NOVAFOR SAMUEL INOAMAOBI Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2022-8-25
HIGH COURT OF BOMBAY
Decided on August 10,2022

Novafor Samuel Inoamaobi Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

BHARATI DANGRE, J. - (1.)The applicant came to be arrested on 23/10/2020, and on investigation, the charges against him came to be crystallized in NDPS Case No. 312/2021.
(2.)The applicant is a Nigerian National and on specific information received, that a Nigerian National would be coming on the given spot at the given time to sell cocaine, a team was formed by the ATS and raid was conducted. The action of the applicant was alleged to be suspicious, and on conducting his personal search, the alleged contraband purported to be cocaine concealed in blue coloured plastic bag weighing around 116.19 gms and a transparent plastic pouch containing Saffron coloured heart shape pills weighing around 40.73 gms and some pink coloured Ecstasy tablets weighing around 4.41 gms were recovered. He was shown to be arrested on 23/10/2020 and FIR No.7/2020 was lodged.
(3.)An examination report was received from the Directorate of Forensic Science Laboratory, State of Maharashtra, Home Department, Kalina dtd. 8/2/2021 when the seized material alleged to be contraband, was forwarded for analysis. Exhibit-1, a white powder in a press-closed polythene bag was reported to have contained Lidocaine and Tapentadol and pink colour tablets were found to be Caffeine. The aforesaid documents in form of "Examination Report" dtd. 8/2/2021 was held to be sufficient to charge the applicant u/s.8C, 20, 22 of NDPS Act.
The report was issued under the signature of Assistant Chemical Analyser to Government, Forensic Science Laboratory, Home Department, Maharashtra State.



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