ANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission. - Admit.

(2.) Also, heard on IA No.681/2026, first application seeking suspension of sentence on behalf of appellant-Anand, who has been convicted under Sec. 8 (C)/ 20(b)(ii)(B) of the NDPS Act, 1985 sentenced to undergo RI for 1 year with fine of Rs.5,000.00 with further default stipulation vide judgment 13/1/2026 in ST No.04/2019 by the Special Judge, (NDPS), District Ujjain (M.P.).

(3.) Learned counsel for the appellant submits that the appellant is innocent and has falsely been implicated in the present case. Counsel for the appellant further submits that appellant has undergone more than 7 months out of 1 year of jail sentence. The final hearing of the appeal will likely to take long time, hence prayed for suspension of sentence and release of the appellant on bail.