(1.) Vide the present petitions, the Petitioners seek to challenge the Order dtd. 3/12/2021 passed by the learned Additional Sessions Judge, Patiala House Courts, in Crl. Appeals No. 89/2021, 90/2021, 91/2021, 92/2021 and 95/2021, rejecting the applications of the Petitioners herein under Sec. 389(2) Cr.P.C for suspension of sentence during the pendency of Appeal.
(2.) For a better understanding of the instant petitions, it is imperative to narrate the backdrop of the entire episode, which is stated as under:
(3.) Detailed arguments have been advanced on behalf of the Petitioners and on behalf of the State. Even though the jurisdiction of the High Court to interfere with the Orders passed by the Sessions Court in a petition under Sec. 482 Cr.P.C is extremely limited, however, given the nature of the case, this Court permitted the learned Counsels to advance detailed arguments on merits of the case to ascertain as to whether the impugned Judgment dtd. 3/12/2021 suffers from perversity of such nature which would require interference of 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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