(1.) The petitioner is the sole accused in the case C.P.No.75/2019 on the file of the Court of the Judicial First Class Magistrate, Irinjalakkuda.
(2.) The offence alleged against the petitioner is under Section 58A of the Abkari Act, 1077.
(3.) The prosecution case is as follows:
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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