MOHD. ANISH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on I.A. No. 1, application for suspension of sentence and grant of bail.

(2.) Appellant has been convicted under Section 20 (b) (ii) (B) of NDPS Act and sentenced R.I. for 5 years and fine of Rs. 20,0000/- in default of payment of fine, additional R.I. for 1 year.

(3.) In this case, the independent eye-witness has not supported the seizure. Considering the fact that the appellant is in jail since 13.01.2013 and the sentence is for 5 years and also the fact that the appeal may take some time for hearing. I find that it is a fit case to suspend the sentence and release the appellant on bail.