(1.) The petitioner-complainant has challenged the order dated 24.12.2009 passed by learned 3rd Additional Civil Judge and JMFC, Modasa in Inquiry Case No.65 of 2009 in exercise of powers under Section 202 Chapter XV of the Code of Criminal Procedure, 1973 by which a criminal complaint is forwarded to PSI, Dhansura to investigate into the matter and report to the Court on or before 08.01.2010.
(2.) The above order was passed on the complaint filed by the complainant and on the basis of allegations leveled and averments made therein that the respondent No.2 had committed offences under sections 463, 465, 467, 468, 471, 408, 114 and 120B of the Indian Penal Code by preparing forged documents and availed loan from the District Cooperative Bank.
(3.) It is to be noted that in the above complaint dated 23.12.2009 a request was made to the learned Magistrate that investigation be ordered, as required under section 156(3) of the Code.
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN