(1.) THIS is an application under Section 561-A of the Code of Criminal Procedure, filed by one Balkishan A, Devidayal against whom Criminal Case No. 102/5/72 is pending in the Court of the Presidency Magistrate, 25th Court. Victoria Terminus, Bombay. The application involves important points under the Railway Protection Force Act 1957 (Act No. 23 of 1957) (hereinafter referred to as the "r. P. F. Act'") and the Railway Property (Unlawful Possession) Act. 1966 (Act No. 29 of 1966) (hereinafter referred to as the "r. P. U. P. Act" ).
(2.) THE above case arose out of a complaint filed by the Inspector, Central Intelligence Bureau, Head Quarters before the Presidency Magistrate, at V. T. , Bombay.
(3.) THE allegations in the said complaint may be briefly summarised as under:
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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