(1.) Main case
(2.) The challenge in this petition filed under Sec. 482 Cr.P.C. is to the complaint No.333 of 2015 dtd. 20/4/2015, Annexure P-1, summoning order dtd. 15/6/2015, Annexure P-6, and order dtd. 30/4/2019, Annexure P-2, dismissing the application for discharge filed by the petitioners.
(3.) It is further submitted that the complaint was filed on 20/4/2015 i.e. after a delay of 1 year and 7 months from the date of inspection i.e. 23/9/2013, the day when the product was purchased, samples were drawn, one of which was sent for examination on 24/9/2013. While referring to the complaint, he submitted that there were three accused arrayed therein, two of whom are the petitioners before this Court, shown to be sellers and third as the manufacturer. The relevant para 16 of the complaint, in this regard, reads thus:-
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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