(1.) The present writ application has been preferred challenging the sanction order as contained in Memo No. 139 dtd. 20/7/2016 (Annexure '6') issued by the Secretary to the Government, Department of Law, Bihar who is the competent authority for grant of sanction in the present case.
(2.) The petitioner is an accused in Vigilance P.S. Case No. 51 of 2011 registered under Ss. 409, 420, 467, 468, 471, 477A,120B of the Indian Penal Code and Sec. 13(2) read with Sec. 13(i)(d) of the Prevention of Corruption Act 1988 (hereinafter referred to as the 'P.C.Act').
(3.) The petitioner has challenged the impugned order (Annexure '6') on two grounds which this Court will deal with after briefly stating the allegations as contained in First Information Report and the subsequent developments in course of investigation.
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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