Avinash Mandal vs State Of Chhattisgarh
2025 Latest Caselaw 1598 Chatt

Chattisgarh High Court

Avinash Mandal vs State Of Chhattisgarh on 7 August, 2025

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                  HIGH COURT OF CHHATTISGARH AT BILASPUR
KUNAL
DEWANGAN



                                  CRA No. 1152 of 2022
Digitally
signed by
KUNAL
DEWANGAN




                     Avinash Mandal Versus State Of Chhattisgarh
                                        Order Sheet


            07/08/2025        Heard Ms. Savita Tiwari, learned counsel for the

                         appellants. Also heard Ms. Ankita Shukla, learned Panel

                         Lawyer, appearing for the State/respondent.

By the impugned judgment of conviction and

order of sentence dated 12.07.2022 passed in

Special Criminal Case (NDPS Act) No. 15/2018, the

learned Special Judge (NDPS Act), Bastar place

Jagdalpur, District - Bastar has convicted and

sentenced the appellants in the following manner:

                                   Conviction                Sentences
                          I Under Section 20(b)(ii) 10    years   of    Rigorous
                             (C) of Narcotic Drugs    Imprisonment     with   fine
                             and Psychotropic         amount of Rs. 1,00,000/-,


   Substances Act.         in default of payment of fine
                           further undergo Rigorous
                           Imprisonment for 01 year.
II Under Section 20(b)(ii) 10   years    of    Rigorous
   (C) of Narcotic Drugs   Imprisonment       with   fine
   and Psychotropic        amount of Rs. 1,00,000/-,
   Substances Act.         in default of payment of fine
                           further undergo Rigorous
                           Imprisonment for 01 year.

(Both sentences are to be run-concurrently)

Learned counsel for the convict/appellants

submits that in compliance of this Court's order dated

21.07.2025, the appellant No.1-Avinash Mandal, who

was granted bail by this Court, has been produced

before this Court in custody, as non-bailable warrant

was issued against him for his production before this

Court today. The said appellant has been identified

by his counsel.

Today, the matter is listed for production of the

appellant No.1-namely Avinash Mandal, before this

Court, but considering the fact that the appellant

No.1-Avinash Mandal has absconded and brought

into police custody from concerned jail and is

represented by his counsel namely Ms. Savita Tiwari

and appellant No.2 namely Prakash Sarkar is also

represented by her and she submits that she is ready

to argue the matter finally. Hence, with the consent of

parties, the appeal itself is heard finally.

Judgment passed separately.

Criminal Appeal is dismissed.

In view of the same, the concerned Police is

directed to send the appellant No.1 namely-Avinash

Mandal back to the Central Jail, Jagdalpur, Bastar.

Sd/-

(Ramesh Sinha) Chief Justice

Kunal