(1.) THE Criminal Misc. Applications Nos.6698 of 2012, 6699 of 2012 and 6700 of 2012 have been taken out by Indian Oil Corporation (hereinafter referred to as 'the IOC or petitioner Corporation') under Section 482 of Criminal Procedure Code (hereinafter referred to as the Code) seeking below mentioned relief:
(2.) THE factual background in all three petitions is common, charge-sheets are similar, except that the concerned establishment (with reference to which the alleged irregularities are cited) are different in said three charge-sheets. The learned Senior Counsel for petitioner Corporation and learned counsel for respondent CBI have respectively raised common and similar contentions in respect of all petitions. The relief prayed for in said three petitions are similar. Therefore, all three petitions are decided by present common order.
(3.) SO far as factual background is concerned, it has emerged from the record that Ministry of Petroleum and Natural Gas, Government of India (hereinafter referred to as the concerned Ministry) had issued guidelines dated 02.01.1981 which, inter alia, dealt with utilization of High Speed Diesel (hereinafter referred to as the HSD) produced at Koyali Refinery.
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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