As per case facts, the Petitioner sought regular bail in a FIR concerning the recovery of commercial quantity of heroin and drug money, and was implicated based on a co-accused's ... disclosure statement. The Petitioner was already in custody for other NDPS cases for several years when this FIR was registered. The question arose regarding the parameters for applying Section 37 of the NDPS Act for regular bail, and whether the Petitioner was entitled to bail given the circumstances. Finally, the High Court, after analyzing Section 37, concluded that its twin conditions were met. The court found that the disclosure statement, while weak, was sufficient for a prima facie belief of not guilty at the bail stage and that involvement in past cases does not automatically mean re-offending. Bail was granted subject to conditions, including a monthly affidavit confirming no new offenses while on bail, interpreting 'likely to commit any offence' as a demonstrable, not theoretical, probability of re-offending.