(1.) This matter is taken up through video conferencing.
(2.) This is an application under Sec.439 Cr.P.C. for bail and the offence alleged is under Sec.20(b)(ii)(C) of the NDPS Act for alleged possession of contraband weighing 84 kg. 700 grams.
(3.) Heard Mr. A.P. Bose, learned counsel for the Petitioner as well as Mr. A. Rath, learned A.S.C. for the State-Opposite Party.