(1.) THE facts alleged do not constitute an offence under Section 171(g), I.P.C., and the order of the Sub-divisional Magistrate is unsustainable. It is therefore set aside and there will be further inquiry into the complaint in accordance with law.
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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