(1.) Rule. Returnable forthwith.
(2.) Heard finally with consent of parties.
(3.) This is an application under Section 482 of Criminal Procedure Code seeking to quash F. I. R. registered by the police at chandrapur.
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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