(1.) The revisional application under section 482 of the Code of Criminal Procedure is directed to quash the chargesheet filed under sections 147/153/353/379 of the Indian Penal Code in connection with G.R. Case No. 522 of 1990, now pending before the Court of learned Judicial Magistrate, Additional Court, Hooghly.
(2.) Petitioner herein is arrayed as accused in connection with the above noted case.
(3.) It is the contention of the petitioner that even if the narration in First Information Report (in short FIR) is taken as a whole, it cannot be stated that so far as the petitioner is concerned, any offence, as alleged, is said to have been committed by him.
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