JERRY AKUBUEZE NWAMA Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) This is an application filed seeking grant of bail in Case SC No. 9312/2016 arising out of the FIR No. 52/2015 dtd. 9/9/2015 registered at PS Special Cell (SB) under Sec. 21 of the NDPS Act read with Sec. 14 of the Foreigners Act.

(2.) It is stated by Mr. Gupta, learned counsel for the applicant that the applicant was caught with 590 grams of heroin, which is commercial quantity. It is further stated by Mr. Gupta, learned counsel that this is the only case against the applicant and he has clean antecedents. It is also stated that the applicant has been in jail since 9/9/2015 i.e. about 7 years and 5 months.

(3.) The prosecution evidence is still going on and thereafter the defence evidence is to be led.