(1.) Thought case-diary is not available but the matter is being decided based upon the order of lower court.
(2.) Learned counsel for the rival parties are heard through video conferencing.
(3.) The petitioner has filed this first application u/S.439 Cr.P.C . for grant of 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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