(1.) For the reasons mentioned in the interlocutory application, the delay in filing the present criminal revision petition is condoned.
(2.) Accordingly, I.A. No. 01 of 2025 stands disposed of.
(3.) Heard learned counsel for the petitioner as well as learned APP for the State.
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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