(1.) Since in both these applications seeking Special Leave to Appeal filed under Sec. 378(4) of the Code of Criminal Procedure involves similar set of facts between the same parties raising similar question of law, both these applications are heard and decided by this common order.
(2.) In Criminal Miscellaneous Application No.3045 of 2023 , the original complainant- present applicant seeks permission of this Court to prefer appeal against the impugned judgment and order dtd. 30/4/2022 passed by the learned Additional Judicial Magistrate, Vadodara in Criminal Case No.1323 of 2013.
(3.) In brief the facts as emerged on record is that;
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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