(1.) By way of the present petition filed under sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) read with sec. 212(6) of the Companies Act, 2013, the petitioner seeks regular bail in criminal complaint case bearing Ct. Case No. 990/2022 filed by the respondent/Serious Fraud Investigation Office ('SFIO' for short). The criminal complaint alleges offences under Sec. 420/120B of the Indian Penal Code 1860 ('IPC' for short), Sec. 211/628/227/233 of the Companies Act, 1956 ('1956 Act' for short) and Sec. 129/447/448 of the Companies Act, 2013 ('2013 Act' for short).
(2.) Notice on this petition was issued on 25/1/2023; whereupon reply has been filed by the SFIO by way of counter affidavit dtd. 3/2/2023. Both parties have also filed their respective written submissions in the matter.
(3.) The court has heard Mr. N. Hariharan, learned senior counsel and Mr. Tanveer Ahmed Mir, learned counsel on behalf of the petitioner. The court has also heard Mr. Ajay Digpaul, learned Central Government Standing Counsel on behalf of the SFIO.
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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