Suman @ Munna vs State Of Chhattisgarh
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Chattisgarh High Court

Suman @ Munna vs State Of Chhattisgarh on 15 January, 2025

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        HIGH COURT OF CHHATTISGARH AT BILASPUR

                              CRA No. 200 of 2003


             SUMAN MUNNA versus STATE OF CHHATTISGARH


                                  Order Sheet




15/01/2025

Later on -

Shri Pravin Tulsyan, counsel for the appellant/s. Shri Ajay Pandey, Govt. Adv. for the State. Heard on application for suspension of sentence and grant of bail.

The appellant has been convicted by the learned Special Judge, NDPS Act, Bastar at Jagdalpur (CG) in Special Case No.23/2002 vide impugned judgment of conviction and order of sentence dated 12/12/2002 for the offences punishable under Sections 20(B) (II) (B) of NDPS Act and sentenced to undergo R.I. for 4 years and fine of Rs.20,000/-, in default of payment of fine amount, additional R.I. for one year.

Case of the prosecution in brief is that the appellant was found in possession of 8 kgs of ganja.

Learned counsel for the appellant would submit that the learned Trial Court has convicted the appellant herein on the basis of irrelevant and inadmissible piece of evidence and as such, the substantive jail sentence deserves to be suspended during the pendency of the appeal.

Learned State counsel would oppose the application for suspension of sentence and grant of bail and submitted that learned Trial Court has rightly convicted the appellant.

Accordingly, the application is allowed. The substantive jail sentence as well as fine amount awarded to the appellant is suspended and he is directed to be released on bail on his furnishing a personal bond in the sum of Rs.5,000/- along with one surety of the like amount to the satisfaction of the concerned trial Court for his appearance before the trial Court on 10/03/2025. He shall thereafter appear before the concerned trial Court on a date to be given by the Registry of this Court and shall continue to appear there on all such further dates as are given to him by the said Court, during the pendency of this appeal.

List this case for final hearing on 21/01/2025.

Certified copy as per rules.

Sd/-

                                                       (Sachin Singh Rajput)
                                                         Judge


     Deepti



DEEPTI        HARIKUMAR
HARIKUMAR     Date: 2025.01.15
              17:16:28 +0530