(1.) Challenge in this appeal is to a judgment dated 21.04.2010 of learned Additional Chief Metropolitan Judge, Delhi in Case No. 136/3 arising out of complaint u/s 630 of the Companies Act,1956,filed by the appellant against the respondent, by which respondent was acquitted.
(2.) The complainant case, as unfolded during trial is, that the complainant is a registered company dealing in iron and steel business. The present complaint u/s 630 of the Companies Act 1956 (hereinafter referred to as 'Act') is filed by Sh. Vinay Gupta, the AR of the company. The company had its offices at the following addresses viz.
(3.) The respondent was summoned on this complaint u/s 630 of the Companies Act. Thereafter, in terms of Section 251 Cr.P.C., a notice for the said offence was framed against the accused on 03.12.2001 for wrongful withholding of propertynos: A -3 and A6, Co -operative Industrial Estate, Bala Nagar, Hyderabad including plant machinery and fixtures; premises nos.28 & 29, Ministers Road, Secundarabad; premises no. 459/60, Ground Floor, Khari Baoli, Delhi; premises no. H - 2/7, First Floor, Model Town, Delhi; Room No.31, Vithal wadi, Panchi Bhai Trust Building, 108/116, Kalba Devi Road, Mumbai, Room No, 524, Giriraj, Sant Tukaram Street, Carnac Bundar, Bombay and residential premises at 8 -2 -686B/A, Road No. 2, Banjara Hills; premises no.1 Quinton Road, Lucknow and also for the records and documents of the company. The respondent pleaded not guity and claimed trial.
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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