(1.) THE facts giving rise to this revision petition are as under :
(2.) THE learned Additional Sessions Judge quoted the provisions of section 252 (2), Cr. P. C. and found that the Magistrate had not applied those provisions which were mandatory. This provision of law runs as under:
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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