(1.) Case Diary is perused.
(2.) Learned counsel for the rival parties are heard.
(3.) The petitioner has filed first application under Section 439 of 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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