CRLA/48/2022
2022 Latest Caselaw 218 UK

                      Office Notes,
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         Date                                         COURT'S OR JUDGES'S ORDERS
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      02.02.2022                        CRLA No.48 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This Criminal Appeal is preferred by the appellant against the judgment and order dated 18.12.2021, passed by the learned Special Judge (NDPS Act)/Ist Additional District and Sessions Judge, Udham Singh Nagar in Special Sessions Trial No. 76 of 2013, "State vs. Irfan" whereby the appellant/accused has been convicted under Section 8/20 of the Narcotic Drugs and Psychotropic Substances Act, 1985, and has been sentenced to undergo rigorous imprisonment for a period of five years along with a fine of Rs. 20,000/- and in default of payment of fine to further undergo simple imprisonment for a period of two months.

Heard Mr. Mohd. Azim, learned counsel for the appellant and Mr. Lalit Miglani, learned A.G.A for the State through Video Conferencing.

Admit.

Summon the Lower Court Record. Learned counsel for the State requested two weeks' time to file objection(s) to the bail application.

List on 25.02.2022.

(Alok Kumar Verma, J.) Vacation Judge 02.02.2022

Nahid