(1.) Heard.
(2.) Rule. Rule made returnable forthwith. Heard finally with consent of the parties.
(3.) This Application under Section 482 of the Code of Criminal Procedure is filed with following substantive prayer:
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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