(1.) HEARD Ms. Gawas, learned counsel for the petitioner and Mr. Ferreira, learned Public Prosecutor for the respondent.
(2.) RULE. By consent heard forthwith.
(3.) REPLY filed on behalf of the respondents discloses that the petitioner was released on furlough on earlier two occasions.
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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