(1.) Heard Mr. Nipun Singh and Mr. Vivek Chaubey, learned counsel for the applicants, Mr. Rajiv Nanda, Senior Advocate assisted by Mr. Manish Kumar Vikkey, Mr. Sanjeev Kumar Yadav and Mr. Amit Rai, learned counsel for the opposite party no.2 and Mr. Amit Singh Chauhan, learned AGA for the State and perused the records.
(2.) The present application under Sec. 482 Cr.P.C. has been filed to quash the summoning order dtd. 7/3/2022 passed by Additional Chief Judicial Magistrate, Court No.1, District-Bijnor as well as the entire proceedings of F.R. Case No.63/2021 (Misc. Case No.87/2022)(Pramod Kumar Baliyan vs. Praveen Singh and others), arising out of Case Crime No.419/2021, under Ss. 326, 307, 323, 324, 504, 506, 120B IPC, Police Station-Haldaur, District-Bijnor, pending before the court of learned Additional Chief Judicial Magistrate, Court No.1, District-Bijnor.
(3.) For the dispute between the parties, an FIR was lodged by the opposite party no.2 through an application under Sec. 156(3) Cr.P.C. moved on 22/11/2022. The present case was presented on 26/3/2022 and came up before the Court for argument for the first time on 20/4/2022. The Co-ordinate Bench of this Court, after hearing the matter at length passed the following order on 20/4/2022:-
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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