(1.) THE reference made has been properly made. No offence under Section 173 of the Indian Penal Code has been committed. I set aside the conviction and direct that the fine, or any part of it which has been paid, be refunded. THE sentence of imprisonment has been served.
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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