(1.) Heard on the question of admission.
(2.) The appeal, being arguable, is admitted for final hearing.
(3.) Heard on I.A. No. 1406 of 2024, which is first application under Sec. 389 (1) Cr.P.C. for suspension of sentence and grant of bail filed by the appellant.
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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