As per case facts, Petitioner Mansoor Ali was arrested on 18.1.2025 after police recovered an intermediate quantity of heroin. A charge sheet was filed, and 16 out of 18 witnesses ... have been examined. The Petitioner also has a prior NDPS case. He filed a bail petition, which was opposed due to a prior dismissed bail petition and no significant change in circumstances. However, the Petitioner invoked his right to a speedy trial, citing prolonged incarceration for over a year. The question arose whether the Petitioner is entitled to bail, despite a previous bail rejection and criminal antecedents, given the significant delay in trial completion, thereby violating his fundamental right to a speedy trial. Finally, the Court ruled that the right to a speedy trial is a fundamental right under Article 21, which takes precedence over statutory bail restrictions in cases of long incarceration and trial delays. It was noted that continuous pre-trial detention for over a year for an intermediate quantity, with most witnesses examined, infringes this right. Therefore, the bail was granted.