AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 259 wordsGajendra Singh, J
Text
Heard on admission.
Admit.
Also, heard on IA No.681/2026, first application seeking suspension of sentence on behalf of appellant-Anand, who has been convicted under section 8 (C)/ 20(b)(ii)(B) of the NDPS Act, 1985 sentenced to undergo RI for 1 year with fine of Rs.5,000/- with further default stipulation vide judgment 13.01.2026 in ST No.04/2019 by the Special Judge, (NDPS), District Ujjain (M.P.).
Learned counsel for the appellant submits that the appellant is innocent and has falsely been implicated in the present case. Counsel for the appellant further submits that appellant has undergone more than 7 months out of 1 year of jail sentence. The final hearing of the appeal will likely to take long time, hence prayed for suspension of sentence and release of the appellant on bail.
Counsel for the State opposed the prayer.
Considering fact that the appellant has completed incarceration of 7 months without commenting on the merit of the case, the application is allowed and it is directed that the execution of remaining jail sentence passed against the appellant shall remain suspended and he be released on bail upon his furnishing personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand) with a solvent surety in the like amount to the satisfaction of the trial court for his appearance before the Registry of this Court on 27.07.2026 and on such further dates as may be fixed in this behalf by the Registry during the pendency of this appeal.
List the case for final hearing in due course.