(1.) Heard the parties.
(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer to quash the entire criminal proceeding arising out of Complaint Case No. 390 of 2018 registered for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 along with order taking cognizance dtd. 30/9/2022 passed by the learned S.D.J.M., Lohardaga in the said case.
(3.) The brief fact of the case is that the petitioner issued a cheque to the complainant which was dishonoured. The petitioner filed Complaint Case No. 221 of 2016 prematurely however, the said Complaint Case No. 221 of 2016 ended up in conviction.
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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