(1.) The petitioner by filing this revision under section 397 read with section 401 of the Code of Criminal Procedure, 1973 has prayed for examination of the legality and propriety of an order dated 21.03.2018 passed by the learned Sub-Divisional Judicial Magistrate, Bhubaneswar in C.T. No. 4604 of 2016 arising out of Khandagiri P.S. Case No. 518 of 2016 and to set aside the same.
(2.) The facts relevant for the purpose are the followings:-
(3.) The FIR finds mention of the features then noticed during the preliminary investigation at the level of the Fire Protection Personnels and the inferences drawn therefrom. According to that, it is said that fire occurred in the store room situated in between the ICU and the Dialysis Ward for electric short circuit. The Air Condition Duct lying there in the store room caught fire immediately due to the intensity of the flame and those being got burnt, dense smoke got sucked into the Air-Conditioning System which then at a considerable velocity got spreaded to other areas like ICU, Dialysis Ward and adjoining rooms through the Air Conditioning Vents.
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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