(1.) HEARD .
(2.) THE Petitioner is arrested for the offence punishable under Sections 498(A), 302 of IPC. According to the learned SPP, investigation is already over and the charge -sheet also has been filed and the case is committed for trial.
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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