(1.) The present revision has been preferred praying for quashing of the proceeding pending in connection with complaint case no. A.C 3074/2019 now pending before the court of the learned 7 Judicial Magistrate at Alipore, South 24 Parganas and all orders passed in connection therewith including order dtd. 29/5/2019 whereby the learned Additional Chief Metropolitan Magistrate, Alipore, South 24 Parganas was pleased to take cognizance of the offences alleged in the petition of complaint filed by the opposite party no. 2 and order dtd. 3/8/2019 whereby the learned Judicial Magistrate, 7 Court, Alipore, South 24 Parganas was pleased to issue process against the petitioners herein under Ss. 420/406/34 of the Penal Code, 1860.
(2.) The petitioner's case is that a complaint under Sec. 200 of the Code of Criminal Procedure was preferred by the opposite party no. 2 before the court of the learned Additional Chief Judicial Magistrate at Alipore, South 24 Parganas, inter alia, alleging the commission of offences under Ss. 406/420/34 of the Penal Code, 1860 against the petitioners and another co-accused person, namely, Amiya Bhowmick registered as complaint case no. A.C-3074 of 2019.
(3.) The allegations as leveled in the said complaint are inter alia, to the effect that:-
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..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN