(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State. Perused the records.
(2.) Present petition is filed under Sec. 438 of Cr.P.C.
(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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