As per case facts, the Petitioner, Raman Kumar @ Rambo, was arrested on 15.01.2025 for possessing 10 grams of heroin, an intermediate quantity, under Section 21 of the NDPS Act. ... He sought regular bail, asserting his right to a speedy trial was violated after over a year of incarceration and that Section 37 rigours were inapplicable. The Prosecution opposed bail, citing his criminal antecedents and risk of re-offending. The question arose whether the Petitioner is entitled to bail due to prolonged pre-trial detention and intermediate quantity, overriding other considerations. Finally, the Court, citing Supreme Court rulings, granted bail, emphasizing that the right to speedy trial is fundamental, and inordinate delays, coupled with substantial incarceration for an intermediate quantity offence, can justify bail even with criminal antecedents.