(1.) Heard Mr. B. Dutta, the learned senior counsel assisted by Mr. S. Deka, learned counsel appearing for the petitioners. Also heard Mr. G.N. Sahewalla, learned senior counsel assisted by Ms. S. Todi, learned counsel for the respondents.
(2.) This is an application under Sec. 482 of the CrPC read with Sec. 401 of the said Code praying for quashing the Charge Sheet and the proceedings in respect of PRC Case No.946/2023 arising out of Tinsukia P.S. Case No.20/2021 pending in the court of Sub-Divisional Judicial Magistrate (S), Tinsukia.
(3.) On 3/2/2012, the Respondent No.2 Smti. Wagisha Sureka (hereinafter referred to as "the Respondent No.2" only) had married the petitioner Abishek Sureka. The Respondent No.2 claims that soon after marriage, she was mentally tortured by her husband, her parents-in-law and by Smti. Devki Debi Sureka.
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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