(1.) ALL these applications are for grant of anticipatory bail filed under Section 438 of Code of Criminal Procedure. As they arise out of the same offence, they are being disposed of by this common order.
(2.) THE applicants in these cases are:
(3.) BRIEF facts through which the registration of offence had arisen may be stated thus-A Criminal Writ Petition No. 574/06 was filed before this Court alleging that there had been serious irregularities in supply of kerosene in Mahagaon tahsil. District yavatmal. The said writ petition was filed by ananta Uttamrao Nagargoje. It was alleged that the quota of kerosene which was meant for distribution to the card holders in the said taluka was released much more in quantity excess than what was required. It was clearly suggested that whatever quota of kerosene i. e. blue kerosene was to be released was meant for distribution to the card holders through the chain of whole-salers, semi whole-salers and then retailers. It was alleged that the too much of excess quantity of kerosene was allocated and it was even distributed and sold in the said taluka. It was suggested that the said kerosene was sold in black market in contravention of the relevant orders issued under the Essential commodities Act. It was alleged that the officers of Food Supply Department and the machinery who were engaged in supply of kerosene to the card holders ultimately through the wholesalers, semi-wholesalers and retailers were involved in the said scam. A prayer was made to initiate inquiry into those allegations, so also suitable action against the all concerned was requested.
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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