NISHA GUPTA,J. - (1.) Heard learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material on record.
(2.) The contention of the learned counsel for the petitioner is that he has been implicated falsely. Offence is triable by Magistrate and trial will take time hence he be released on bail.
(3.) Per contra the contention of learned Public Prosecutor is that one other case under NDPS Act is also pending against present petitioner hence he should not be released on bail.;