(1.) BOTH these Crl.O.P.Nos.5067 and 5068 of 1996, filled against C.C.Nos.2685 and 3661 of 1994, on the file of the disposed of by a common order, as the parties as well as the issue involved are one and the same in both these proceedings.
(2.) THE petitioners 1 and 2, the Company, as well as its Managing Director, having office at Vasant Vihar, New Delhi, approached the respondent, the complainant company, having its main office at Chamiers Road, Madras -18, and entered into an agreement on a hire purchase scheme, agreeing to pay the hire dues regularly as per the schedule for the purchase of redistillation plants.
(3.) THE learned Magistrate after having taken on file, on recording the sworn statement of the complainant, issued summons to the petitioners. Since they did not appear, learned Metropolitan Magistrate issued non -bailable warrant against the petitioners. On receipt of information about the issuance of non -bailable warrant, the petitioners have, now directly moved this Court by filing these above applications, requesting this Court to invoke the inherent powers under Section 482 Cr. P.C., and quash the above proceedings.
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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