JETHMAL Vs. STATE

JUDGEMENT

(1.) The instant application for suspension of sentence under Sec. 389 CrPC has been preferred on behalf of the appellant-applicant Jethmal S/o Dami Chand, who has been convicted and sentenced for the offence under Sec. 8/15 (C) of the NDPS Act vide the judgment dtd. 20/8/2019 passed by the learned Special Judge, NDPS Cases, Pali in Sessions Case No.140/2016 (01/2020).

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) Inthe case of Manohar Lal (supra), the custodial period of more than five years was considered sufficient to grant bail to the said accused. There are bleak chances of early disposal of the appeal and if the accused is not extended indulgence of bail, he is likely to serve out the sentences awarded to him by the trial court. As a consequence, I am of the firm opinion that conditions of Sec. 32-A read with Sec. 37 of the NDPS Act are duly satisfied.