GAURAV MANGLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, upon his arrest for selling prohibited psychotropic substances without licence and bills to the main accused, from whose possession the police had recovered the same, has come up before this Court under Sec. 439 CrPC.

(2.) Earlier, the petitioner had filed the following petitions for bail:-

(3.) In Para 10 of the bail application declares the petitioner having no criminal history.