(1.) Petitioner-accused No.1, who is sought to be prosecuted for the offences punishable under Ss. 420 and 506 of IPC, is before this Court.
(2.) The case of the prosecution is:
(3.) Respondent No.2/complainant though served with notice, has neither appeared in person nor through his counsel.
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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