(1.) Rule returnable forthwith. Ms. Thakkar, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1 and Mr. Jay Shah, the learned counsel, appears and waives service of notice of rule for and on behalf of the respondent No.2.
(2.) By this application under section 482 of the Cr.P.C., 1973, the applicant-original accused seeks to invoke the inherent powers of this Court praying for quashing of the proceedings of the Criminal Case No.243 of 2013 pending in the court of the learned JMFC, Kheralu arising from the first information report bearing C.R. No.II-146 of 2012 registered with the Kheralu Police Station, District: Mehsana for the offence punishable under sections 186 read with 504 of the Indian Penal Code.
(3.) On 6th December, 2012, the following order was passed;
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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