MAHENDAR KUMAR GOYAL,J. - (1.) Appellant has filed this application for suspension of Sentence under Section 389 Cr.P.C.
(2.) Heard learned counsel for the appellant through Jitsi Meet.
(3.) It is contended by learned counsel for the appellant that the contraband allegedly recovered from his possession has been less than commercial quantity, there was non-compliance of Section 50 of the NDPS Act, 1985, there was no independent witness of search and seizure, he was on bail during trial and he did not misuse his liberty. He contends that the appellant has been in custody for about 10 months, there is no likelihood of the appeal being heard in near future and prays for suspension of sentence in these circumstances.;