As per case facts, the Petitioner, Naveen Kumar, was apprehended with 86 grams of opium. His previous bail Petitions were dismissed. He filed the present Petition for regular bail, citing ... the prosecution's failure to complete evidence despite about one year passing and the trial proceeding piecemeal. The quantity of opium is an intermediate quantity. The question arose whether the inordinate delay in concluding the trial, even with previous bail rejections and criminal antecedents, violates the Petitioner's fundamental right to a speedy trial under Article 21, thereby entitling him to bail. Finally, the Court, referencing precedents, held that the right to a speedy trial is fundamental. Long incarceration and the State's failure to conduct an expeditious trial can override statutory bail restrictions. Criminal antecedents alone do not negate this right when speedy trial is violated. Thus, the Petitioner was granted bail subject to conditions.