As per case facts, the Petitioner sought bail for an offense under the NDPS Act, after being found with a commercial quantity of charas in his vehicle. He alleged false ... implication and police misconduct, while the Respondent highlighted his prior offense and the large quantity of contraband. The question arose whether the Petitioner met the stringent twin conditions for bail under Section 37 of the NDPS Act. Finally, the court found prima facie evidence of the Petitioner's involvement and noted he failed to satisfy the twin conditions for bail, emphasizing that in commercial quantity NDPS cases, denial of bail is the rule, leading to the dismissal of his petition.