(1.) The appellant/complainant being aggrieved by the judgment passed in Crl.A.No.149/2007 dated 15.06.2011, has filed the present appeal.
(2.) Brief facts of the case are as under:
(3.) Heard arguments of learned counsel for the parties and perused the records.
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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