(1.) PETITION for reduction of surety amount.
(2.) PETITIONERS are accused of having committed robbery. They have been jailed. They sought for bail.
(3.) TAKING note of the fact that the petitioners belongs to a different District, the learned Magistrate imposed the following conditions:
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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