NANDAN PURI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. for grant of regular bail in FIR No.27/2020 dated 09.02.2020 registered at Police Station Madhu Vihar for offence punishable under Sections Section 394, 397, 411 and 34 IPC.

(2.) Brief facts leading to the present case are as under:

(3.) Notice was issued on 06.04.2021 and a Status Report was called for to ascertain the facts stated in the petition. The Status Report has been filed and it indicates that the petitioner had taken examination for four papers of his 12th standard from NIOS and he has passed in all the four papers. The Status Report also indicates that the date sheet for examination of remaining papers, which are to be held in June/July is yet to be uploaded by the NIOS. The Status Report further indicates that the petitioner has got admission in ITI course at NIVS Institute at Mukundpur, Delhi-84, for electrical trade in August, 2019 but he has only deposited fees for three months and thereafter he has neither deposited the remaining fee nor he has appeared in the examination. It is also stated in the Status Report that owing to the COVID19 pandemic there are no physical classes and only online studies are imparted to the students of ITI by the NIVS Institute.