VISHWAS BHOSALE Vs. SHAIKH ASHRAF ABDUL KADAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS application is filed by the Petitioner-original complainant, who is the Assistant Collector of Customs, for issue of warrant for levy of fine under section 421 (1) (a) of Cr.P.C. for attaching a sum of Rs.75,000/- deposited by the respondent no.1 acccused towards the cash bail in the Sessions Court, Greater Bombay, for his release on temporary bail pursuant to the order passed by this court on 3rd December, 1993, in Criminal Application No.3218 of 1993.

(3.) THE respondent no.1 was sentenced to suffer RI for 10 years and to pay a fine of Rs.1,00,000/- and in default to suffer RI for one year each under Section 21 read with Section 8(c) and under Section 22 read with Section 8(c) of the N.D.P.S. Act 1985. Thus the accused is liable to pay total fine of Rs.2,00,000/- under the order of conviction and sentence passed against him. No separate sentence was imposed for the remaining offences for which he was convicted. The substantive sentences were directed to run concurrently.