(1.) By this writ application under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dated 6th April, 2010 passed by the learned Sessions Judge, Anand in the Criminal Revision Application (Suo Motu) No.447 of 2009, by which, the learned Sessions Judge ordered retrial of the Criminal Case No.1894 of 2006, which resulted in acquittal of the petitioner herein, who was one of the accused persons along with the others.
(2.) The genesis of this litigation lies in the proceedings which were taken up by a Division Bench of this Court in a public interest litigation initiated by the respondent No.6 herein.
(3.) I deem fit to give a fair idea of the public interest litigation which was initiated by the respondent No.6.
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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