PARAS KAPOOR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant, Paras Kapoor (male), aged about 36, S/O Shri Rajendra Pal Kapoor, R/O Do Bacchi Road, Dhoran, Sahatradhara, PS Rajpur, District Dehradun, has filed the present bail application through his learned counsels, Sri Mukesh Kumar Kaparwan and Sri V.K. Kaparwan. The learned AGA, Shri Bhaskar Chandra Joshi, opposes the application.

(2.) The applicant has filed the present bail application in connection with Case Crime No. /FIR No. 46 of 2024, registered under Ss. 307, 504, and 506 of the Indian Penal Code (IPC) at Police Station Rajpur, District Dehradun.

(3.) It has been submitted in the bail application that the applicant has been in custody since 30/4/2024 in connection with the present case. The applicant has narrated that on 19/2/2024 at about 10:30 PM while travelling in his car along with his wife and minor daughter, he was allegedly assaulted by the informant and his associates, who were in a drunken state. It has further been contended that the informant and his associates outraged the modesty of the applicant's minor daughter, resulting in injuries to the applicant, his wife, and the minor daughter. A medical examination report of their injuries was prepared at the District Hospital, Dehradun.