Pankaj Singh vs State Of Chhattisgarh
2022 Latest Caselaw 1702 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                        Order Sheet
                                   CRA No. 360 of 2021
Pankaj Singh S/o Shrinath Singh Aged About 26 Years R/o Ashok Nagar, Ward No. 03,
Raipur (Chhatisgarh).
                                                                              ---- Appellant
                                           Versus
State Of Chhattisgarh through Police Station- Bemetara, District- Bemetara, Chhattisgarh.
                                                                           ---- Respondent

30/03/2022 Mr. Aman Upadhyay, Advocate for the appellant

Mr. Alok Nigam, GA for the State.

Heard on I.A. No. 03/2022

By the impugned judgment dated 09/02/2021 passed in Special Criminal (NDPS) No. 22/2018 by the Special Judge (NDPS) Act, Bemetara, the appellant has been convicted and sentenced under the following manner:-

Conviction Sentence U/s 20 (b) (ii) (c) of the NDPS Act. RI for 10 years and to pay fine of Rs.

1,00,000/- with default stipulation.

Counsel for the appellant submits that the appellant is suffering from mouth cancer and requires immediate medical treatment. Earlier, he was granted temporary bail by this Court vide order dated 11/01/2022 for the period up to 14/02/2022. Thereafter, his temporary bail was extended up to 17/03/2022. He submits various medical papers and photographs of the appellant reflecting his serious condition and prays for grant of temporary bail.

Per contra, counsel appearing on behalf of the State fairly admits that looking to the medical papers annexed with the application, it is apparent appellant's condition is critical.

I have heard counsel for the parties and perused the impugned judgment.

Having considered the submissions of the parties and deteriorate health condition of the appellant who is currently taking treatment from Mahama Pandit Madan Mohan Malaviya Cancer Centre, Varanasi, this Court deems it appropriate to grant temporary bail to the appellant till 30/11/2022 upon his furnishing a fresh personal bond for a sum of Rs. 50,000/- with one surety to the satisfaction of the trial Court. While furnishing the bail bonds, the appellant and the person who stand surety shall submit their copy of Aadhar Cards.

The appellant shall surrender before the concerned trial Court positively on 01/12/2022. After surrender of the appellant, the trial Court shall inform about the same to this Registry.

Post the matter for final hearing in due course.

Certified copy today.

Sd/-

(Deepak Kumar Tiwari) Judge

Rahul