(1.) All these applications are filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for short) for quashing and setting aside the complaints being Criminal Complaint Nos.1299, 1300, 1301, 1302, 1303, 1305, 1306 of 2016 respectively, pending before the learned Additional Chief Metropolitan Magistrate, Court No.27, Ahmedabad under the provisions of the Negotiable Instruments Act (' NI Act ' for short).
(2.) As the common question of facts and law are involved in these applications, at the request of learned advocates for the parties, they are heard together and disposed of by this common oral order.
(3.) Rule returnable forthwith. Learned APP Mr.Jayswal waives service of notice of rule for respondent no.1. Learned advocate Mr.Dakshesh Mehta waives service of notice of rule for respondent no.2.
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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