(1.) The petitioner is the de-facto complainant in C.C. No.4834 of 2016 on the files of the court below.
(2.) The first respondent is the accused in the said case. The offence alleged against the first respondent as per Annexure 1 final report is the offence under Sec. 498A I.P.C.
(3.) Heard.
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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