(1.) RULE. Learned Additional Public Prosecutor Mr. K.M. Antani waives service of notice of rule on behalf of the respondent no. 1 State and learned advocate Mr. Dhruv Toliya waives service of notice of rule on behalf of the respondent no.
(2.) With the consent of the parties, the matter is taken up for hearing today itself.
(3.) The facts leading to filing of the present revision application is that the present revisionist applicant is the original complainant who lodged First Information Report being C.R. No. I-66 of 2010 with Rajkot 'B' Division Police Station, Rajkot for the offences punishable under Ss. 302, 365, 342, 120B of the Indian Penal Code (for short "IPC") which inter alia alleged that one Samir Ishwarbhai Gandhi who was working as Manager with with Rajmoti Industries came over to the residence of the sister of the complainant and forcibly took his brother-in-law Dinesh Madhukant Daxini from their residence. This incident took place in presence of his sister and another witness on 28/2/2016.
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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