(1.) Rule. Returnable forthwith. Heard finally with consent of parties.
(2.) This is an application under section 482 of the Code of Criminal procedure whereby the order passed by the Sessions Judge on 22-8-2007 is challenged.
(3.) The facts may be narrated as follows:-
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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