(1.) XXXXXXX.
(2.) LEARNED counsel for applicant states that the applicant has since been arrested thereby rendering the present anticipatory bail as infructuous. The present application is therefore, dismissed as infructuous.
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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