(1.) THE alleged detenue was present. She stated that she is not under illegal custody and she married the first respondent. Being a major, she is allowed to go wherever she likes. THE habeas corpus petition is dismissed.
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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