(1.) THE learned counsel for the petitioner submits that the accused/petitioner is no more. Hence, nothing survives for adjudication.
(2.) IN view of the said submission, the Criminal Original Petition is dismissed. Consequently, the connected miscellaneous petition is closed.
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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