MOHAMMAD SHAFIDAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. C. Collasso, learned Counsel for the applicant and Mr. S.G. Bhobe, learned Public Prosecutor for the respondents.

(2.) Present application is filed for suspension of sentence and for grant of bail. It appears that the appellant was convicted by the Additional Sessions Judge, Mapusa in Special Criminal Case No.28/2017 for having committed offence under Sec. 20(b) (ii)(B) of the NDPS Act. He was sentenced to rigorous imprisonment for a period of one year and fine Rs.1.00 lakh.

(3.) The appeal is admitted. The appellant was on bail during the trial and he has not jumped out any condition of bail. In view thereof, the application is required to be allowed and accused be released on bail.