(1.) Case-diary is perused.
(2.) Learned counsel for the rival parties are heard.
(3.) The petitioner has filed this second repeat application u/S. 439 of Cr.P.C. for grant of bail after rejection of earlier one due to inconclusive of investigation by order dated 12/4/2019 in Mcrc. 15295/19.
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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