(1.) Interlocutory Application No. 586 of 2015
(2.) Admit.
(3.) Though Section 389 Cr.P.C. is also invoked, learned counsel for the appellant submits that he is not pressing for bail pending the Appeal.
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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