(1.) HEARD .
(2.) EARLIER the prayer of the Appellant -petitioner for grant of bail was rejected by this Court. This application has been filed again on the ground that the Petitioner has remained in custody for about three years in the meantime.
(3.) THE Misc. Case is disposed of.
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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