Karam Singh Hans vs The State Of Jharkhand
2022 Latest Caselaw 3645 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (S.J.) No.386 of 2022
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         Karam Singh Hans                              ....     ....     Appellant
                                        Versus
         The State of Jharkhand          ....     ....     Respondent
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Vishal Kr. Rai, Adv.

         For the State                          : Mr. Ravi Prakash, A.P.P.
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                       th
         05/Dated: 12 September, 2022

                 I.A. No.5837 of 2022

1. The present interlocutory application has been filed on behalf of the appellant for suspension of sentence and grant of ad-interim bail during the pendency of this appeal.

2. Heard learned counsel for the appellant and learned counsel for the State.

3. The appellant has been convicted for the offence under Section 18 of the NDPS Act vide judgment of conviction dated 06.04.2022 and by order of sentence dated 12.04.2022, he has been sentenced to undergo rigorous imprisonment for seven years with a fine of Rs.50,000/- in default thereof further to six months simple imprisonment passed by the learned Special Judge, NDPS, Khunti in NDPS Case No.26 of 2020.

4. It has been submitted by the learned counsel for the appellant that no independent witnesses have been examined. All the witnesses are officials. The appellant has remained in custody since 19.05.2020. On the above basis, the prayer for bail has been made.

5. On the other hand, learned counsel for the State has opposed the prayer for bail.

6. Considering the period of custody and the nature of material available on record, the appellant named above, is directed to be released on bail, on his furnishing bail bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of like amount each to the satisfaction of the learned Additional Sessions Judge-I- cum-Special Judge, Khunti in NDPS Case No.26 of 2020, subject to the condition that the appellant will submit his mobile number before the learned court below which he will always keep active and will not change it during pendency of this case without prior permission of the court.

7. In the result, the present interlocutory application being I.A. No.5837 of 2022 stands allowed.

(Rajesh Kumar, J.) Amar/-