(1.) The Petitioner in Crl.P. 9909/2017 is before this Court seeking for the following reliefs:
(2.) The Petitioner in Crl.P. 463/2018 is before this Court seeking for the following reliefs:
(3.) The Petitioner had filed a complaint under Sec. 200 of Cr.P.C. read with Sec. 138 of Negotiable Instruments Act, 1881 ['N.I. Act', for short] against the Respondents in PCR No.5759/2016 which came to be numbered as C.C. No.13850/2016 before the 16th ACMM, Bangalore alleging that the cheque issued by the Respondent had been dishonoured for insufficiency of funds. On appearance, an application under Sec. 251 of Cr.P.C. came to be filed by Respondent-Accused which came to be dismissed by the Trial Court. Challenging the same, RespondentAccused filed Crl. Revision Petition under Sec. 397 of Cr.P.C which came to be numbered as Crl.R.P. No.566 and 567/2017 before the 59th Addl. City Civil and Sessions Judge (69). The Revisional court by way of its order dtd. 16/11/2017 allowed the revision petition, set-aside the impugned order dtd. 6/5/2017 and allowed the application under Sec. 251 Cr.P.C. discharging the Petitioner in both the cases. Challenging the same, the PetitionerComplainant is before this Court.
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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