Prolonged pre-trial incarceration overrides Section 37 NDPS bar, entitling accused to bail under Article 21.

The applicant was arrested on December 19, 2023, in connection with Crime No. 862 of 2023 for alleged possession of 2 kg 800 grams of opium, 62 kg of Dodachura, 140 grams of MD narcotic drug, and unauthorized firearms

The prosecution charged the applicant under Sections 8/15, 18, 22, and 29 of the NDPS Act, Sections 25 and 27 of the Arms Act, and Sections 14 and 15 of the M.P. Rajya Surakshya Adhiniyam

This was the applicant’s sixth bail application; prior applications resulted in three grants of temporary bail, one withdrawal, and one dismissal in default

Procedurally, only two out of twenty-three prosecution witnesses had been examined, and the trial court estimated the trial would take another two to three years to conclude

The court primarily applied Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 (corresponding to Section 439 CrPC) regarding the High Court's power to grant bail

It navigated the statutory bar under Section 37(1)(b) of the NDPS Act by invoking Article 21 of the Constitution of India, which guarantees the right to a fair and speedy trial

The court relied on the Supreme Court’s rulings in Union of India v. K.A. Najeeb (2021) and Sheikh Javed Iqbal @ Ashfaq Ansari @ Javed Ansari v. State of Uttar Pradesh (2024), which establish that constitutional courts may grant bail despite restrictive penal statutes if an accused’s fundamental rights are infringed by prolonged incarceration

It further cited Ankur Chaudhary v. State of Madhya Pradesh (2024) to emphasize that conditional liberty may override statutory embargoes when a trial is not concluded within a reasonable time

The court balanced the gravity of the alleged offense involving commercial quantities of narcotics against the applicant’s fundamental right to liberty

It noted that the applicant had been in custody for approximately two years and three months, while the trial showed negligible progress with only two witnesses examined

The court observed that the independent seizure witnesses, Shokat Noori (PW1) and Jafar (PW2), did not support the prosecution's case, weakening the immediate veracity of the seizure

Regarding the State’s objection concerning twelve criminal antecedents, the court considered the applicant's rebuttal that many of those cases resulted in acquittals, quashing of FIRs, or grants of bail

The court reasoned that since the trial was not progressing at an appropriate pace and there was no immediate possibility of fleeing justice, continued incarceration would be punitive rather than preventive

The Court held that while Section 37 of the NDPS Act creates a high threshold, it cannot act as an absolute bar when pre-trial detention violates Article 21

Specific conditions were imposed, including a requirement for the applicant to mark his presence at the Industrial Area Police Station, Jaora, every Saturday until the trial concludes, and a prohibition against committing further offenses

The court clarified that these observations were limited to the bail application and would not affect the merits of the trial