PUSHPENDRA SINGH BHATI,J. - (1.) S.B. Criminal Misc. Petition No. 189/2015 under Section 482 Cr.P.C., 1973 has been preferred against the order dated 16.10.2014 passed by learned Sessions Judge, Jodhpur Metropolitan in Criminal Revision Petition No. 271/2014, whereby the revision petition was dismissed, affirming the order dated 07.04.2014 passed by learned Additional Chief Metropolitan Magistrate (Economic Offences), Jodhpur in Criminal Regular Case No. 927/2010, by which the learned court below has ordered to frame charges against the petitioner for the offence under Section 2-F/13(1)(b) of the Unlawful Activities (Prevention) Act, 1967 Section 51/63 of the Copyright Act, 1957 Section 3/5 of the Emblems and Names (Prevention of Improper Use) Act, 1950 and section 2 of the Prevention of Insults to National Honour Act, 1971.
(2.) S.B. Criminal Misc. Petition No. 2964/2014 under Section 482 Cr.P.C., 1973 has been preferred against the order dated 16.10.2014 passed by learned District and Sessions Judge, Jodhpur Metro, Jodhpur in Criminal Revision No. 270/2014 arising out of the order dated 07.04.2014 passed by Additional Chief Judicial Magistrate (Economic Offences), Jodhpur Metro, Jodhpur in Cr.O. No. 927/2010.
(3.) The petitioner in S.B. Criminal Misc. Petition No. 189/2015 is the office bearer of the Gujarat State Cooperative Consumers Federation Limited, which is a Public Body.;