'State vs Unknown
2021 Latest Caselaw 337 UK

CRLA No. 31 of 2021
Hon'ble Alok Kumar Verma, J.

This Criminal Appeal has been filed by the appellant against the judgment and order dated 01.02.2021, passed by learned Special Judge, NDPS Act/Ist Additional Sessions Judge, Roorkee, District Haridwar in Special Sessions Trial No.26 of 2018, 'State vs. Shaukat Ali', whereby the appellant- Shaukat Ali has been convicted and sentenced to undergo five years rigorous imprisonment along with a fine of Rs.10,000/-, in the offence punishable under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, with default imprisonment.

Mr. Vikas Bahuguna, Advocate holding brief of Mr. Aditya Pratap Singh, learned counsel for the appellant and Mr. J.S. Virk, learned Deputy Advocate General assisted by Mr. Rohit Dhyani, learned Brief Holder for the State.

Admit.

Summon the lower court records. Learned counsel for the State requested three weeks' time to file objection(s) against the Bail Application No.1 of 2021.

Post on 04.03.2021.

(Alok Kumar Verma, J.) (Vacation Judge) 11.02.2021 JKJ/Neha