(1.) Petitioners being the accused persons have filed this Criminal Revisional application under Sec. 482 read with Sec. 401 of the Code of Criminal Procedure, 1973 praying for quashing of the Complaint Case No. 180 of 2020 filed by the complainant making accusations under Ss. 420/406/34 of the Indian Penal Code, 1860 against the company and its Directors, petitioners herein. The case is now pending before the Court of the Learned Judicial Magistrate, 1st Class, 6th Court, Sealdah, 24 Parganas (South).
(2.) Short facts, leading to filing of this present Criminal Revisional application, are summarised as under: -
(3.) Mr. Basu, learned Advocate appearing on behalf of the petitioners argued mainly on five folds arguments.
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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