KARAM SINGH @ KAMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody Certificate dated 22.12.2014, issued by Superintendent, Central Jail, Amritsar, has been filed in the Court. The same is taken on record. As per the custody certificate, the applicant has already undergone three months and fourteen days, out of the substantive sentence of one year, awarded in case FIR No.58 dated 30.11.2011, under Section 20 of Narcotic Drugs and Psychotropic Substances Act, 1985. The present appeal was admitted on 03.12.2014, and is not likely to be decided in the near future.

(2.) Keeping in view the undergone period and the fact that the applicant/appellant is not involved in any other FIR, without expressing any opinion on the merits of the case, the present application is allowed and the sentence of the applicant-appellant is suspended during the pendency of the appeal, on his furnishing bail bonds to the satisfaction of CJM/Duty Magistrate, Amritsar. Final Result : Allowed