N.K. Jain, J. - (1.) Mr. Singhi, learned counsel for the petitioner submits that the petitioner has been falsely implicated only on the basis of allegation of the accused Harendra Singh @ Harisingh that he has kept contrabend in the house of Sunil Babbar. the present petitioner whereas during the search nothing has been recovered. He also submits that there is no likelihood of committing such offence in future if the petitioner is released on bail. He further submits that the petitioner is in jail since 18-11-92.
(2.) Learned Public Prosecutor has not disputed the fact of no recover. He has not been able to show whether the petitioner has been dealing in such activities and he has been a previously convicted.
(3.) Heard learned counsel for the parties.;