Roopit Sharma vs State Of Chhattisgarh
2025 Latest Caselaw 1825 Chatt

Chattisgarh High Court

Roopit Sharma vs State Of Chhattisgarh on 7 February, 2025

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                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                  Order Sheet
                           CRA No. 1307 of 2024
                Roopit Sharma Versus State of Chhattisgarh



07.02.2025

Mr. Priyank Rathi, Advocate for the applicant.

Ms. Laxmin Kashyap, PL for the State.

Heard.

Appeal is admitted for hearing.

Also heard on I.A. No.1, application under Section 389 of Cr.PC for

suspension of sentence and grant of bail to appellant.

By the impugned judgment Annexure P-1, appellant stands

convicted and sentenced under Section 21(c) of NDPS Act.

Learned counsel for the appellant submits that appellant has been

falsely implicated in this case, he has not committed any offence as

alleged against him. There is no evidence/material available which

shows that appellant has committed the alleged offence/crime. Seizure

witnesses have not supported the case of prosecution. Looking to the

detention period of the appellant ie since 28.09.2023, sentence awarded

to appellant may be suspended and he be enlarged on bail.

Learned State Counsel opposing submission of counsel for

appellants, would submit that as per evidence available on record,

appellant is not entitled for grant of bail.

Heard counsel for the parties.

Considering facts of the case, nature of offence, submissions of

counsel for the parties, quantity of narcotic drugs seized from the

appellant, particularly the provisions of the NDPS Act, I am not inclined to

suspend the sentence and release the appellant on bail.

Accordingly, I.A. No.1, is hereby rejected.

List this case for final hearing on 27.03.2025.

Certified copy, as per rules.

Sd/-

(Arvind Kumar Verma) Judge

J.