(1.) PETITION for bail.
(2.) OFFENCE under Section 302 of IPC (two counts).
(3.) PROSECUTION evidence is over. Petitioner has been examined under Section 313 Cr.P.C. The matter camp up for defence evidence. Thereafter, it came up for arguments.
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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