As per case facts, the petitioner Mukesh Thakur sought bail in an FIR under the NDPS Act, after 1.374 kgs of charas was found concealed in a car where he ... was a passenger. He claimed innocence, stating no recovery was from him and the vehicle was registered to the co-accused's father. The prosecution opposed, highlighting the commercial quantity of charas, the petitioner's presence far from home at night without explanation, and the principle that all occupants are in conscious possession. The question arose whether the petitioner satisfied the twin conditions of Section 37 of the NDPS Act for bail. Finally, the court, referencing precedents, found the petitioner prima facie in conscious possession, noted his failure to rebut the presumption, and ruled that he did not satisfy the Section 37 conditions. It reiterated that for commercial quantities under NDPS, bail negation is the rule, and therefore dismissed the petition.