(1.) Considered the question of admission. The appeal being arguable is Admitted
(2.) This is an application for suspension of sentence and grant of bail.
(3.) The appellant(s) has/have been convicted for the following offences :
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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