(1.) THE view of the Joint Magistrate is untenable and he has no power to award costs in applications under Section 528 of the Criminal P. C..
(2.) THE reference is therefore accepted and the order as to costs is set aside. THE amount if levied will be refunded.
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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