EJIME DAVID Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.75/2017 under Sections 21/29 NDPS Act and Section 14 Foreigners Act, Police Station Crime Branch.

(2.) The allegations are that on 24.05.2017, secret information was received that two persons would come from Punjab to receive huge consignment of heroin from one African national. A raiding party was prepared. No independent witness was willing to join the raiding party.

(3.) It is alleged that at the place which was informed, the raiding party found a Fortuner Car parked in which two of the co-accused were sitting. Subsequently, the petitioner came to the spot and handed over the consignment of heroin to the co-accused. The raiding party apprehended one of the two accused and the petitioner and the third accused fled away from the spot.