(1.) Rule. Returnable forthwith.
(2.) Heard finally with consent of parties.
(3.) This is an application under section 482 of Criminal Procedure Code for quashing the proceedings under section 138 of Negotiable Instruments Act before the Judicial Magistrate First Class, Nagpur.
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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