As per case facts, the petitioner was arrested with 20 bottles of codeine cough syrup, which is a commercial quantity under the NDPS Act. The petitioner has been in custody ... for over two and a half years and seeks regular bail on the grounds of prolonged pretrial incarceration, arguing that such custody violates fundamental rights. The question arose whether prolonged custody, despite the commercial quantity of the seized drug and the rigors of Section 37 of the NDPS Act, would justify granting bail. Finally, considering the extensive pre-trial custody and Supreme Court precedents in similar cases, the High Court granted bail, holding that prolonged incarceration outweighs the statutory embargo, without commenting on the case's merits, and imposed stringent conditions, including potential bail revocation for repeat offenses.