Anto Yadav vs State Of Chhattisgarh
2021 Latest Caselaw 3308 Chatt

                                                                                     NAFR

                   HIGH COURT OF CHHATTISGARH, BILASPUR

                                      CRA No. 544 of 2021

    Anto Yadav, S/o Baisakhu Yadav, aged about 30 Years, R/o Khajari Dhav, Police
     Station- Bahar, District- Jashpur, Chhattisgarh.

                                                                             ----Appellant

                                            Versus

    State of Chhattisgarh, Through Police Station- Farasgaon, District- Kondagaon,
     Chhattisgarh.

                                                                          ---- Respondent

24/11/2021 Mr. Basant Kaiwartya, counsel for the appellant.

Dr. (Ms.) Veena Nair, Deputy A.G. for the State.

Heard on admission.

The appeal is admitted for hearing.

Also heard on I.A. No.01 of 2021, application for suspension of sentence and grant of bail to the appellant.

By the impugned judgment dated 07.04.2021 passed by the Special Judge (NDPS Act-1985) Kondagaon, District Kondagaon, C.G., in Special Criminal Case (NDPS Act-1985) No.19/2018, the appellant stands convicted and sentenced as under:

                         Conviction                         Sentence

             Under Section       20(B)(ii-C)   of Rigorous Imprisonment for ten
             NDPS Act                             years and fine amount of
                                                  Rs.1,00,000/-, in default of
                                                  payment of fine amount to
                                                  undergo    further  additional
                                                  rigorous imprisonment for one
                                                  year

Looking to the depositions of PW-6 Shiv Prasad Thakur, PW-9

Krishna Patle, PW-10 Chetram Netam and PW-11 Premlal Naag, the

FSL Report, the quantity of Ganja seized from the appellant i.e.

461.420 Kg and the other material available on record, I am not

inclined to release the appellant on bail.

Accordingly, I.A. No.01/2021, application for suspension of sentence and grant of bail to the appellant is dismissed.

List this case for final hearing in due course.

Sd/-

Gautam Chourdiya Judge

Akhilesh