CRLA/311/2022
2022 Latest Caselaw 2565 UK

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      18.08.                            CRLA No. 311 of 2022
      2022                              Hon'ble Alok Kumar Verma, J.

The present Criminal Appeal has been filed against the judgment dated 14.06.2022, passed by the Special Sessions Judge, Uttarkashi, in Special Sessions Trial No.07 of 2018, "State vs. Pushpendar", whereby the appellant - Pushpendar has been convicted and sentenced to undergo rigorous imprisonment for a period of ten years along with a fine of Rs.1,00,000/- for the offence under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

Heard Mr. Vinod Sharma, learned counsel for the appellant and Mr. T.C. Agarwal, learned Deputy Advocate General for the State.

The Criminal Appeal is admitted. The learned counsel for the State requested two weeks' time to file objection(s) to the bail application.

List this case on 08.09.2022.

(Alok Kumar Verma, J.) 18.08.2022 Pant/