(1.) The petitioner, incarcerating upon his arrest in the FIR captioned above, came up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail.
(2.) In paragraph 12 of the bail petition, the accused declares that he has no criminal antecedents.
(3.) On 6/4/2021, two motorcycle borne young persons, way laid the complainant, by showing him knife, snatched his mobile and wallet which had around Rs.15,000.00 apart from id cards.
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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