Bail in commercial-quantity NDPS offences requires mandatory findings satisfying Section 37’s cumulative twin conditions.

The State challenged the order dated 1 January 2025 by which the learned Special Judge-I, Shimla granted bail to several accused in FIR No. 50 of 2024, registered at Police Station Kotkhai under Sections 21 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).

The High Court also initiated suo motu proceedings concerning bail granted in the same FIR by orders dated 29 March 2025.

The prosecution case was that, on 18–19 September 2024, the police intercepted a taxi carrying Muddasir Ahmad Mochi and Deepan Lal.

Although no contraband was found in the vehicle or in Muddasir’s bag, a subsequent search conducted in the presence of a gazetted officer allegedly resulted in the recovery of 468.380 grams of heroin/chitta from Muddasir’s underwear.

The recovered quantity was treated as commercial quantity.

During investigation, statements of the accused and bank-account records allegedly indicated an interstate drug-distribution network involving Shahi Mahatma, Muddasir Ahmad Mochi, Harinder Manta, Pradeep Kumar @ Pankaj Ranta and other persons.

The prosecution also relied upon alleged financial transactions between certain accused persons and the principal accused.

The trial Court granted bail without recording findings under Section 37(1)(b)(ii) of the NDPS Act and, in part, proceeded on the assumption that some accused were drug-dependent and had acquired contraband for personal consumption.

Section 37(1)(b) of the NDPS Act imposes stringent and mandatory conditions for bail where the offence involves commercial quantity: the Public Prosecutor must be given an opportunity to oppose bail, and, if bail is opposed, the Court must be satisfied that there are reasonable grounds for believing that the accused is not guilty and is unlikely to commit any offence while on bail.

The twin conditions are cumulative, and “reasonable grounds” require something more than prima facie grounds—namely, credible and substantial grounds supporting a belief that the accused is not guilty.

The Court relied on Narcotics Control Bureau v. Mohit Aggarwal, AIR 2022 SC 3444, and Narcotics Control Bureau v. Kashif, 2024 INSC 1045, which hold that Section 37 is mandatory and that recording the requisite findings is a sine qua non for granting bail in commercial-quantity cases.

The Court also applied the principle that procedural or evidentiary issues cannot be used to bypass the statutory requirements of Section 37 at the bail stage.

The alleged recovery of 468.380 grams of heroin/chitta constituted commercial quantity, thereby attracting Section 37 of the NDPS Act.

The trial Court nevertheless granted bail without determining whether there were reasonable grounds to believe that the accused were not guilty or that they would not commit an offence while on bail.

Its reasoning that the case involved financial transactions requiring detailed legal scrutiny, and that the accused might have been purchasing contraband for personal consumption, did not amount to the mandatory statutory satisfaction under Section 37.

The High Court held that the trial Court could not bypass the legislative mandate on the basis of assumptions, particularly when personal consumption had neither been pleaded by the accused nor accepted by the prosecution.

The trial Court also failed to explain its conclusion that the alleged offences were punishable under Section 27 of the NDPS Act and therefore inherently bailable.

Since the twin conditions under Section 37 had not been considered or recorded, the bail orders were unsustainable.

The orders were set aside and the matter was remanded to the trial Court for fresh decision on the bail applications, in accordance with law, within one month of receipt of the record.

Bail was not cancelled immediately; the existing bail orders were directed to remain operative on the same terms and conditions until the trial Court decided the applications afresh.

The sureties were to be informed, and both proceedings were disposed of.