(1.) *** <FRM>JUDGEMENT_76_LAWS(P&H)1_2022_1.html</FRM>
(2.) As per paragraph 16 of the bail application, the petitioner has following criminal history: <FRM>JUDGEMENT_76_LAWS(P&H)1_2022_2.html</FRM>
(3.) Ld. Counsel for the petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.
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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