JAY SHANKAR RAY Vs. UNION OF INDIA

JUDGEMENT

(1.) The Court proceedings have been conducted through Video Conference due to Covid-19 pandemic.

(2.) This is an application made under Sec. 439 Cr.P.C., seeking bail by the accused-petitioner, namely, Jay Shankar Ray, in connection with NDPS Case No.81/2019, pending in the Court of learned Special Judge, Kamrup (M), Assam, arising out of NCB Crime Case No.05/2019 under Sec. 21(C)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

(3.) Heard Mr. S. Borthakur, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Standing Counsel, NCB, for the respondent. Perused the scanned copy of the case diary/record.