Raju Rambhaw Kavde S/O. Rambhaw ... vs The Intelligence Officer ...
2023 Latest Caselaw 3902 Bom

                                                                              (16)ia-1199-2023.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
                               INTERIM APPLICATION NO.1199 OF 2023
                                                      IN
                                          APPEAL NO.122 OF 2022


            Raju Rambhaw Kavde                             ]     ..      Applicant
                             vs.
            The Intelligence Officer, NCB & Anr. ]               ..      Respondents

Mr.Advait Tamhankar h/f Shekhar Bhandary for the Applicant. Mr.Shreeram Shirsat a/w Nishi Singhvi, Shekhar Mane and Anna Oommen for NCB.

Ms.P.N. Dabholkar, APP for the State.

                                           CORAM : BHARATI DANGRE, J

                                           DATE   :        19th April, 2023.

            P.C.

            1]      The learned counsel for the Applicant, who seek suspension of

sentence, has invited my attention to violation of Sections 41 and 42 of the NDPS Act. He has invited my attention to a portion of the Judgment, where, the learned Single Judge has brushed aside the said contention in a perfunctory manner.

The learned counsel for the Applicant state that the Applicant is incarcerated for more than 7 years and 3 months, while he was sentenced to suffer RI for 10 years.

2] Though the Record and Proceedings is received, the learned

(16)ia-1199-2023.doc

counsel for the Applicant would submit that the hearing of the Appeal may take some time and in the meantime, he has clear case on merits of the matter.

The learned counsel for the Applicant seek a brief accommodation. At his request, list on 07.06.2023.

[BHARATI DANGRE, J]