(1.) The applicant-appellant through the present application seeks suspension of sentence and grant of bail on the ground that the applicant is a young person, aged 38 years; the co-accused in the case was given benefit of doubt by the trial court and further the prosecution case is full of discrepancies.
(2.) The objections to the application have been filed wherein the application is opposed on the ground that the application filed for suspension of sentence and bail has been earlier rejected by the court vide order dated 24.02.2020 and that the grounds taken by the appellant cannot be the reason for granting bail to the appellant.
(3.) The appellant has been convicted by the trial court for the commission of offence under Section 21 of the NDPS Act and sentenced to undergo rigorous imprisonment for fifteen years and fine to the tune of Rs.2 lacs. In case of default of payment of fine, the appellant is to undergo further rigorous imprisonment for two years.