(1.) HEARD.
(2.) THE offences are triable as warrant cases. Reserving liberty to the petitioner to urge the matter before the Trial Court the petition is dismissed. In view of the dismissal of the petition, Misc.Crl.Nos.4751/2009 and 4749/2009 are also dismissed as infructuous.
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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