ANGREJ SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This second application for suspension of sentences under Sec. 389 Cr.P.C. has been preferred on behalf of the appellant-applicant Angrej Singh who has been convicted and sentenced for the offences under Ss. 8/21, 25 and 29 of the NPDS Act vide the judgment dtd. 17/7/2019 passed by learned Special Judge, NDPS Cases, Sriganganagar in Sessions Case No. 52/2016. He is in custody since 8/10/2016.

(2.) Heard learned counsel for the appellant-application, learned Public Prosecutor and perused the material available on record.

(3.) The first application for SOS submitted on behalf of the appellant was dismissed on 12/12/2019 Now, this second application for SOS has been moved by counsel Shri Bishnoi. It is submitted that the appellant has undergone more than five and half years of actual imprisonment and thus, more than half of the sentences has been served out. Shri Vishnoi places reliance on this Court's order dtd. 14/1/2022 passed in S.B. Criminal Misc. Second Suspension of Sentence Application (Appeal) No. 441/2021 (Manish v. State of Rajasthan) whereby the sentences awarded to the said accused was suspended and on the orders passed by Hon'ble the Supreme Court in the case of Saudan Singh v. State of Uttar Pradesh (Petition for Special Leave to Appeal (Crl.) No. 4633/2021 decided on 5/10/2021) and Manohar Lal Ainani v. State of Rajasthan and Anr. (Petition for Special leave to Appeal (Cri) No. 2893/2021 decided on 15/11/2021). Shri Bishnoi thus, urges that the petitioner deserves indulgence of bail during pendency of appeal.