AJAY KUMAR GUPTA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Exemption Application is allowed.

(2.) This petition arises from the order passed by the High Court of Madhya Pradesh dtd. 19/12/2025 in I.A. No.29705/2025 preferred in Criminal Appeal No.5097/2025 by which the I.A. preferred by the petitioner - herein praying for suspension of the substantive order of sentence passed by the Special Judge(NDPS) in NDPS Case No.169/2021 came to be rejected.

(3.) It appears from the materials on record that the petitioner was put to trial in the Court of Special Judge, District Rewa, Madhya Pradesh in NDPS Case No.169/2021 for the offence punishable under Sec. 8(c) read with Sec. 21-C of the NDPS Act. The Trial Court held the petitioner guilty of the alleged offence and sentenced him to undergo rigorous imprisonment for 10 years with fine of Rs.1,00,000.00 with default stipulations.