VIMAL CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ORDER :- In all aforementioned petitions, identical and similar questions of law and facts are involved in the dispute between the same parties seeking similar relief and, therefore, these petitions are being disposed of by this common order at the request of both the parties.

(2.) The first five misc. petitions u/S. 482, Cr. P. C. pertain to the relief sought by the petitioners for quashing the first information reports lodged by complainant, Shantilal, the power of attorney holder of M/s. Savdekar Thakur and Company, Pune, with his office situated at Sumerpur Rajasthan, at respective police stations within Jalore district for offences under Sections 78, 79 of the Trade and Merchandise Marks Act, 1958 (for short, the Act of 1958), Ss. 63 and 64 of the Copyright Act, 1957 (for brevity, the Act of 1957) read with Sections 420 and and 120-B, IPC.

(3.) Rest of the two petitions are revision petitions filed under Sections 397 and 401, Cr. P.C. against impugned orders dated 5-6-98 and 10-7-98 passed by the Judicial Magistrates of Jalore and Raniwara (Jalore), whereby applications of Vimal Chand and Mangilal, petitioners herein, for release of the goods u/S. 451 and 457, Cr. P.C. were rejected.