Non-compliance with Section 52A NDPS Act procedural safeguards does not automatically vitiate trial or warrant bail.

On March 31, 2023, the Narcotics Control Bureau (NCB) intercepted the petitioner’s vehicle and recovered 3 kgs of heroin

Following a statement under Section 67 of the NDPS Act, a co-accused was arrested, and a charge-sheet was filed

The trial court framed charges on February 9, 2024, under Sections 8, 21, 27-A, 29, and 60 of the NDPS Act and Section 483 BNSS

The petitioner challenged the framing of charges and the rejection of his bail plea, contending that the NCB destroyed the contraband and samples without a Magistrate’s order, violating Section 52-A of the NDPS Act and depriving him of the right to re-testing

Section 52-A of the NDPS Act, which outlines the procedure for the disposal of seized narcotic drugs and provides that magistrate-certified inventories are "primary evidence"

Bharat Aambale v. State of Chhattisgarh (2025), which established that mere non-compliance with Section 52-A is not fatal to the trial if other evidence inspires confidence

Narcotics Control Bureau v. Kashif (2024), holding that Section 52-A lapses are procedural irregularities and not grounds for automatic bail

The principle that the rigor of Section 37 of the NDPS Act must be balanced against the fundamental right to a speedy trial under Article 21 of the Constitution

The Court found the petitioner’s claim—that no application was made to a Magistrate for destruction—factually incorrect, noting that an application was filed and the inventory was certified by the Magistrate on June 8, 2023

Applying Bharat Aambale, the Court reasoned that while Section 52-A strengthens the evidentiary framework, its breach only allows for an adverse inference and does not render other primary evidence (like recovery memos or oral testimony) inadmissible

Regarding bail, the Court observed that the petitioner had been in custody for over three years, while only 7 out of 10 witnesses had been examined. It determined that the "rigor of Section 37 NDPS Act" cannot be invoked in perpetuity to dilute the right to a speedy trial, especially since the alleged kingpin/supplier had already been granted bail

The Court allowed the bail application [Bail App. No. 263/2025] on the grounds of prolonged incarceration and the slow pace of the trial. The petitioner was ordered to be released on a personal recognizance bond of Rs. 1.00 lac with specific conditions, including restrictions on leaving the jurisdiction and a mandate to attend all trial hearings