(1.) THE matter has been settled. A compounding petition has been filed, signed by both the parties and their respective counsel. THE same is allowed. Matter stands compounded and the accused acquitted.
(2.) THE criminal revision petition is disposed of accordingly.
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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