As per case facts, the Petitioner, Jai Chand, was arrested for possessing 1.853 kg of charas, a commercial quantity, recovered from a vehicle in which he was a passenger. He ... sought regular bail, asserting innocence and unawareness of the contraband, and that the prosecution lacked connecting evidence. The Respondent, State of Himachal Pradesh, opposed bail, citing the commercial quantity and the petitioner's suspicious conduct of attempting to conceal something. The question arose whether the Petitioner satisfied the stringent twin conditions for bail under Section 37 of the NDPS Act. Finally, the Court observed that prima facie the Petitioner was in conscious possession due to his conduct and presence in the vehicle, thereby failing to satisfy the conditions of not being guilty and not likely to commit another offence while on bail. The petition was dismissed as negation of bail is the rule for commercial quantity NDPS cases.