(1.) This matter is taken up through video conferencing mode.
(2.) Learned counsel for the petitioner is permitted to make necessary correction in the case number of the cause title of the bail application.
(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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