(1.) Leave granted.
(2.) This appeal challenges the judgment and order dtd. 17/10/2022 passed by the learned Single Judge of the High Court of Judicature at Bombay, Bench at Aurangabad in Criminal Writ Petition No. 246 of 2021, by which the learned Single Judge dismissed the Writ Petition preferred by the present appellants. The Writ Petition had been filed with the prayer to quash the order dtd. 24/12/2020 passed by the learned Assistant Sessions Judge, Sangamner, District Ahmednagar wherein the learned Assistant Sessions Judge had rejected the application preferred by the appellants seeking discharge from the charges punishable under Ss. 306 and 34 of the Indian Penal Code, 1860 [For short, 'the IPC'], pending against the appellants before the Court of the Assistant Sessions Judge, Sangamner [Hereinafter referred to as the 'trial court'] in Sessions Case No. 75 of 2015.
(3.) The facts which lead to the present 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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