(1.) This is the second criminal appeal preferred by the appellant under Sec. 14A (2) Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act. The first bail application of the appellant was dismissed as not pressed vide order dt. 16/7/2021.
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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