(1.) Heard learned counsel for the parties.
(2.) Considering the heinous nature of offence alleged to be committed by the petitioner against her own father, I am not inclined to grant privilege of anticipatory bail to the petitioner, which stands rejected.
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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