(1.) Heard learned counsel for the parties.
(2.) Case diary perused.
(3.) This is first application under Section 438 of the Cr.P.C. filed for grant of anticipatory bail.
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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