(1.) This Revision Case has been preferred against the order that was passed by the trial Court rejecting the petition, which was filed by the revision petitioner under Sec. 216 Cr.P.C. for addition or alteration of charges.
(2.) The facts in brief:
(3.) Heard both sides.
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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