THEOPHILUS Vs. STATE

JUDGEMENT

(1.) THEOPHILUS stood charged for the offences under Sections 21 & 29 of the Narcotic Drugs and Psychotropic Substances Act (hereinafter referred as 'NDPS Act') along with Section 14(a) (wrongly stated as Section 14A) of the Foreigners Act, 1946.

(2.) ON 24.09.2012, Inspector Devender Singh (PW.4) was informed by a secret informer that one person by the name of Gurpreet Singh would be boarding Rajdhani Express for going to Mumbai and he is in possession of huge quantity of heroine which would be delivered to somebody.

(3.) THE Nigerian person so apprehended is the appellant, Theophilus.