(1.) Hearing was conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.
(2.) Heard.
(3.) The applicant is charge-sheeted for an offence punishable under Section 307 read with Section 34 of Indian Penal Code.
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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