(1.) This Criminal Revision Case was initiated suo motu. The facts leading to initiation of the revision case are the following:
(2.) Although notice was served on the 2nd respondent, he did not chose to appear before this Court.
(3.) Heard the learned Public Prosecutor.
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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