(1.) Since the issue raised in all the captioned petitions are interrelated, hence, they are heard together and are being disposed of by this common judgment.
(2.) The petitioner - Mr. Jagdishbhai Bhogilal Pandya, employee of the respondent Bank, has filed Criminal Misc. Application Nos.5245 of 2019, 5232 of 2019, 5234 of 2019, 5237 of 2019, 5241 of 2019, under Sec. 482 of the Code of Criminal Procedure, 1973, (for short "the Cr.P.C.") praying to quash and set aside the complaints being (i) M. Case No.7/2005 (ii) M. Case No.6/2005 (iii) M. Case No.3/2005 (iv) M. Case No.10/2005 respectively filed before the Economic Offence Prevention Branch, Gandhinagar under Sec. 406, 420, 467, 471 and 120B of the IPC and Sec. 13(1)(d) and 13(2) of the Prevention of Corruption Act and even (v) I-C.R. No.1 of 2018 filed before the Ahmedabad Zone (CID Crime) Police Station under Sec. 406, 420, 467, 471 and 120B of the IPC and Sec. 13(1)(d) and 13(2) of the Prevention of Corruption Act impugned in Criminal Misc. Application Nos.16613 of 2019 and 19292 of 2018; where the petitioners are borrowers who too have made prayer of quashing and setting aside the FIR.
(3.) Facts as could be culled out from the memo of petitions, are enumerated hereunder:
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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