ANJOO RAJAK Vs. STATE OF M.P.

JUDGEMENT

(1.) Record of the Court below be called, if not already called. I.A. No.5840/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.

(2.) Heard on I.A.No.5839/2020, which is second application under Section 389 of Cr.P.C. for suspension of sentence and grant of bail to the appellant.

(3.) Vide judgment dated 30/10/2019 passed by Special Judge (NDPS Act), Guna in ST No.200009/2014, appellant has been convicted for the offence punishable under Section 8(ga) read with Section 21(B) of NDPS Act and sentenced to undergo RI for four years with fine of Rs.50,000/- with default stipulations.