CHANDRA DHARI SINGH,J. - (1.) Heard Dr. Abida Syed, learned Amicus Curiae for the appellant and learned A.G.A. for the State.
(2.) The instant jail appeal has been filed against the judgment and order dated 12.03.2008 passed by the Additional Sessions Judge, court no.8, Bareilly by which the appellant was convicted under Section 8/19 N.D.P.S. Act and sentenced for imprisonment of ten years R.I. and fine of Rs.1 lac and in default of payment of fine he shall undergo further two years simple imprisonment.
(3.) On 30.10.2017 this Court passed following order:- "Dr. Abida Syed, Amicus Curiae on behalf of the applicant-accused and learned AGA for the State are present. Heard and perused the record of S.T. No.1961 of 2005 (State vs. Madan Lal), under Sections 8/19, 8/26 NDPS Act, Central Bureau of Narcotics, District Bareilly, decided on 12.3.2008 by the Additional Sessions Judge, Court No.8, Bareilly. Superintendent District of Jail Bareilly, is directed to submit detailed report in regard to the detention period of the aforesaid applicant-accused within three weeks. CJM, Bareilly is also directed to submit compliance report within the aforesaid period. List this matter after two weeks alongwith the office report. When the case is next listed, name of Dr. Abida Syed, Amicus Curiae be shown as learned counsel for the applicant." ;