SHIVA SHANKAR SHUKLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner is an undertrial prisoner. He is being tried for the offence punishable under Sections 394, 397 to 302 and 450/34 of IPC in the Court of Second Additional Sessions Judge, Korba, District Korba vide Sessions Trial No. 49/2008 arising out of Crime No. 67/2008 of the Out-Post rampur, Police Station Korba, District korba (C. G. ). He was arrested on 18. 1. 2008.

(3.) WHILE injudicial custody, the petitioner moved an application before the Sessions court for grant of permission to appear in b. Com. First Year Examination. His application was dismissed by the said Court vide order dated 27. 11. 2008. The petitioner challenged this order before this Court under section 482 of the Code of Criminal Procedure and prayed for issuance of direction permitting the petitioner to appear in b. Com. First Year Examination 2009 from government Post Graduate College, Korba.