(1.) The petitioner, who is in custody from 11/4/2024 in the FIR captioned above has come up before this Court under Sec. 439 CrPC seeking bail.
(2.) In paragraph 35 of the bail petition, the accused declares that he has no criminal antecedents.
(3.) It would be appropriate to refer to para 3 of the bail petition, which reads as follows:
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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