(1.) THE case of Emperor v. Adhin 36 Ind. Cas. 143; 14 A. L. J. 687; 17 Cr. L. J. 463. is binding on me. I must, therefore, accept the reference and direct the Magistrate to commit the accused to Sessions
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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