(1.) Heard learned counsel for the parties.
(2.) Case diary perused.
(3.) The applicant has filed this first application under section 439 of the 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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