(1.) THE revisional application under Section 401 read with Section 482 of the Code of Criminal Procedure is directed to quash proceeding in connection with G. R. Case No. 390 of 2004 arising out of R. C. Case No. 2/s/05-Kol dated. 18. 3. 2005 under Section 302/34 of the Indian Penal Code, now pending before the Court of learned Chief Judicial Magistrate, Paschim Midnapore.
(2.) PETITIONER herein is arrayed as an accused in connection with the above noted case where officer of Central Bureau of Investigation on completion of investigation submitted charge sheet under Section 302/201/218/120b of the Indian Penal Code.
(3.) OPPOSITE Party No. 3 lodged a written information before the officer in charge of the Kharagpur (Town) Police Station alleging inter alia that in the night of 7. 7. 2004,5 to 7 police personnel came to the house of ate facto complainant and they took away the husband of de facto complainant namely soumendu Mondal (since deceased), after intimating that the husband of the de facto complainant is wanted in connection with some allegations.
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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