Mayur S/O Chandrabhan Vajirani vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 11165 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

                 CRIMINAL APPLICATION (APPA) NO. 928 OF 2022
                                    IN
                      CRIMINAL APPEAL NO. 708 OF 2022
                          MAYUR S/o CHANDRABHAN VAJIRANI
                                         VERSUS
                  STATE OF MAH., THRU. P.S.O., P.S., GITTIKHADAN, NAGPUR
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Bhushan D. Sashdev and S.G.Karmarkar, Advocates for the
                          applicant.
                          Mrs. K. R. Deshpande, A. P. P. for the non-applicant/State.

                                  CORAM : G. A. SANAP, J.

DATE : OCTOBER 20, 2022.

1. Heard Mr. Bhushan Sachdev, learned advocate for the applicant and Mrs. K. R. Deshpande, learned Additional Public Prosecutor for the State.

2. Learned advocate for the applicant submits that the appellant has been convicted for the offence punishable under Section 21(a) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to suffer rigorous imprisonment for six months and to pay fine of Rs.6,000/- with default sentence of three months.

3. Considering the quantum of sentence, the substantive sentence awarded by the learned Judge, Special Court (NDPS Act), Nagpur vide judgment and order dated 13.10.2022 in Spl. NDPS Case NO. 70/2019, shall remain suspended till the hearing and disposal of this application.

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4. Applicant - Mayur S/o Chandrabhan Vajirani shall furnish PR bond in the sum of Rs.25,000/- with one surety of the like amount before the trial Court.

5. At this stage, learned advocate for the applicant submits that considering the vacation period, the applicant may be allowed to deposit the cash surety of Rs.25,000/-.

Permission granted.

6. Applicant - Mayur Chandrabhan Vajirani shall be released on his depositing a sum of Rs.25,000/- as cash surety.

7. List the application for final hearing after vacation.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:20.10.2022 16:03