(1.) Let correction be carried.
(2.) Learned counsel for the rival parties are heard.
(3.) This is the first application u/S.438 Cr.P.C . filed by the petitioner 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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