AAKARSHAN KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Section 439 of the Code of Criminal Procedure Code (hereinafter referred to ' Cr.P.C .' for short), petitioner has prayed for grant of regular bail in FIR No. 220 of 2017, dated 19.12.2017, registered at Police Station Rampur, under Sections 307 , 353 , 332 and 279 of Indian Penal Code (hereinafter referred to ' IPC ' for short).

(2.) Mr. Satyen Vaidya, learned Senior Counsel appearing for the petitioner has argued that the petitioner was arrested on 19.12.2017 and is in judicial custody since 20.12.2017. He further submits that the petitioner is a permanent resident of Chakker, Shimla and otherwise, he is a dental Doctor by profession and in case, this Court exercises its discretion to release him on bail, he undertakes not to influence witnesses nor cause any hindrance in the course of investigation.

(3.) Learned Deputy Advocate General has filed fresh status report and he submits that petitioner is presently lodged in Model Central Jail, Kanda.