UDOGALA AUGUSTINE ARINZE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned HCGP for respondent No.1 and learned ASG for respondent No.2.

(2.) The petitioners are in judicial custody in Crime No.197/2017 registered by the respondent-police in respect of the offences punishable under Section 8(C) and 21(c) of Narcotic Drugs & Psychotropic Substances Act, 1985; Section 14 of Foreigners Act, 1946 and Sections 120B, 419, 420, 465, 471, 474, 468 of IPC. Both the petitioners are citizens of Nigeria.

(3.) The allegation is, the 1st petitioner was found in possession of 97 grams of Narcotic Substances and the 2nd petitioner with 10 grams. The learned counsel for the petitioners submits that the petitioners has valid visa and the same is seized by the Investigating Officer. So far the qualitative and quantitative report pertaining to the incriminating substances seized from their possession is not placed on record. The co-accused who stands on the same pedestal, is enlarged on bail by the order of this Court in Criminal Petition No.6372/2017 disposed of on 20.09.2017.