(1.) The complainant, a member of the Commission of Inquiry constituted under the Commissions of Inquiry Act, 1952 (for short, 1952 Act), through various notifications, Annexures C-8(i), 8(ii) and 8(iii), has invoked the jurisdiction of this Court under Section 10-A of the 1952 Act by making the respondents as accused enclosing three applications, i.e., CRM No.5006 of 2019 for seeking exemption from filing typed/certified copies of news reports Annexures C-1 to C-5 and CDs Annexures C-6 and C-7, CRM No.5007 of 2019 under proviso to sub-section (5) of Section 10- A of 1952 Act for exemption from personal appearance as Chairman of the Commission of Inquiry and CRM No.5008 of 2019 under proviso to Section 200 read with Section 204 of the Criminal Procedure Code, 1973 for dispensing with the examination of the complainant and witnesses.
(2.) The facts and circumstances resulting into filing of the complaint, in brief, are recapitulated as under:-
(3.) The tenure of the Commission was fixed as six months. However, vide second notification dated 22.09.2017, Annexure C-8(ii), the tenure was extended for another six months, i.e., upto 12.04.2018. Through another notification dated 02.04.2018, Annexure C-8 (iii), period was extended upto 31.08.2018.
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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