DEBO ALIAS CHUCHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE applicants-appellants were held guilty under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 in FIR No. 88 dated July 30, 1996. During the trial, they remained on bail. Now, they have been in custody since the date of their conviction i.e. 20.4.2000. During the period they remained on bail, they did not commit any offence. Having regard to the principle enunicated in a recent authority of the Apex Court reported as Dadhu alias Tulsidas etc. v. State of Maharashtra, JT 2000 (Suppl.1) 449 and that the appeal is not likely to be heard in the near future, execution of sentence of imprisonment is suspended till the final decision of the appeal. Bail to the satisfaction of C.J.M. Hoshiarpur. Meanwhile, recovery of fine is also stayed. Application allowed.