As per case facts, applicants sought bail under BNSS for charges under the NDPS Act, including possession of commercial quantity. They asserted innocence, claiming no recovery from them and false ... implication based on a co-accused's statement and related financial transfers. Previous bail pleas were repeatedly dismissed by lower courts, the High Court, and even the Supreme Court for one applicant. The police investigation revealed significant online money transfers between the applicants and the co-accused, linking them to the procurement and trafficking of the contraband. The question arose whether the applicants satisfied the stringent twin conditions for bail under Section 37 of the NDPS Act, particularly given the commercial quantity of contraband and strong financial evidence of their involvement. Finally, the Court concluded that there was insufficient evidence to believe the applicants were not guilty or would not re-offend if released on bail. The large amount of contraband involved activated the strictures of the NDPS Act, and the extensive financial dealings reinforced the suspicion of their role in drug financing. Consequently, the bail applications were dismissed, upholding the mandatory provisions of Section 37.