(1.) Heard.
(2.) Admit. Heard finally by consent of both the learned counsel for the parties.
(3.) This is an appeal challenging the order of rejection of regular bail dtd. 28/2/2023 passed on Exh. 1 in Criminal Bail Application No.640/2022.
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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