(1.) Rule, returnable forthwith.
(2.) This is an application under Section 482 of the Code of Criminal Procedure challenging the issue of process under Section 138 of the Negotiable Instruments Act, 1881.
(3.) Mr. Jaisinghani, the learned Counsel for the petitioner, has
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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