(1.) IT is not in dispute that the petitioner violated the conditions imposed by this Court while passing Order dated 2.11.2006 in Criminal Miscellaneous No. M -42683 of 2006.
(2.) NO ground for grant of anticipatory bail in this second petition is made out.
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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