Himachal Pradesh High Court
Karam Singh And Another vs . State Of H.P. on 23 February, 2022
Bench: Sabina, Satyen Vaidya
Karam Singh and another vs. State of H.P. .
Cr. Appeal No.111 of 2019 23.02.2022 Present: Mr. Ram Murti Bisht, Advocate, for the appellants.
Mr. Anil Jaswal, Additional Advocate General, for the respondent/ State.
Cr.MP No.2500/2021Applicant has moved the present application under Section 389 of the Code of Criminal Procedure, seeking suspension of his sentence during the pendency of the appeal.
Mr. Ram Murti Bisht, learned counsel for the applicant, has submitted that the applicant was travelling with his father in the car. Applicant had no knowledge that his father was carrying the contraband in the car. He has further submitted that the applicant has been falsely involved in the case.
Mr. Anil Jaswal, learned Additional Advocate General, has opposed the application and has submitted that the applicant and his co-accused were found in possession of commercial quantity of the contraband.
As per the prosecution story, the applicant was travelling in the car driven by his father. The car was ::: Downloaded on - 23/02/2022 20:23:35 :::CIS stopped by the Police party. One Pithu bag was .
recovered from the car. On opening the said bag, it was found that it contained 3 Kilograms Charas. Thus, the present case relates to recovery of commercial quantity of the contraband. Applicant was apprehended at the spot while he was travelling in the car driven by his father. r Keeping in view the seriousness of the allegations leveled against the applicant, no ground for suspension of his sentence during the pendency of the appeal is made out.
Dismissed.
( Sabina )
Judge
( Satyen Vaidya )
February 23, 2022 (KS) Judge
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