Prolonged pre-trial incarceration violates Article 21, overriding the statutory bail embargo under Section 37 NDPS Act.

On November 14, 2024, the applicant was intercepted by police while riding a motorcycle carrying two sacks containing 55.350 kg of poppy straw, a commercial quantity under the NDPS Act.

The applicant was arrested and has been in judicial custody since that date.

Charges were framed on August 06, 2025, but a status report dated February 18, 2026, revealed that none of the sixteen enlisted prosecution witnesses had been examined.

The trial court estimated that the trial would take another one to two years to conclude.

This is the applicant's second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.

The Court primarily considered Section 37(1)(b) of the NDPS Act, which imposes a rigorous bar on granting bail for commercial quantities of contraband.

This was balanced against Article 21 of the Constitution of India, which guarantees the right to life and personal liberty, including the right to a fair and speedy trial.

The Court relied on the principle established in Union of India v. K.A. Najeeb (2021) and Sheikh Javed Iqbal v. State of Uttar Pradesh (2024), holding that constitutional courts can grant bail despite restrictive statutory provisions if an accused's fundamental rights are infringed.

It further applied Ankur Chaudhary v. State of Madhya Pradesh (2024), which held that prolonged incarceration militates against Article 21 and justifies conditional liberty overriding the NDPS statutory embargo.

The Court observed that the applicant had been incarcerated for over 18 months with zero progress in the examination of witnesses, describing the situation as an "unfortunate state of affairs".

While acknowledging the gravity of the offence involving a commercial quantity, the Court noted that the trial court's slow pace and the estimated two-year period for completion constituted an "inordinate time".

The Court reasoned that statutory restrictions under Section 37 of the NDPS Act cannot restrain a constitutional court from protecting the sacrosanct right to liberty under Article 21.

Additionally, the Court found no evidence of criminal antecedents, and considering the applicant's age (25) and socio-economic status, determined there was no significant risk of recidivism, fleeing, or witness tampering.

The application for bail was allowed.

The Court ordered the applicant's release on a personal bond of ₹75,000 with one solvent surety of the same amount, subject to strict conditions including regular appearance, non-participation in similar offences, and non-interference with evidence or witnesses.

The order remains effective until the end of the trial unless bail is cancelled due to a breach of conditions.