SUBHASHSINGH SAMSHERSINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Chetna Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the respondent No.1 State and Mr.Hriday Buch, learned advocate waives the service of notice of rule on behalf of the respondent No.2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocate appearing on behalf of the respective parties, present application is taken up for final hearing today.

(3.) HAVING heard the learned advocates appearing on behalf of the respective parties and considering the findings given by the learned trial court convicting the petitioner - original appellant � accused No.1 for the offences under NDPS Act and to undergo R.I. for a period of 10 years for each offence, and looking to the seriousness of the offence for which the petitioner is convicted under NDPS Act, no case is made out to suspend the sentence and to release the petitioner - original accused No.1 on bail.