(1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) This appeal arises from an order dtd. 17/4/2025 passed by the High Court of Judicature at Bombay rejecting anticipatory bail prayer of the appellant in connection with FIR No.96 of 2024.
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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