(1.) By this application under Article 227 of the Constitution of India, the applicant - original accused calls in question the legality and validity of the order dated 7th April, 2018 passed by the Special Judge (CBI), Court No.1, Ahmedabad, below Exh.1 in the Special (CBI) Sessions Cases Nos. 2 of 2014, 1 of 2014 and 3 of 2014.
(2.) By the impugned order referred to above, the learned Special Judge thought fit to exercise suo motu powers under Section 311 of the Code of Criminal Procedure to summon and examine a responsible officer of the department of RTO, Junagadh, with directions to such officer to remain present before the court with necessary documents.
(3.) The learned Special Judge also thought fit to exercise its suo motu power under Section 311 of the Code of Criminal Procedure to re-examine few other witnesses as, in the opinion of the learned Special Judge, their re-examination is necessary for the just decision of the case.
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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