RAMNIK SINGH Vs. INTELLIGENCE OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) This criminal appeal is directed against the judgment and order passed by the High Court of Punjab & Haryana at Chandigarh in Criminal Misc./CRM No. 62269 of 2011 in Criminal Appeal/CRA No. S-261-SB of 2010. By the impugned judgment and order, the High Court has rejected the prayer of the Appellant for grant of bail.

(3.) The appellant was tried for an offence under Section 21 of the Narcotics Drugs and Psychotropic Substances Act, ("the NDPS Act" for short). The Trial Court, vide its order dated 23.01.2010 has passed the order of conviction and sentenced the appellant to undergo rigorous imprisonment for a period of 10 years and to pay fine of Rs.1,00,000/- (Rupees one lakh only) and in default of payment of fine to further undergo rigorous imprisonment for one year.