(1.) Both these matters are being disposed of by this common judgment as they arise out of the same case between the same parties.
(2.) By the application being C.R.R. 2582/97 Under Section 482, Cr.P.C.petitioner has prayed for quashing the cognizance taken by the Ld. Special Judge, 24-Parganas (South) in Special Case No. 6(5) 97 Under Sections 21/29 of the Narcotic Drugs and Psychotrophic Substances Act.
(3.) By C.R.A.N. 1015/97 Under Section 482, Cr.P.C, petitioner being the State of West Bengal has prayed for review of the order dated 8-8-97 passed by another Division Bench of this Court by which accused/O.P. was granted bail pending trial of the aforesaid case. This application has been filed by the State pursuant to some directions issued by the Apex Court by order dated 13 -11-97 in S.L.P. (Cri) No. 3356/97.
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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