(1.) Leave granted.
(2.) The present appeal challenges the order dtd. 15/7/2022 passed by the learned Single Judge of the High Court of Judicature at Madras in Criminal O.P. No. 20716 of 2020 and Crl. M.P. No. 8763 of 2020, whereby the High Court rejected the petition filed by the present appellant under Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C." for short), to call for the records and to quash the First Information Report ("FIR" for short) registered as Crime No. 21 of 2020, on the file of SHO, District Crime Branch, Kancheepuram, in connection with the offence punishable under Sec. 420 read with 34 of the Indian Penal Code, 1860 ("IPC" for short).
(3.) Shorn of details, the facts leading 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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