SANDEEP MEHTA,J. - (1.) This anticipatory bail application has been filed by the petitioners apprehending their arrest in connection with Cr. Case No.330/2017 under section 27(d) , 28(A) and 22(3) of Drugs and Cosmetics Act.
(2.) The petitioners have been summoned to face trial for the above offences in a complaint case through a warrant of arrest. The said direction has been modified qua the co-accused Ankur Chadha by this Court vide order dated 21.11.2017 passed in Miscellaneous Petition No. 4102/2017.
(3.) Thus, it is hereby directed that the petitioners shall appear before the learned CJM, Sriganganagar within a period of six weeks from today and furnish bail bonds to his satisfaction whereupon, they shall be enlarged on bail.;