(1.) IT is not disputed that quantity of Smack alleged to have been recovered from the possession of petitioner does not fall with the category of commercial quantity.
(2.) PETITIONER is in judicial custody and challan has also been filed in Court.
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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