(1.) The revision petitioner was convicted and sentenced by the courts below under Section 138 of the Negotiable Instruments Act, 1881, ('the N.I.Act" for short) .
(2.) Heard.
(3.) The case of the complainant can be briefly stated 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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