(1.) With the consent of learned advocates appearing on behalf of the respective parties, all these matters are taken up for final hearing. Since a common question of law has been raised in all the captioned applications, those were heard analogously and are being disposed of by this common judgement and order. For the sake of convenience, Criminal Miscellaneous Application No.1304 of 2022 is treated as the lead matter.
(2.) By way of this Criminal Miscellaneous Application under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C."), the applicants - original accused Nos.2 to 4 seek to quash the proceedings of Criminal Case No.92429 of 2019 pending before the learned Metropolitan Magistrate (Special N.I. Act), Court No.34, Ahmedabad under Sec. 138 of the Negotiable Instruments Act (for short, "the Act") instituted by the respondent No.2 herein.
(3.) The brief facts, which are not much in dispute, can be stated as under:
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