(1.) IN the absence of evidence to show that the appellant had given any inducement allurement or threat which influenced the minor to leave her guardian's custody, the trial court was wrong in concluding that the offence of kidnapping wass made out. The appellant was ordered to be released.
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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