(1.) Complainant is in appeal against the acquittal of the respondent for the offence punishable under Sec. 138 of the Negotiable Instruments Act.
(2.) Heard Learned Counsel for appellant and the respondent.
(3.) The records reveal:
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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