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Judgment
7 paragraphs · 255 wordsUrgent hearing application is heard through Video Conferencing during COVID-19 for hearing on admission and I.A. No. 11611/2019 for suspension of sentence and grant of bail to the appellant.
The appeal is admitted for final hearing.
Issue notice to the respondent/State of payment of process fee within a week.
This criminal appeal has been filed against the impugned judgment dated 31/5/2019 passed by the Special Judge, Bhopal, District Bhopal (under Narcotic Drugs and Psychotropic Substances Act) in Spl. Case No.9600032/2016, whereby the appellant has been convicted under Sections 8(C)/20(B)(ii)(b) of the Act, 1985 and has been sentenced to undergo R.I. for 4 years and fine of Rs.15,000/- with default stipulations.
Counsel for the appellant submitted that appellant is in jail for more than one year, hence his sentence may be suspended and he be released on bail.
Considering the fixed and short period of sentence awarded to the appellant, application for suspension of sentence is allowed and it is directed that subject to payment of fine amount, if not already deposited, execution of jail sentence of the appellant shall remain suspended and he be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rs. Fifty Thousand only) with one surety in the like amount to the satisfaction of the trial Court for his further appearance before the Registry of this Court on 22/12/2020 and thereafter on all the subsequent dates as may be fixed in this regard during the pendency of this appeal.
I.A. No.11611/2019 stands allowed and disposed of.