(1.) Defect pointed out by the Registry is waived.
(2.) Heard counsel for the petitioners through video conferencing. Learned Public Prosecutor is present in person in the Court.
(3.) Petitioners has filed these bail applications under Section 439 of Cr.P.C.
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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