(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 25 of the bail petition, the accused declares that he has no criminal antecedents.
(3.) The allegations are of obtaining compensation for gas pipe line, without having any title over the land over which the pipe had to be laid.
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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