As per case facts, Veer Chand and Mahavir sought bail under BNSS for NDPS Act offenses, claiming no contraband recovery from them. Their implication stems from a co-accused's father's statement ... and subsequent police investigation revealing significant financial transactions and call records linking them to the alleged drug trafficking. Their prior bail attempts, including an SLP to the Supreme Court for Veer Chand, were unsuccessful. The police opposed bail, highlighting the commercial quantity of contraband and the risk of re-offending. The question arose whether the applicants met the stringent twin conditions under Section 37 of the NDPS Act, requiring the Court to be satisfied that they are not guilty and are unlikely to commit further offenses while on bail. Finally, the Court found no evidence on record to prove the applicants' defense or to justify their financial transactions, determining that their claims were mere defenses for trial. Consequently, the Court could not be satisfied that they were not guilty or unlikely to re-offend, leading to the dismissal of their bail applications, reinforcing the mandatory nature of Section 37 conditions for commercial quantity offenses.