(1.) Heard the learned counsel for the parties.
(2.) This order disposes of an application under Sec. 378(3) of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking leave to appeal the judgment and order dtd. 21/5/2021 in Sessions Case No.10/2014 made by the learned Additional Sessions Judge, Mapusa Goa (impugned judgment and order). By this judgment and order, the Respondent was acquitted of the offenses punishable under Ss. 354, 354A, 354B, 376(2)(f), 376(2) (k), 341, and 342 of the Indian Penal Code (I.P.C.).
(3.) Since the Respondent had objections to the maintainability and merits of such application, Mr. Amit Desai, learned Senior Advocate for the Respondent, was heard first. Mr. Desai argued the matter on 11/4/2022 and 12/4/2022. Mr. Tushar Mehta, learned Solicitor General of India, argued on 13/4/2022 and very briefly on 19/4/2022. Mr. Desai rejoined on the rest part of 19/4/2022. The matter was reserved for orders on the said date.
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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