(1.) Applicants- Om Prakash Jaiswal and M/s Shankar Cable Industries through its Proprietor Om Prakash Jaiswal has moved application under Section 482 Cr.P.C. No. 8150 of 2019 and revisionist Satyendra Narayan Soni has preferred Criminal Revision No. 1593 of 2019 with the prayer to quash the order dated 27.09.2019 passed by learned Special Judge Anti-Corruption C.B.I., (West), Lucknow in Criminal Case No. 400 / 2016, pertaining to FIR No. R.C. 0062014 A000027 dated 29.8.2014, Case No.1/2016, under Sections 120-B, 420 IPC and Section 13(2) read with 13(1)(d) P.C. Act, 1988, whereby the application for discharge of the applicants and revisionist has been rejected by the Special Judge by passing common order dated 27.09.2019, as well as to quash the entire proceedings of the instant case .
(2.) In the judgment, now onwards applicants/ petitioners of 482 Cr.P.C. No. 8150 of 2019 will be called applicants and revisionist of Criminal Revision No. 1593 of 2019 will be called as revisionist.
(3.) Heard Shri Jyotindra Mishra, learned Senior Advocate assisted by Shri Pramod Kumar Shukla, learned counsel for the applicants in petition under Section 482 Cr.P.C. No. 8150 of 2019 and Shri Purnendu Chakarvarty in Crl. Revision No. 1593 of 2019 and Shri Anurag Kumar Singh, learned counsel appearing for C.B.I. as well as perused the record.
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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