprisonment for three years and

onwards   but   not  more   than   seven  years   the   offence   is   a

cognizable   offence.     Only   in   a   case   where   the   offence   is

punishable for imprisonment for less than three years or with

fine only the offence can be said to be non­cognizable.  In view

of the above clear position of law, the decision in the case of

Rakesh Kumar Paul (supra)  relied upon by learned counsel

appearing on behalf of respondent no.2 shall not be applicable

to   the   facts   of   the   case   on   hand.     The   language   of   the

provision in Part II of First Schedule is very clear and there is

no ambiguity whatsoever.

6.Under the circumstances the High Court has committed

a grave error in holding that the offence under Section 63 of

the Copyright Act is a non­cognizable offence.   Thereby the

High Court has committed a grave error in quashing and

setting aside the criminal proceedings and the FIR. Therefore,

the impugned judgment and order passed by the High Court

8

quashing   and   setting   aside   the   criminal   proceedings/FIR

under Section 63 of the Copyright Act deserves to be quashed

and set aside.

7.In view of the above discussion and for the reason stated

above, it is observed and held that offence under Section 63 of

the Copyright Act is a cognizable and non­bailable offence.

Consequently, the impugned judgment and order passed by

the High Court taking a contrary view is hereby quashed and

set aside and the criminal proceedings against respondent

no.2 for the offence under Sections 63 & 64 of the Copyright

Act now shall be proceeded further in accordance with law

and on its own merits treating the same as a cognizable and

non­bailable offence.  

Present   appeal   is   allowed   to   the   aforesaid   extent.

However, in the facts and circumstances of the case there

shall be no order as to costs.

…………………………………J.

                (M. R. SHAH)

…………………………………J.

 (B.V. NAGARATHNA)

New Delhi, 

May 20, 2022.

9