Pankaj Singh vs State Of Chhattisgarh
2022 Latest Caselaw 771 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                  Proceeding Through Video Conferencing

                              CRA No. 355 of 2021

1.   Shubham Shukla, S/o Harishchandra Shukla, Aged About 26 Years, R/o
     Village - Jagatpur, Police Station - Utran, District - Allahabad, Uttar Pradesh.
                                                                      ---- Appellant
                                     Versus
2.   State of Chhattisgarh, Through- Police Station - Bemetara, District -
     Bemetara, Chhattisgarh.
                                                                   ---- Respondent

CRA No. 360 of 2021

1. Pankaj Singh, S/o Shrinath Singh, Aged About 26 Years, R/o Ashok Nagar, Ward No. 03, District : Raipur, Chhattisgarh.

---- Appellant Versus

2. State of Chhattisgarh, Through- Police Station- Bemetara, District-

Bemetara, Chhattisgarh.

---- Respondent

CRA No. 369 of 2021

1. Dheeraj Kumar Singh, S/o Vijay Bahadur, Aged About 26 Years, R/o Katkinar, P.S. Navanagar, District- Buxar Bihar.

---- Appellant Versus

2. State of Chhattisgarh, Through- Police Station Bemetara, District Bemetara, Chhattisgarh.

---- Respondent CRA No. 373 of 2021

1. Ajmer Singh, S/o Kanshiram Singh, Aged About 48 Years, R/o Village Jora, Police Station Jora, District Muraina Madhya Pradesh.

---- Appellant Versus

2. State of Chhattisgarh, Through- Police Station Bemetara, District Bemetara, Chhattisgarh.

---- Respondent

14/02/2022 Mr. Sushil Dubey and Mr. Abhishek Singh, counsel for the respective appellants.

Mr. Kashif Shakeel, Dy. A.G. for the State.

CRA No. 360 of 2021

Heard on I.A. No. 01/2022, application for extension of temporary bail to the appellant Pankaj Singh for medical treatment.

The appellant has been convicted and sentenced by the judgment of conviction and order of sentence dated 09/02/2021 passed in Special Case (NDPS) No. 22/2018 by Special Judge (NDPS Act), Bemetara (C.G.) as under:-

Conviction Sentence Under Section 20 (b)(ii)(C) R.I. for 10 years with fine of Rs. 1,00,000/- of the NDPS Act and on default of payment of fine amount additional R.I. for 2 years.

Learned counsel for the appellant submits that appellant Pankaj Singh, is suffering from mouth cancer and he was granted temporary bail vide order dated 11/01/2022 for a period from 11/01/2022 to 14/02/2022 with a direction to surrender on 15/02/2022 before the Trial Court. He submits that the appellant is taking medical treatment in Mahamana Pandit Madan Mohan Malviya Cancer Centre, Varanasi, and for proper treatment he shall be further allowed 30 days temporary bail. Alongwith the application, the appellant has filed the medical documents of the concerned Hospital.

Learned State counsel has no objection to the above prayer.

For the reasons mentioned in the application (I.A. No. 01/2022) which is duly supported by an affidavit of the wife of the appellant as also the medical documents, without commenting anything on merits of the case, the application (I.A. No. 01/2022) is allowed.

The temporary bail period earlier allowed to the appellant from 11/01/2022 to 14/02/2022, is hereby extended till 17/03/2022 on his furnishing a fresh personal bond for a sum of Rs. 1,00,000/- with two sureties of Rs. 50,000/-, one of which shall be local surety, to the satisfaction of the trial Court.

The appellant shall surrender before the concerned trial Court positively on 18/03/2022. After surrender of the appellant, the trial Court shall inform about the same to this Registry.

List these cases for final hearing in its due course.

Certified copy today itself.

-Sd/-

(Gautam Chourdiya) Judge

Chandrakant