(1.) The learned counsel for the petitioner has files a memo, which reads as under:
(2.) In view of the memo, the petition is dismissed as withdrawn.
(3.) The petitioner is at liberty to file fresh bail petition before the Trial Court, if he so advised and in accordance with law.
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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