Dhananjay Sahu vs The State Of Jharkhand
2023 Latest Caselaw 4109 Jhar

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             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Criminal Appeal (D.B.) No.483 of 2018
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Dhananjay Sahu .... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. A.K.Chaturvedi, Advocate For the Respondent : Mr. Pankaj Kumar, P.P.

Mr. Vineet Kr. Vashistha, A.P.P.

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Order No. 12/Dated 31 October, 2023 st

I.A. No. 3525 of 2023

1. The instant application has been filed under Section

389(1) of Cr.P.C. seeking therein suspension of sentence in

connection with NDPS Case No. 27 of 2017, by which the appellant

has been convicted for offence committed under Sections 18(b) of

NDPS Act and sentenced to undergo imprisonment for twelve (12)

years with fine of Rs.1,20,000/- and in default of payment of fine,

was further directed to undergo R.I. for one year.

2. Heard learned counsel for the appellant.

3. Learned counsel appearing for the State, in view of the

judgment rendered by Hon'ble Apex Court in the case of Somesh

Chaurasia vs. State of M.P. and Anr., 2021 SCC OnLine SC

480, has sought for two weeks' time to file objection.

4. Considering the prayer made by the learned counsel for

the State, list this case on 05.12.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Birendra/