As per case facts, on 13.08.2024, the Police seized 10 vials of COCREX, 100 tablets of CARISOPRODOL, and 1227 grams of Codeine Phosphate from the petitioner, which is a commercial ... quantity under the NDPS Act, 1985. The petitioner approached the High Court seeking regular bail due to incarceration. The question arose whether the petitioner, involved in a commercial quantity of drugs, could be granted bail given the rigors of Section 37 of the NDPS Act, especially considering prolonged pretrial custody (11 months and 10 days) and judicial precedents in similar cases. Finally, the High Court, after reviewing various Supreme Court judgments on prolonged custody in NDPS cases, allowed the bail petition. The Court held that conditional liberty must override the statutory embargo of Section 37(1)(b)(ii) of the NDPS Act, granting regular bail with stringent conditions, including revocation if the petitioner repeats specified offenses.