EMEKA OKAFOR Vs. STATE NCT DELHI

JUDGEMENT

(1.) THE learned counsel for the petitioner submitted that the recovery of 40 gms of heroin is said to have been made from the petitioner. The petitioner is a foreign national and hails from Nigeria. The learned counsel for the petitioner submitted that the quantity alleged to have been recovered is far below the commercial quantity and there is no criminal antecedent of this petitioner.

(2.) THE learned counsel for the State opposes the grant of bail. He also submitted that the petitioner being a foreigner is liable to run away and flee from justice.

(3.) THE petitioner's passport shall remain in the custody of the IO concerned with the further condition that the petitioner shall not leave the national capital region without prior permission of the concerned court. It is also a condition that the petitioner shall report to the concerned SHO of the Police Station at Pahar Ganj on the 7th day of each month.