(1.) This matter is taken up through hybrid arrangement.
(2.) This interim application has been filed by the petitioner for grant of interim bail on the ground of illness of his wife.
(3.) Heard learned counsel for the petitioner and learned counsel for the State.
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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