(1.) Petition for bail.
(2.) Offences alleged are under Sections 279, 337, 338 (two counts) and 308 of IPC.
(3.) According to the learned counsel for the petitioner, even taking the allegations as such in the F.I.R. an offence under Section 308 IPC is not warranted.
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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