Full Judgment Text
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Reserved on: 09.11.2023
Pronounced on: 22.11.2023
+ BAIL APPLN. 3589/2023
VARUN ..... Petitioner
Through: Ms. Rebecca M. John, Sr. Adv.
with Mr. Rishikesh Kumar and
Mr. Nilanjan Dey, Advocates.
versus
STATE (NCT OF DELHI) & ANR. ..... Respondents
Through: Mr. Raghuinder Verma, APP
with SI Sanjeev, P.S.Jaitpur.
Mr. Varun Bhardwaj, Mr.
Pushpender Singh, Mr. Love
Dixit and Mr. Rahul Kasana,
Advocates for the complainant.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
RAJNISH BHATNAGAR, J
1. By way of this order, I shall dispose of the present bail
application filed by the petitioner under Section 439 Cr.P.C.
seeking interim bail in case FIR No. 202/2023 under Sections
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
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his PHD in the University of Gujarat campus as his session has
already been commenced from 13.09.2023.
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.
4. It was submitted by the learned senior counsel for the
petitioner that the petitioner was granted interim bail on
14.08.2023 for period of 7 days for giving entrance exam of
PHD and the petitioner had cleared his entrance exam, further
got enrolled himself in PH. D program. It was further submitted
by her that the petitioner was further granted interim bail on
31.08.2023 for period of 6 days for verification of documents. It
was further submitted that the petitioner now has to attend
regular classes in the University of Gujarat campus as his
session has already been begun on 13.09.2023, failing to which
the admission of the petitioner will be cancelled. It was further
submitted that the petitioner is a young boy of 23 years of age
and his entire carrier is at stake due to the present false case and
till the end of the trial if the petitioner is acquitted, irreparable
loss and grave injustice would be caused to the petitioner due to
his non attending of classes after his admission. It was further
submitted that the petitioner has clean antecedents and is not
involved in any other case.
5. Learned senior counsel for the petitioner has relied on the
order of the Kerala High Court in PATTAKKA SURESH
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BABU V. STATE OF KERALA CRL. M. APPL. NO. 3/2023
in CRL. A. 740/2018 and order of the Delhi High Court in
NANDAN PURI V. STATE OF NCT OF DELHI in BAIL
APPLN. 1142/2021 for the purpose of seeking interim bail.
6. On the other hand, it was submitted by learned APP
assisted by learned counsel for the complainant while
vehemently opposing the present bail application that the
allegations against the petitioner are serious in nature. It was
further submitted that the complainant was receiving threats
from the accused persons either to withdraw or to settle the case
and this petition might be a ploy to get out from the jail and to
threaten the complainant as well as the other witnesses. It was
further submitted that granting petitioner interim bail for such a
long period of 3 months will hamper the trial. It was further
submitted by learned APP that the petitioner had not disclosed
the true facts before the trial court at the time of getting himself
enrolled in the present course, as the trial court was not in know
that the petitioner is getting enrolled in regular course.
7. In the instant case, the petitioner is an accused for offence
under Section 302 IPC for which the trial is yet to commence.
The case is listed before the trial court for the purpose of
arguments on charge and the grant of interim bail for a period of
3 months will hamper the trial. The petitioner is accused in a
murder case and there are allegations of threats to the
complainant.
8. As far as the orders relied on by the learned senior
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counsel for the petitioner is concerned, there is no dispute with
regard to the law laid down in the said orders but the facts in
those cases are distinguishable with the facts and circumstances
of the case in hand as in one of those cases the sentence was
suspended under Section 389 Cr.P.C., i.e. after conviction,
further it was only allowed by way of the video conferencing
from jail itself and that is not so in the present case. The
situation would have been different if there was any facility of
video conferencing for attending the PHD classes but the same
has been clearly denied by the university in their reply filed
along with the status report.
9. Undoubtedly, every individual has the right to pursue the
education but in the present case the petitioner is an accused of
a serious offence punishable under Section 302 IPC and has to
be dealt accordingly looking into the gravity of offence.
10. One cannot also lose sight of the fact that in the present
case, the petitioner is pursuing his PHD for which as per the
reply received from the university he has to attend the full-time
PHD coursework (consisting of two semesters) and the
coursework is mandatory for PHD scholars, here I failed to
understand as to why the petitioner has opted for pursuing his
PHD from a university which requires to attend the full-time
PHD coursework mandatorily despite being in judicial custody
while various other options are being available for the persons
in judicial custody to pursue their educational goals.
11. Therefore, keeping in view the entire facts and
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circumstances of the case and also looking into the nature and
gravity of the offence no ground for interim bail is made out at
this stage. The present petition is accordingly, dismissed.
RAJNISH BHATNAGAR, J
NOVEMBER 22 ,2023 / p
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