CRLA/751/2023
2023 Latest Caselaw 3302 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                       COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      31.10.2023                     CRLA No. 751 of 2023
                                     Sri Manoj Kumar Tiwari, A.C.J.
                                     Sri Rakesh Thapliyal, J.

1. Mr. Priyanshu Gairola, learned legal aid counsel.

2. Mr. R.K. Joshi, learned Brief Holder for the State.

Exemption Application (IA No.02 of 2023)

3. An application seeking exemption from requirement of filing affidavit in support of bail application has been filed.

4. Learned State Counsel does not oppose the same.

5. For the reasons indicated in the application, the same is allowed. The requirement of filing affidavit in support of bail application is exempted.

CRLA No.751 of 2023

6. This is an appeal against conviction, filed under Section 374(2) of the Code of Criminal Procedure, through Legal Aid Counsel.

7. By the impugned judgment dated 19.08.2023, and sentence order dated 22.08.2023, passed in Special Session Trial No.151 of 2022, the appellant has been convicted for offence punishable under Section 8/22 of the Narcotic Drugs and Psychotropic Substances Act, and sentenced to twelve years rigorous imprisonment with fine of Rs.1,20,000/- and, in default of payment of fine, he was sentenced to undergo eight months' simple imprisonment.

8. As per office report, the appeal is within time.

9. Heard.

10. Admit.

11. Summon the Lower Court Record.

12. List on 10.01.2024.

13. Objection, if any, to the bail application be filed in the meantime.

(Rakesh Thapliyal, J.)    (Manoj Kumar Tiwari, A.C.J.)
          31.10.2023                 31.10.2023

NISHANT