GOVERDHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Both the aforesaid criminal misc. petitions shall stand decided by this common order as they arise out of the same incident.

(2.) These criminal misc. petitions under Sec. 482 Cr.P.C. have been filed by the petitioners against the order dtd. 29/1/2019 passed by Additional Sessions Judge No. 2, Udaipur in Criminal Revision Petition No. 01/2018 (C.I.S. No. 33/2018), whereby the revision petition filed by the petitioners was dismissed and the Order dtd. 3/10/2017 passed by Additional Chief Judicial Magistrate No. 3, Udaipur in Criminal Regular Case No. 1097/2017 (State of Rajasthan v. Champalal and Anr.) framing charges under Sec. 420 I.P.C., Sec. 7/16 of Prevention of Food Adulteration Act, 1954 and Sec. 64 of Copyright Act, 1957 against the petitioners, was affirmed.

(3.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and perused the material available on record.