(1.) The instant application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred by appellants-applicants who have been convicted and sentenced as below vide judgment dtd. 11/3/2022 passed by learned Sessions Judge, Jodhpur in Sessions Case No.120/2013:
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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