(1.) HEARD the learned counsel appearing on behalf of the applicant and the learned APP appearing on behalf of the State.
(2.) THE applicant is convicted by the Trial Court for the offence punishable under section 392 of the Indian Penal Code and is sentenced to suffer R.I. for four years.
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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