(1.) HEARD learned counsel appearing for the petitioner and learned A.P.P. appearing for the State.
(2.) The petitioner is an accused in a case instituted under Sections 147, 148, 149, 323, 324, 325, 307 and 302 of the Indian Penal Code and Sections 3/4/5 of the Explosive Substance Act.
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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