CHUKWNEMIKA Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 33/2017 under Sections 21/29 of the NDPS Act and Section 14 of the Foreigners Act, Police Station Crime Branch.

(2.) The allegations in the FIR are that source information was received that one Nigerian would be coming to supply cocaine in large quantity. A raiding party was prepared. It is alleged that when they reached the spot, i.e., Radisson Hotel, they found that one Nigerian person had come in a taxi. He was identified by the secret informer. It is alleged that the Nigerian kept waiting for someone, however, nobody came. Thereafter, he once again sat in a taxi and started going towards Palam Flyover. The Nigerian was sitting with two more persons. They were intercepted at a red light and on seeing the raiding party, they attempted to flee, however, they were caught by the raiding party.

(3.) It is alleged that after complying with the provisions of Section 50 NDPS Act, a search was conducted and 95 grams of cocaine was recovered from the possession of the petitioner.