MOHINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has been convicted for possession of 5 Kg of opium which is non-commercial quantity, He has been in custody since February 14, 2000, firstly an undertrial and after conviction on August 1, 2001 he has been undergoing sentences of 10 years.

(2.) Appeal is not likely to be heard soon. Sentence suspended. Bail to the satisfaction of Chief Judicial Magistrate, Amritsar.

(3.) The appellant belongs to District Buland Shair (Uttar Pradesh) and has also given his second address of Panipat, (Haryana). Therefore, the appellant shall furnish two local solvent sureties to the satisfaction of CJM.