(1.) Petition for anticipatory bail. Offences alleged are under Section 468, 471 of I.P.C. and Section 132 of Customs Act.
(2.) Petitioners are son and father.
(3.) They were alleged to have clandestinely imported R-22 Gas, a restricted item from China.
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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