(1.) The jurisdiction of this Court has been invoked under Sec. 482 Cr.P.C., for setting aside the order dtd. 26/8/2016 (Annexure P-9) passed in FIR No.79 dtd. 26/7/2014, under Ss. 325, 323, 34 of IPC, registered at Police Station Bajakhana, District Faridkot (Annexure P-1), whereby the petitioner has been declared as proclaimed person.
(2.) Learned counsel for the petitioner contends that the order dtd. 26/8/2016 (Annexure P-9), vide which the petitioner has been declared as proclaimed person suffers from material illegality, since mandatory period of 30 days has not been rightly calculated by the trial Court in utter violation to the mandate laid down under Sec. 82 of Cr.P.C.
(3.) Notice of motion.
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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