BRAWN LABORATORIES LTD. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of above two petitions filed by the petitioners, orders dated 28.09.2011 and 19.11.2011, passed by learned Sessions Judge, Pithoragarh, in Special Trial No. 10 of 2010, Drug Inspector Vs. Naval Arora and others, are sought to be quashed.

(3.) LEARNED counsel for the petitioners submitted that learned Sessions Judge has erred in law, in rejecting the bail application, moved by the petitioners namely A.K. Gupta, B.R. Gupta and P.K. Sinha, and their bail applications should have been allowed by the court concerned.