VARUN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By way of this order, I shall dispose of the present bail application filed by the petitioner under Sec. 439 Cr.P.C. seeking interim bail in case FIR No. 202/2023 under Ss. 302/307/34 IPC registered at Police Station Jaitpur.

(2.) The petitioner is seeking interim bail for a period of 3 months on the ground that he has to attend regular classes for his PHD in the University of Gujarat campus as his session has already been commenced from 13/9/2023.

(3.) I have heard the learned senior counsel for the petitioner, learned APP for the state duly assisted by learned counsel for the complainant. I have also gone through the status report and perused the records of the case.