(1.) The present petition for bail has been received from Petitioner-accused Surender through jail.
(2.) A detailed reply has already been filed on behalf of the Respondent-State.
(3.) I have heard the learned Counsel for the parties and have gone through the whole record carefully.
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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