BASHIR AHMAD BHAT Vs. UT OF J&K

JUDGEMENT

(1.) By this order, application of the applicant/appellant for suspension of sentence and grant of bail in a case arising out of FIR No.230/2021 for offences under Sec. 8/15 NDPS Act, is proposed to be disposed of.

(2.) The applicant/appellant has been convicted of offence under Sec. 8/15(c) of the NDPS Act for possession of commercial quantity of Poppy Straw, in terms of judgment dtd. 25/10/2025 recorded by the learned Special Judge (Designated under NDPS Act), Anantnag (hereinafter referred to as "the Special Judge"). Vide order dtd. 27/10/2025 passed by the learned Special Judge, the applicant/appellant has been sentenced to undergo rigorous imprisonment for a period of ten years and a fine of Rs.1.00 lakh) (rupees one lakh). In default of payment of fine, the appellant has been directed to undergo rigorous imprisonment for a further period of one year.

(3.) By virtue of the accompanying appeal, the appellant has laid challenge to the impugned judgment of conviction and order of sentence on several grounds. The applicant/appellant has sought suspension of sentence imposed upon him by the trial court and has also prayed for grant of bail pending consideration of the appeal.