(1.) The petitioner apprehending arrest in the FIR captioned above, , has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.
(2.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.
(3.) Bar is abstaining from work . REASONING:
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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