Delhi High Court - Orders
Nzube Christan Asika vs Ncb on 9 June, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL. A. 303/2020
NZUBE CHRISTAN ASIKA ..... Appellant
Through: Mr Vikas Negi, Advocate.
versus
NCB ..... Respondent
Through: Mr Rajesh Manchanda, Advocate for
NCB.
Ms Asha Tiwari, APP for State.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 09.06.2020 [Hearing held through video conferencing] CRL.M.A.6547/2020
1. For the reasons stated in the application, the same is allowed.
2. The application is disposed of.
CRL.M.(BAIL) 6307/2020
3. This is an application filed by the appellant seeking suspension of sentence during the pendency of the appeal.
4. The quantity of cocaine recovered from the appellant is commercial quantity and in terms of Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985, the appellant cannot be released unless it is established that he has a reasonable case to succeed.
5. This Court does not consider it apposite to allow the present application at this stage. The same is dismissed. However, this Court considers it apposite to hear the appeal at an earlier date.
CRL. A. 303/20206. Admit.
7. The Registry is directed to requisition the trial court record and placed a digitized and bookmarked copy of the same on record before the next date of hearing.
8. List on 19.08.2020.
9. The learned counsel for the parties are at liberty to obtain soft copy of the same from the Registry of this Court.
VIBHU BAKHRU, J JUNE 09, 2020 MK