(1.) RULE. Learned APP Mr. Manan Mehta waives service of notice of Rule on behalf of the respondent No.1 - State of Gujarat and learned advocate Mr. Amit Nair waives service of notice of Rule on behalf of respondent No.2 -original complainant. With the consent of learned Sr. Counsel Ms. Rebecca John assisted by learned advocate Mr. Aum Kotwal for petitioners, learned Senior Counsel Mr. N.D. Nanavaty assisted by learned advocate Mr. Amit Nair for respondent - complainant and learned Additional Advocate General assisted by learned APP Mr. Manan Mehta for the respondent - State, present petitions are taken up for final hearing.
(2.) Present both petitions under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'CrPC') are filed by Arvind Gobindram Kejriwal (petitioner of Special Criminal Application No.12429/2023, hereinafter referred to as 'accused No.1') and Sanjay Dinesh Singh (petitioner of Special Criminal Application No.12430/2023, hereinafter referred to as 'accused No.2') with prayer to set aside the Order dtd. 14/9/2023 passed by the Learned Additional Sessions Judge - Court No.6, City Civil and Sessions Court, Bhadra, Ahmedabad in respective Criminal Revision Applications and further to quash the Summoning Order dtd. 15/4/2023 passed by the learned Additional Chief Metropolitan Magistrate, Court No.2, Gheekanta, Ahmedabad in the Complaint Case No.29303/2023 and 23930/2023 (Cr.Inq. No.6081/2023) alongwith other consequential proceedings arising therefrom.
(3.) The brief facts as culled out from the petition are as follows:
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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