CRLA/282/2022
2022 Latest Caselaw 2311 UK

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      26.07.2022                        CRLA No. 282 of 2022
                                        Hon'ble Alok Kumar Verma, J.

The present Criminal Appeal has been

filed by the appellant - Dinesh Singh Bisht

against the judgment dated 13.07.2022/

15.07.2022, passed by the 2nd Additional

Sessions Judge/Special Judge (N.D.P.S.

Act), Nainital in "State vs. Dinesh Singh

Bisht", by which, the appellant has been

convicted and sentenced to undergo

rigorous imprisonment for a period of five

years along with a fine of Rs.50,000/- for

the offence under Section 8/20 of the

Narcotic Drugs and Psychotropic Substances

Act, 1985.

Heard Mr. M.A. Khan, learned counsel

for the appellant and Mr. Pratiroop Pandey,

learned AGA for the State.

This Criminal Appeal is Admitted.

The learned counsel for the State

requested three weeks' time to file objection(s) to the bail application.

List this case on 16.08.2022.

(Alok Kumar Verma, J.) 26.07.2022 Pant/