(1.) Rule returnable forthwith. Ms. Thakore, the learned Additional Public Prosecutor waives service of notice of Rule for and on behalf of the respondent - State of Gujarat.
(2.) This is an application at the instance of an accused praying for bail in connection with the First Information Report bearing IC.R. No.12 of 2011 registered with the D.C.B. Police Station, Ahmedabad for the offence punishable under Sections 406, 409, 420 and 120B of the Indian Penal Code. At the end of the investigation, the police filed chargesheet which culminated in the Criminal Case No.293 of 2011 in the Court of the learned Metropolitan Magistrate, Court No.11, Ahmedabad. The said case came to be transferred on 19th August 2016 to the Court No.13 and has been now renumbered as the Criminal Case No.706 of 2016.
(3.) The case of the prosecution may be summarized as under:
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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