REGENT COMPUTRONICS PVT. LTD.

MUKESH Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

MANSINGH V. UNION OF INDIA [REFERRED TO]
DAULAT SINGH ALIAS GATU V. STATE OF RAJASTHAN [REFERRED TO]
UNION OF INDIA V. RATTAN MALLIK @ HABUL [REFERRED TO]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
DADU TULSIDAS VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
RATAN KUMAR VISHWAS VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]

JUDGEMENT

(1.) Heard on IA No.5908/2016, an application under Section 389 (1) of Cr.P.C., 1973.

(2.) This is the first application for suspension of sentence/bail before this Court. The accused is convicted vide judgment dated 08/12/2015 passed in SST No.17/2008 under Section 8/15 (C) of NDPS Act and sentenced to undergo 10 years RI with fine of Rs. 1,00,000/-, in default of payment of fine, further to undergo one year RI.

(3.) Appellant is in custody from 31/10/2008.

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MUKESH Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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