GHURU CHARAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant application for suspension of sentences under Section 389 Cr.P.C. has been preferred by appellant Ghuru Charan Singh S/o Sh. Balwant Singh who has been convicted and sentenced for offence under Section 08/15 of NDPS Act, vide the judgment dated 04.09.2018 passed by learned Special Judge, NDPS Act Cases (Additional Sessions Judge), Bhadra, District Hanumangarh in Sessions Case No.36/2016.

(2.) Learned counsel Shri Bishnoi has submitted an explanation for the observations made in the order dated 01.12.2020 wherein, this Court recorded that the apellant was granted interim bail in the year 2015 and he did not surrender back on the due date and could be rearrested on 07.07.2017. It is mentinoed in the explanation that in the intervening period, the apellant's father expired and thus, he could not surrender back in time.

(3.) Learned Counsel Shri Bishnoi submits that the appelant has strong grounds for assailing the impugned Judgment. He has remained in custody for a period in excess to 6 years and there is no likelihood of early hearing of the appeal. He further submits that the appellant is ready to deposit the amount of fine, if the sentences awarded to him by the trial court are suspended.