DRI Vs. EMMANUEL CHILKEZIE

JUDGEMENT

(1.) VIDE this petition, the petitioner has assailed the order dated 03.09.2011 passed by the learned ASJ/Spl. Judge, NDPS, South & South East District, Saket Court Complex, New Delhi, whereby has admitted the respondent on bail.

(2.) LD. counsel for the petitioner submits, the respondent/accused Emmanuel Chilkezie is facing trial for commission of the offence punishable under Section 29 of the NDPS Act r/w Section 23 of the NDPS Act with regard to being part of a criminal conspiracy to deal in and export out of India a commercial quantity of heroin weighing 1.987 kg.

(3.) THE trial court has recorded in the impugned order that the recovery of the above heroin or any other contraband substance was not effected from the respondent and he is only being alleged to be part of a criminal conspiracy to deal in the contraband substances and to export the above quantity of heroin.