(1.) With consent of the parties, hearing of the matters was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.
(2.) These appeals (three in number), have been heard together with consent of the parties in view of the fact that common issues are involved and are being disposed of by this common order.
(3.) The instant appeals have been preferred invoking the jurisdiction conferred upon this Court under Sec. 21 of the National Investigating Agency Act, 2008 against the order taking cognizance dtd. 13/1/2020 passed in Special (NIA) Case No.03 of 2018(S) corresponding to R.C. No.06/2018/NIA/DLI arising out of Tandwa P.S. Case No. 02 of 2016 by the court of Judicial Commissioner-cum-Special Judge, NIA at Ranchi whereby and whereunder the cognizance of offences punishable under Sec. 120-B of the Indian Penal Code read with Sec. 17 of the Unlawful Activities (Prevention) Act, 1967 (hereinafter referred as the U.A.(P) Act, 1967), substantive offences under Ss. 17 and 18 of the U.A.(P) Act, 1967 and under Sec. 17 of the Criminal Law Amendment Act, 1908 has been taken.
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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