ABDULJABBAR MAHAMMADBHAI KHALIFA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present application has been preferred by the applicant -original accused under section 389 of the Code of Criminal Procedure, 1973 to enlarge the applicant on bail pending appeal by suspending his conviction which has been imposed by the learned Special Judge and 3rd Additional Sessions Judge, Nadiad vide judgment and order dated 26.10.2015 passed in Special NDPS Case No.1 of 2014 whereby he was convicted and sentenced to undergo RI for ten years and to pay fine of Rs.1,00,000/ -, in default, to suffer further RI for two yeas for the offence punishable under sections 8(c) and 20(b) of NDPS Act.

(2.) Heard learned advocate, Mr. L. R. Pathan for Mr. Z. L. Khan, learned advocate for the applicant and learned APP, Mr. K. L. Pandya for the respondent - State.

(3.) Rule. Learned APP, Mr. K. L. Pandya for the respondent -State waives service of rule.