(1.) HEARD on the bail application.
(2.) PERUSED the case diary.
(3.) LEARNED counsel for the applicant submits that after rejection of the first bail application, investigation has been completed and charge -sheet has also been filed.
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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