HERRY @ IKWUNNAYA KIZITO IFEANYI Vs. STATE

JUDGEMENT

(1.) By way of this order, I shall dispose of the present petition filed under Section 439 Cr.P.C. on behalf of the petitioner for grant of bail in case FIR No. 82/19 U/s 21 NDPS Act and 14 Foreigners Act, registered at Police Station New Friends Colony (AATS).

(2.) Briefly stated, the allegations against the petitioner are that he is a foreign national who has been staying in India without any visa. It is further alleged against him that on 15.04.2019 at 8:45 p.m. in front of Batra Cinema, Community Centre, NFC, he was apprehended and found in possession of 39.6 grams of cocaine including the weight of polythene. The petitioner was allegedly found in possession of intermediate quantity of cocaine.

(3.) I have heard the Ld. counsel for the petitioner, Ld. APP for the State and also perused the records of the case.