INDRA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Proposed revisionist was convicted for the offence under Sec. 8 read with Sec. 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985. He was sentenced to undergo rigorous imprisonment for a period of four months with a fine of Rs.5,000.00. Revisionist had filed a Criminal Appeal (No.62 of 2022). The said Appeal has been dismissed vide judgment dtd. 22/5/2023, passed by learned IInd Additional District and Sessions Judge, Nainital. Hence, the proposed Criminal Revision.

(2.) Dismissing the said Appeal, the Appellate Court has directed the revisionist to surrender before the Court concerned on 6/6/2023. The present Revision has been filed on 5/6/2023. An exemption application has been filed by the revisionist for exemption from surrender. Learned counsel for the revisionist has relied upon an order dtd. 26/5/2023, passed by Division Bench of this Court in Writ Petition (M/B No.84 of 2023).

(3.) Under the said circumstances, Exemption Application is allowed.