CRLA/221/2021
2021 Latest Caselaw 2344 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CRLA No.221 of 2021
                                  Hon'ble R.C. Khulbe, J.

Mr. Pankaj S. Chauhan, learned counsel for the applicant.

Mrs. Manisha Rana Singh, learned AGA for the State.

This appeal is directed against the judgment and order dated 18.06.2021 passed by the Special Judge (NDPS) Almora in SST No.20 of 2019, State v. Jonny and others, whereby the learned Trial Court convicted the appellant-Vishal Kashyap u/s 8/20(B) of the NDPS Act and sentenced him to undergo five years' R.I. with fine of Rs.50,000/- along with default stipulation.

Admit.

Summon the lower court records. List the matter on 04.08.2021. Meanwhile, the State counsel will file objection, if any, to the bail application.

(R.C. Khulbe, J.) 09.07.2021 Rdang