Ramesh vs State of U.P.

S. K. Agarwal, J.—Heard learned Counsel for the appellant and learned A.G.A.

This appeal has been filed against the conviction under Section 8/18/20 N.D.P.S. Act passed by the trial Court on 178 2001. This appeal was admitted on 192000. The bail was deferred till the receipt of the record. Learned Counsel for the appellant has filed an application on 2222001 for consideration of bail of this applicant. This applicant initially was on bail during trial but on account of judgment of the apex Court by which it was held that High Courts are not entitled to grant bail to an accused after he is convicted that judgment was reversed by the apex Court in a subsequent judgment. Under these circumstances since the recovery was only of 75 gms. of Charas from this applicant and he was on bail all along during the trial till the date of his conviction. In the circumstances, I find it expedient in the interest of justice to enlarge this applicant on bail.

In the circumstances, let the applicant/appellant, Ramesh, be enlarged on bail on his furnishing personal bond with two sureties each in the like amount to the satisfaction of C.J.M. Lucknow in Case Crime No. 126/98 under Section 8/18/20 N.D.P.S. Act, P.S. Chinahat, District Lucknow.