BABA SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) - By judgment and order, dated 25. 9. 2007, passed in Special Case No. 1/2002, by the learned Sessions Judge, Noth lakhimpur, the petitioner herein stands convicted under Section 18 (a) of the Narcotic Drugs and Psychotropic Substances act, 1985, (in short, 'the NDPS Act')for having been found in possession of 25 grams of opium and sentenced to suffer rigorous imprisonment for a period of six months and pay fine of Rs. 2,000 and, in default of payment of fine, to undergo rigorous imprisonment for further period of one month. Aggrieved by the order, dated 25. 9. 2007, aforementioned, the present petitioner has preferred an appeal to this Court, which has been registered as Criminal Appeal No. 237/ 2007. The appeal stands admitted for hearing.

(2.) ON the ground that the petitioner intends to present an appeal against the or der of conviction and sentence, the learned trial Court allowed the petitioner to remain on his previous bail until the time the petitioner presents an appeal.

(3.) WITH the help of the present application, the petitioner prays that he may be allowed to remain on his previous bail until disposal of the appeal.