EMEKA OBINNA CLINOT Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner/accused and the learned High Court Government Pleader for respondent No. 1 and Assistant Solicitor General for respondent No. 2.

(2.) The petitioner is charge sheeted by the respondent-police in respect of the offences punishable under Section 21(b) (c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and Section 14 of the Foreigners Act, 1946 and under Section 12(1)(B)(C) of the Passport Act, 1967.

(3.) The allegation of the prosecution is, the accused was in possession of narcotic substance/cocaine weighing 4.050 grams and he has over stayed the period of his business visa which expired on 04.06.2016 and was engaged in sale of narcotic substance.