(1.) Leave granted.
(2.) This appeal is directed against the judgment and order dtd. 1/10/2019 passed by the High Court of Calcutta (hereinafter referred to as "High Court") in C.R.R No. 731 of 2017 filed by the appellants praying for quashing of proceedings being G.R. Case No. 1221 of 2013 pending before the Court of Learned Chief Metropolitan Magistrate, Kolkata and arising out of Bowbazar Police Station Case No. 168 dtd. 28/3/2013 under Ss. 420, 406 and 120B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"). By the said judgment, the High Court dismissed the prayer for quashing of the proceedings and held that continuance of criminal proceedings against the present appellant/accused would not be an abuse of the process of the court.
(3.) Brief facts necessary for the disposal of this appeal are as under:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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