ANAND KUMAR @ PAPPU Vs. STATE OF HARYANA

JUDGEMENT

(1.) LEARNED counsel submitted that out of five years Jail sentence under Section 18 of the NDPS Act, the appellant has served out more than one year four months so far. Learned counsel also submitted that this is the first offence of the appellant and the total quantity of contraband alleged to have been recovered from him was 700 grams of opium.

(2.) THUS , taking into account totality of circumstances and without expressing any opinion on merits of the case, Crl.Misc.No.34561 of 2005 is allowed and jail sentence of Anand Kumar alias Pappu son of Om Parkash is directed to remain suspended during pendency of this appeal. He shall be released on bail on his furnishing a bail bond in the sum of Rs.50,000/ - with two solvent sureties in the like amount each, to the satisfaction of learned Special Judge, Jhajjar. Thus, Crl. Misc. No. 34561 of 2005 of allowed.