(1.) BEING aggrieved by the judgment and order dated 22.8.2008 passed in Criminal Revision No.56 of 2007 by the 5th Ad hoc Additional Sessions Judge, Nagpur confirming the order of issuance of process dated 13.11.2006 passed by J.M.F.C. Nagpur (7th Court) in Criminal Complaint Case No.220 of 2006, the present application came to be filed.
(2.) FACTS :
(3.) IN reply, Mr.Khare learned counsel for the applicants argued that the letters were issued to the respondent to take away his articles since the space in the club was unnecessarily blocked and the respondent deliberately did not take away the articles and now false charge is being made. The learned counsel then argued that the cheque for Rs.1,96,000/- having been issued from Nagpur by the head office, the territorial jurisdiction will not be at Nagpur.
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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