(1.) Case Diary is perused.
(2.) Learned counsel for the rival parties are heard.
(3.) The applicant has filed this repeat application under section 439 of the Cr.P.C. for grant of bail. The first one was dismissed as withdrawn vide order dated 3/12/2019 passed in M.Cr.C. No.50143/2019.
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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