KUNAL BAHLCHIEF EXECUTIVE OFFICER AND DIRECTOR OF M/S JASPER INFOTECH PRIVATE LIMITED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioners in Crl.P. No.4676/2020 are the Directors of Snapdeal Private Limited, accused No.2. They are before this Court seeking for the following reliefs:

(2.) The Petitioner in Crl.P. No.4712/2020 is Snapdeal Private limited who is seeking for the following reliefs:

(3.) Though there are two petitions filed, essentially the averments made in both the petitions are one and the same. Both the petitions arise out of the Criminal proceedings in C.C.No.156/2020 initiated against the petitioners in both the matters and certain others for alleged violation of Section 18(c) of the Drugs and Cosmetics Act, 1940 punishable under Section 27(b)(ii) of the Drugs and Cosmetics Act, 1940.