(1.) HEARD Mr. R.S. Reisang, learned senior PP for the State and Mr. N. Mahendra, learned counsel for the respondents in these two revision petitions.
(2.) THESE two revision petitions have been filed by the State being aggrieved by the orders dated 3.9.2014 passed by the Special Court (ND & PS), Manipur at Lamphelpat in Cril. Misc.(B) No. 97 of 2014 and in Cril. Misc. (B) No. 98 of 2014 by which the respondents were granted bail.
(3.) AS regards this preliminary objection raised by the learned counsel for the respondents, it may be observed that it is by and large accepted position of law that order granting bail is an interlocutory order and in view of that, normally revisional powers u/s. 397 cannot be invoked, as revision is barred against interlocutory orders. To that extent the submission of Mr. Mohendra can not be faulted.
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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