(1.) The present revision has been preferred praying for quashing of the proceedings of G.R case No.1098/1991 now pending before the Court of the learned Judicial Magistrate, 4th Court, Burdwan having arisen out of Burdwan Police Station Case No.373/1991 dtd. 31/8/1991 under Sec. 420 of the Indian Penal Code.
(2.) The petitioner's case is that G.R. Case No.1098 of 1991 now pending before the Court of the learned Judicial Magistrate, 4th Court, Burdwan arose out of Burdwan Police Station case No.373/1991 dtd. 31/8/1991 which in turn had been registered for investigation on the basis of a complaint lodged by the respondent no.2 with the Officer-in-Charge of Burdwan Sadar Police Station.
(3.) The allegations leveled in the said complaint are, to the effect, that the complainant's company is engaged in the business of fertilizers and they had hired M/s. Associated Transport Company as their storing, handling and transportation agent. The petitioner who is the Managing Partner of M/s. Associated Transport Company had issued six cheques amounting Rs.1,60,00,000.00 in favour of the complainant's company as security deposit for the fertilizers worth about Rs.2.60 crores kept with them in the godowns maintained by M/s. Associated Transport Company.
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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