CRLA/771/2023
2023 Latest Caselaw 3338 UK

               Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                 CRLA No.771 of 2023
                                 Hon'ble Pankaj Purohit, J.

Mr. Pawan Mishra, learned counsel for the appellant.

2. Mr. K.S. Rawal, learned A.G.A with Mrs. Mamta Joshi, learned Brief Holder for the State.

3. This is an appeal under Section 374 (2) of Cr.P.C. against the judgment and conviction recorded by learned Special Judge, N.D.P.S./District and Sessions Judge, Tehri Garhwal dated 17/18.10.2023 in Special Sessions Trial No. 13 of 2022, State Vs. Anshul Badoni, whereby the appellant was convicted under Section 8/20 of The Narcotic Drugs and Psychotropic Substances Act, 1985, sentenced to ten years rigorous imprisonment and a fine of ₹1,00,000/- with default stipulation of six months additional simple imprisonment.

4. Admit.

5. Summon the L.C.R.

6. Learned counsel for the State may file its objection to the bail application within four weeks.

7. List this case alongwith CRLA No.770 of 2023.

(Pankaj Purohit, J.) 03.11.2023 SK