Bala Krishna Narayana, J. - (1.) HEARD learned Counsel for the appellant and learned AGA.
(2.) BY means of this appeal, the appellant Than Singh upon conviction is seeking enlargement on bail during the pendency of the present appeal before this Court. The present criminal appeal has been filed against the Judgment and order of conviction dated 23.7.2010 passed by learned Additional Sessions Judge, F.T.C., Mahoba in Special Case No. 09 of 2009, State v. Than Singh arising out of Case Crime No. 1655/2008 convicting the appellant under Section / NDPS Act and sentencing him to undergo rigorous imprisonment of six months along with a fine of Rs. 5,000/ - and in default in payment of fine to undergo further simple imprisonment of two months.
(3.) IT is contended by learned Counsel for the appellant that according to the prosecution 3 Kgs of Ganja is alleged to have been recovered from the possession of the appellant and that the mandatory provisions of Section of the NDPS Act have not been complied with. It is further contented that the appellant was on bail during the pendency of the trial and he has not misused the liberty of bail during trial. It is next contended that the appeal is not likely to be heard in near future.;