Etwa Munda vs The State Of Jharkhand
2024 Latest Caselaw 7594 Jhar

Jharkhand High Court

Etwa Munda vs The State Of Jharkhand on 1 August, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Appeal (D.B.) No.1506 of 2023
                                   -----
           Etwa Munda, S/o Late Indra Munda @ Jabra Munda
                                                     ... Appellant(s).
                                   Versus
           The State of Jharkhand                    ... Respondent(s).
                                   ......

           CORAM        :      SRI ANANDA SEN, J.

SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant(s) : Mr. Tarun Kr. Mahato, Advocate For the State : Mr. Manoj Kr. Mishra, A.P.P. .........

07 /01.08.2024: I.A. No.8472 of 2023.

This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during pendency of this appeal.

2. The appellant has been convicted in connection with in N.D.P.S. Case No.17 of 2019, (Maranghada P.S. Case No.05 of 2019), for the offence under Section 18(b) of NDPS Act. He has been sentenced to undergo rigorous imprisonment for ten years with a fine of Rs.1,00,000/- for the offence under Section 18(b) of NDPS Act.

3. Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.

4. Opportunity was given to the State to oppose the bail, which the State availed and opposed.

5. 2 kg 900 gram opium was found in the possession of the appellant.

6. Considering the fact that material is commercial quantity and it was found in possession of this appellant, we are not inclined to release the appellant on bail.

7. Accordingly, I.A. No.8472 of 2023 stands dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.) R.S.