Vinod Kumar Sharma vs Union Of India Through Narcotic ...
2023 Latest Caselaw 2003 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 1451 of 2019
                             (VINOD KUMAR SHARMA Vs UNION OF INDIA THROUGH NARCOTIC CONTROL BUREAU THROUGH
                                                                 FARHAT)

                           Dated : 03-02-2023
                                  Shri Deepak Kumar Rawal, learned counsel for the appellant.

                                  Shri Manoj Kumar Soni, learned counsel for the Respondent.

Heard on I.A. No.15652/2022, which is repeat application filed on behalf of appellant Vinod Kumar Sharma for suspension of remaining jail sentence and grant of bail.

The appellant has been convicted under Section 8/18 of NDPS Act and sentenced to undergo 10 years R.I. with fine of Rs.1,00,000/- with default stipulation vide judgment dated 13.12.2018 passed by Additional Special Judge, Mandsaur (NDPS) in Special Case No.16/2015.

Learned counsel for the appellant submits that the appellant has completed 8 years of his jail sentence out of 10 years. He is ready to deposit the amount as awarded by the Trial Court. This is appeal of 2019 and there is no possibility of early hearing of this appeal in near future. The appeals pertaining

in the year 2009 are pending awaiting final hearing.

Learned counsel for the respondent opposes the prayer made by the appellant and prays for its rejection.

Heard both sides.

T h e execution of remaining jail sentence of appellant- is hereby suspended and it is ordered that the appellant be released on bail upon his furnishing a personal bond for a sum of Rs.2,00,000/- (Rupees Two lacs Only) with one solvent surety of the like amount to the satisfaction of the trial Court Signature Not Verified Signed by: PRAVEEN NAYAK Signing time: 03-02-2023 18:43:00

and subject to depositing the fine amount (if not already deposited) with a further direction to appear before the Registry of this Court on 23.12.2023 and also on such other dates, as may be fixed by the Registry in this regard during the pendency of this appeal.

List for final hearing in due course.

Certified copy, as per rules.

                              (VIVEK RUSIA)                                             (ANIL VERMA)
                                  JUDGE                                                    JUDGE

                           Praveen




Signature Not Verified
Signed by: PRAVEEN
NAYAK
Signing time: 03-02-2023
18:43:00