Ajmer Singh vs State Of Chhattisgarh
2022 Latest Caselaw 197 Chatt

           HIGH COURT OF CHHATTISGARH, BILASPUR
                                Order Sheet
                            CRA No. 355 of 2021
 Shubham Shukla, S/o Harishchandra Shukla, Aged About 26 Years, R/o
  Village - Jagatpur, Police Station - Utran, District - Allahabad, Uttar Pradesh.
                                                                   ---- Appellant
                                   Versus
 State of Chhattisgarh, Through- Police Station - Bemetara, District -
  Bemetara, Chhattisgarh.                                       ---- Respondent

CRA No. 360 of 2021  Pankaj Singh, S/o Shrinath Singh, Aged About 26 Years, R/o Ashok Nagar, Ward No. 03, District : Raipur, Chhattisgarh.

---- Appellant Versus  State of Chhattisgarh, Through- Police Station- Bemetara, District- Bemetara, Chhattisgarh. ---- Respondent CRA No. 369 of 2021  Dheeraj Kumar Singh, S/o Vijay Bahadur, Aged About 26 Years, R/o Katkinar, P.S. Navanagar, District- Buxar Bihar. ---- Appellant Versus  State of Chhattisgarh, Through- Police Station Bemetara, District Bemetara, Chhattisgarh. ---- Respondent CRA No. 373 of 2021  Ajmer Singh, S/o Kanshiram Singh, Aged About 48 Years, R/o Village Jora, Police Station Jora, District Muraina Madhya Pradesh. ---- Appellant Versus  State of Chhattisgarh, Through- Police Station Bemetara, District Bemetara, Chhattisgarh. ---- Respondent 11.01.2022 Mr. Sushil Dubey, Mr. Aman Upadhyay, Mr. Abhishek Singh and Mr. Kanwaljeet Singh Saini, counsel for the respective appellants.

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

CRA No. 360 of 2021

Heard on I.A. No. 02/2021, application for grant of temporary bail to the appellant Pankaj Singh for 30 days.

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) of the R.I. for 10 years with fine of Rs.

             NDPS Act                            1,00,000/- 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 requires immediate medical treatment, he has filed the photographs of the appellant Pankaj Singh clearly showing the mouth cancer. The application (I.A. No.02/2021) is duly supported with the affidavit of the sister of the appellant, therefore, he be released on temporary bail.

Learned State counsel has no objection to the above prayer.

For the reasons mentioned in the application (I.A. No. 2 of 2021) which is duly supported by an affidavit of the sister of the appellant, covering memo dated 09.08.2021 showing photographs of the appellant's mouth cancer, without commenting anything on merits of the case, the application (I.A. No. 2 of 2021) is allowed.

It is directed that the appellant namely Pankaj Singh shall be released on temporary bail from 11.01.2022 to 14.02.2022 on his furnishing a 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 15.02.2022. 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