(1.) Leave granted.
(2.) Application for impleadment is allowed.
(3.) The appellant approached this Court, aggrieved by the denial of protection under section 438(2) of the Cr.P.C., 1973 by the High Court in connection with FIR No.261 of 2017 dated 02.04.2017.
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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