(1.) By way of the present petitions filed under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.'), both the petitioners have challenged the order on charge dated 01.05.2014 and order dated 26.05.2014 whereby charges against the petitioners were framed as under:
(2.) Since, both the petitions arise from the same order, this Court has decided to dispose of these petitions by way of this common judgment.
(3.) The case against the petitioners was registered on 22.02.2010, on the basis of a source information, against accused No.1/Ramesh Nambiar, husband of accused No. 2 Rekha Nambiar (petitioner in W.P.(CRL) No. 1432/2014 ) along with accused No. 3 Bhojraj Teli (petitioner in CRL.M.C. No. 4781/2014) Managing Director of M/s. HYT Group of Companies, Naveen Patil and Rekha Nambiar under Sections 13 (2) read with Section 13(1)(e) of Prevention of Corruption Act, 1988 ('PC Act') and Section 109 of the Indian Penal Code, 1860 ('IPC') on the allegations that accused Ramesh Nambiar while posted and functioning as AGM (Sport), Air India at New Delhi and other places, being a public servant, amassed assets worth about Rs.2,39,21,165/- during the period from 14.10.1991 to 30.06.1999 in his name, in the name of his wife, i.e., petitioner Rekha Nambiar and his family members, which were disproportionate to his known sources of income.
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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