(1.) SCOPE and object of the amended provision of Section 202 of the code of Criminal Procedure (hereinafter called the Code), is the subject-matter of present discussion, which arises out of revisional application filed under Section 401 read with Section 482 of the Code, whereby and whereunder the legality and propriety of the order passed by the learned chief Judge, City Sessions Court, in connection with Criminal revision No. 146 of 2006 is sought to be assailed by the petitioners herein.
(2.) PETITIONERS herein instituted complaint case registered as Complaint Case No. 6333 of 2006 under Sections 406/409/465/467/471/477a and 201 of the Indian Penal Code against eight persons including the company.
(3.) FACT of the case on which the aforementioned complaint case was initiated is not relevant for the purpose of present discussion, save and except, that some of the accused persons as mentioned in the petition of complaint, are residents which falls outside for jurisdiction of the learned Chief metropolitan Magistrate, Calcutta before whom the complaint was instituted.
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