(1.) ALL these petitions involve common question of law and common arguments have been advanced by both sides, hence they are being disposed of by a common order.
(2.) ALL these criminal petitions are filed under Section 482 Cr. P. C.
(3.) THE Cri. Pet No. 3819/03, is filed by the accused No. 2 praying the Court for setting aside the order dated 4-2-2003 passed in CC No. 2138/2003 on the file of the 13th addl. C. M. M. , Bangalore, wherein the learned Magistrate had taken cognizance of the case against the accused No. 2 petitioner and others for the offence punishable under Section 138 of the Negotiable Instruments Act (in short 'the Act' ).
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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