(1.) HEARD learned counsel for the applicant and learned A.G. A.
(2.) IT is submitted on behalf of the applicant that he is not named in the F.I.R. As per own case of the prosecution no extortion took place.
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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