Lilima Ekka vs State Of Chhattisgarh
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Chattisgarh High Court

Lilima Ekka vs State Of Chhattisgarh on 9 April, 2025

                                       1




         HIGH COURT OF CHHATTISGARH AT BILASPUR

                           CRA No. 2281 of 2024

1 - Lilima Ekka D/o Joseph Ekka Aged About 20 Years R/o Bhobra, Police
Station- Kutra, District- Sundargarh, Odisha.


2 - Ajit Auram S/o Buddhu Auram Aged About 22 Years R/o Musapali,
Police Station- Bramhani Tarang, District- Sundargarh, Odisha.


                                                          ... appellants


                                   versus


1 - State Of Chhattisgarh Through- Station House Officer, Police Station-
G.R.P. Bilaspur, District- Bilaspur, Chhattisgarh
                                                        ... Respondent

Order Sheet

09/04/2025 Mr. Rajeev Kumar Dubey, Counsel for the Appellant.

Ms. Sunita Manikpuri, learned Panel Lawyer for the State/Respondent.

Heard on I.A. No. 01/2025, application for grant of temporary bail.

By the impugned judgment of conviction and sentence dated 04.12.2024, passed by the learned Special Judge (N.D.P.S. Act), Bilaspur, District- Bilaspur (C.G.) in Special Session (NDPS) Case No. 126/2023, the appellant stands convicted and sentenced as under:

Conviction Sentence In Default U/s 20(b)(ii)(B) of RI for 07 years and In default of payment of Narcotic Drugs and fine amount of fine amount additional Psychotropic Rs. 50,000/-each R. I. for 01 month to Substances Act, each of the appellant 1985 (in short NDPS Act) (for both the appellants)

Learned counsel for the appellant would submit that both the appellants are performing the marriage and therefore, they have filed the application for grant of temporary bail for 15 days to perform their marriage. Alongwith the said application they have also annexed a copy of the marriage card.

Learned counsel for the State/respondent opposes the submission made be learned counsel for the appellant.

I have heard learned counsel appearing for the parties and perused the judgment passed by the learned trial Court.

On due consideration and also in the fact that both the

appellants are convicted for the offence under Section 20(b)(ii)(B) of the NDPS act and sentenced R. I. for 7 years and presently, detened in jail since 27.09.2023, I am not inclined to grant temporary bail to them for their marriage purpose. Accordingly, the temporary bail application (I.A. No. 01 of 2025) is rejected.

Post this matter after two weeks for consideration for application (I.A. No. 01 of 2024) for suspension of sentence and grant of bail to the appellants.

Sd/-

                                                 (Ravindra Kumar Agrawal)
Digitally                                                  Judge
signed by
AMITA
DUBEY
Date:
2025.04.16
15:21:16
+0530




amita