(1.) THERE is no provision in law by which the Sessions Judge can direct the Additional. District Magistrate to prefer a complaint under Section 476-13, Criminal P. C. The Superior Court may it-self make the complaint.
(2.) THE order of the Sessions Judge is accordingly cancelled.
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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