(1.) APPLICANTS by Shri V. K. Sexena, Advocate.
(2.) STATE by Shri C. S. Dixit, Dy. Government Advocate.
(3.) THE learned Sessions Judge, Guna, erred in thinking that he had no jurisdiction or power to consider the applicants' application under Section 438 (1), Criminal Procedure Code.
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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