Banothu Dileep, vs State Of Telangana,
2021 Latest Caselaw 3088 AP

                           HIGH COURT OF ANDHRA PRADESH
                           MAIN CASE NO.: Crl.A.994 of 2021
                                 PROCEEDING SHEET

Sl.No.     Date                                 ORDER                              OFFICE
                                                                                    NOTE

  6.     18.08.2021   LK,J
                                          I.A.No.1 of 2021

                              This petition is filed seeking suspension of
                      sentence imposed against the petitioner/accused
                      in    judgment      dated      01.10.2015    passed     in
                      N.D.P.S.S.C.No.28 of 2013 on the file of learned
                      Special Sessions Judge for Trial of the Cases under
                      the Narcotic Drugs and Psychotropic Substances
                      Act, 1985 -cum- I Additional Sessions Judge, East
                      Godavari District, Rajahmundry.

                              Heard Sri V.V.Satish, learned counsel for
                      the    petitioner   and     learned    Assistant   Public
                      Prosecutor for the respondent-state.

Learned counsel for the petitioner submits that the petitioner was found guilty of the offences under Section 8(c) read with 20(b)(ii)(C) of the NDPS Act and was sentenced to undergo rigorous imprisonment for ten years and to pay a find of Rs.1,00,000/- and in default to suffer simple imprisonment for a period of one year.

Learned counsel for the petitioner submits the bail petition filed earlier was dismissed by this Court. He submits that as the petitioner has been languishing in jail since last five years and since half of the sentence is completed, his case may be considered for grant of bail.

Learned Assistant Public Prosecutor opposed the petition.

Taking into consideration the facts and circumstances of the case, the sentence of imprisonment imposed against the petitioner/ accused in the judgment, dated 01.10.2015 passed in N.D.P.S.S.C.No.28 of 2013 on the file of learned Special Sessions Judge for Trial of the Cases under the Narcotic Drugs and Psychotropic Substances Act, 1985 -cum- I Additional Sessions Judge, East Godavari District, Rajahmundry, alone is suspended pending the criminal appeal. The petitioner shall be enlarged on bail on execution of self bond for Rs.20,000/- (Rupees Twenty Thousand Only) with two sureties for a likesum each to the satisfaction of learned Special Sessions Judge for Trial of the Cases under the Narcotic Drugs and Psychotropic Substances Act, 1985 - cum- I Additional Sessions Judge, East Godavari District, Rajahmundry.

_______ LK, J ikn