(1.) Heard Mr. Z. Kamar, learned counsel for and on behalf of the petitioner (Amitabh Rai Sarma) and Mr. D. Talukdar, learned counsel for and on behalf of the petitioner (Arup Rai).
(2.) Both petitioners are accused in Special Case No.08/2010 under Section 120(B) read with Section 420/468/471 IPC read with Section 13(2) /13(1)(d) of the Prevention of Corruption Act, pending before the learned Special Judge, CBI (Additional Court No.1), Assam.
(3.) By way of present petitions filed under Sections 482 read with Section 401/397 CrPC, both the petitioners have challenged the order of framing charge dated 29.04.2014 by the learned Special Judge, CBI, Assam (Additional Court No.1) in the said case. As the challenge is made to the common order, both the petitions are taken up together for disposal.
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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