(1.) Heard Sri. B. Ramesh, learned counsel for the petitioner and learned HCGP for respondent No.1- State.
(2.) Petition under sec. 439 Cr.P.C. is filed for the following reliefs:-
(3.) The brief facts of the case are as under:
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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