SANDEEP MEHTA, J. - (1.) Heard learned counsel representing the parties. Perused the material available on record.
(2.) The instant misc. petition has been filed by the petitioners herein for assailing the order dated 17.05.2012 passed by the learned Additional Sessions Judge (Fast Track) No.3, Jodhpur Metropolitan in Revision No.04/2012 (56/2012) whereby, the learned revisional court dismissed the revision petition of the petitioners and affirmed the order dated 24.02.2012 passed by the learned Metropolitan Magistrate No.3, Jodhpur Metropolitan in Criminal Case No.384/2007 framing charge against the petitioners for the offences under Sections 420 and 272 of the IPC and Sections 63 and 65 of the Copyright Act, 1957.
(3.) Succinctly stated the facts relevant and essential for the disposal of this misc. petition are noted hereinbelow:- The SHO, Police Station Sadar Kotwali, Jodhpur received an information on 07.05.2007 that the petitioner Bharat Kumar and his associates of the firm Vashudev and Company Limited situated at Sardar Market, Ghantaghar, Jodhpur were selling spurious ghee representing it to be pure and in this manner, they were cheating the public. The Food Inspector was intimated to reach the spot. Accordingly, the SHO, Police Station Sadar Kotwali as well as the Food Inspector, Jodhpur reached the premises of the firm Vashudev and Company Limited. The petitioner Bharat Kumar was found present in the shop. While the police officials undertook the search, Mohandas also arrived there and became alarmed on seeing the police party. The search of the firm's premises was made by the police officers in the presence of motbirs and Food Inspector. Empty and filled tins of ghee, iron caps, packing machine, pasteboard of cartons, labels of numerous companies, etc. were found inside the premises which were seized. Both the accused persons were arrested and brought to the Police Station Sadar Kotwali, Jodhpur where, FIR No.72/2007 came to be registered against them for the offences under Sections 420 and 272 of the IPC and Sections 63 and 65 of the Copyright Act. ;