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Judgment
4 paragraphs · 158 wordsUma Nath Singh, J.—Admit.
Learned Counsel submitted that out of four years jail sentence u/s 15 of the NDPS Act, the Appellant has served out more than four months so far. Learned Counsel also submitted that this is the first offence of the Appellant and the total quantity of contraband alleged to have been recorded from his was only 5 kgs. of poppy husk.
Thus, taking into account totality of circumstances and without expressing any opinion on merits of the case, prayer for suspension of jail sentence is allowed and it is directed that during pendency of this appeal jail sentence of Manjit Singh son of Wazir Singh shall remain suspended. He shall be released on bail on his furnishing a bail bond in the sum of Rs. 25,000/- with two solvent sureties in the like amount each, to the satisfaction of learned Special Judges/Sessions Judge, Ferozepur, and on depositing the fine amount. (sic)
Petition allowed.