(1.) Despite valid service of notice, none has appeared on behalf of the opposite party no.2.
(2.) The present application is filed invoking the inherent jurisdiction of this Court under Sec. 482 of the Criminal Procedure Code (hereinafter 'Cr.P.C.') for quashing the order contained in memo No.S.P.-25/2019-95/J dtd. 28/12/2020, passed by the Secretary, Department of Law, Government of Bihar whereby sanction for prosecution under Sec. 420, 467, 468, 471, 120-B of the Indian Penal Code, has been granted against the present petitioner in connection with Kadamkuan P.S. Case No. 238 of 2014 registered on 24/5/2014.
(3.) Subsequently, during the pendency of this petition, the petitioner has preferred to move an Interlocutory Application bearing I.A. No. 01 of 2024 seeking amendment in the prayer portion of this petition and assailed the F.I.R vide Kadamkuan P.S. Case No. 238 of 2014 and also the charge-sheet bearing No.533 of 2021 filed against the petitioner.
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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