Delhi High Court - Orders
Nandan Puri vs State Of N C T Of Delhi on 6 April, 2021
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1142/2021
NANDAN PURI ..... Petitioner
Through Mr. Hari Shanker, Advocate
versus
STATE OF N C T OF DELHI ..... Respondent
Through Ms. Kusum Dhalla, APP for the State
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 06.04.2021 CRL.M.A. 5482/2021 (Exemption) Allowed, subject to all just exceptions.
BAIL APPLN. 1142/20211. This is a petition for grant of bail in FIR No.27/2020 dated 09.02.2020 registered at Police Station Madhu Vihar for offences under Section 394, 397 and 34 IPC.
2. Mr. Hari Shanker, learned counsel for the petitioner states that the petitioner was granted interim bail by order dated 11.03.2020 and he surrendered on 12.03.2021. It is stated that during the interregnum he took examination for 12th Standard. He took exam for four subjects and passed in all the four subjects. He states that the remaining exams are likely to be held in June and July this year. It is stated that the petitioner is also taking ITI course classes for which have already started from 18.03.2021. He states that charge sheet has been filed and there is no necessity to keep the petitioner in custody.
BAIL APPLN. 1142/2021 Page 1/23. Issue notice.
4. Ms. Kusum Dhalla, learned APP accepts notice and seeks time to file the Status Report. The stage of trial should also be mentioned in the Status Report. The Police is directed to verify whether the petitioner had taken Class 12 examination and is pursuing ITI course.
5. Learned counsel for the petitioner is directed to provide the details of the examination taken by the petitioner to the learned APP so that the same can be verified.
6. List on 29.04.2021.
SUBRAMONIUM PRASAD, J APRIL 6, 2021 hsk BAIL APPLN. 1142/2021 Page 2/2