AFJAAL Vs. STATE OF M.P.

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsels through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.

(2.) Heard on I.A.No.5049/2020, application under Section 389 of Cr.P.C for suspension of jail sentence and grant of bail on behalf of the appellant Afjaal.

(3.) This criminal appeal under Section 374 of Cr.P.C has been filed by the appellant against the order dated 20.01.2020 passed in Sessions Trial Case No.20/2018 by the Special Judge (NDPS Act), Gwalior, whereby the appellant has been convicted under Sections 8 / 21 of NDPS Act, 1985 and sentenced to undergo 7 years RI with fine of Rs.25,000/- with default stipulation.