Amarjeet Singh vs State Of Chhattisgarh
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Chattisgarh High Court

Amarjeet Singh vs State Of Chhattisgarh on 20 February, 2025

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          HIGH COURT OF CHHATTISGARH AT BILASPUR



                                CRA No. 185 of 2025


1 - Amarjeet Singh S/o Gurmej Singh Aged About 40 Years R/o G. Block 114, R.D.A.
Colony, Heerapur, Police Station - Kabir Nagar, District - Raipur (C.G.).
                                                                    ... Appellant


                                         versus


1 - State Of Chhattisgarh Through The District Magistrate, Raipur, District - Raipur
(C.G.).
                                                                       ... Respondent(s)

Order Sheet

20/02/2025 Mr. Shivendu Pandya, Counsel for the appellant.

Mrs. Prabha Sharma, Panel Lawyer for the State. Heard on I.A. No. 01/2025, an application for suspension of sentence and grant of bail.

By the impugned judgment of conviction and

sentence dated 09.01.2025 passed in Special Criminal Case No. 147/2024 by the learned Special Judge (NDPS Act), Raipur, District- Raipur (C.G.) whereby convicted the appellant as under:

Conviction Sentence U/s 18(C) of NDPS Act RI for 5 years and fine of Rs. 25,000/-, in default of fine RI for 6 months.

Learned Counsel for the Applicant contended that the applicant has prima facie good case in his favor and he is hopeful to succeed on it. The applicant was on bail during trial. The disposal of this Criminal Revision is likely to take long time. The applicant is ready to abide all the terms and conditions which may be imposed by this Hon'ble Court while suspending the jail sentence of the applicant.

Learned State Counsel objected the prayer stating that in the judgment rendered by the Trial Court all incriminating circumstances are against the accused/applicant which connects him with the crime and chain of circumstances are fully linked and completed with each other.

I have heard learned Counsel for the parties and perused the record with utmost circumspection.

Considering the facts & circumstances of the case, nature & gravity of the offence, material available

in the case, I am of the opinion that present is not a fit case to suspend the jail sentence imposed upon the appellant.

Accordingly, I.A. No. 01/2025 stands rejected. Call for the records from the concerned Trial Court.

List this case along with CRA No. 286 of 2025 for final hearing in the April, 2025.

Sd/-

(Arvind Kumar Verma) Judge

Madhurima