(1.) Petition for bail. Now, offence under Section 306 of IPC.
(2.) Since the petition is not pressed for 1st petitioner, now, the petition is confined to 2nd petitioner only.
(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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