As per case facts, the appellant, Arshad Ali also known as Munshi, appealed against the dismissal of his bail application in a UAPA case. He was accused of supplying illegal ... weapons to co-accused for anti-national activities, but no recovery was made from him. The evidence relied on "chance witnesses". He has been in custody for over five years, and only 1 out of 40 prosecution witnesses have been examined, with the main accused yet to be interrogated. The question arose whether the appellant should be granted bail due to prolonged incarceration and the unlikelihood of a speedy trial, despite stringent UAPA provisions. Finally, the High Court, citing Supreme Court judgments, ruled that long custody and slow trial progress violate Article 21. Finding no direct incriminating material or link evidence, and noting the significant delay, the court allowed the appeal and granted bail with conditions.