LETMINJOY HAOKIP Vs. STATE

JUDGEMENT

(1.) The petitioner seeks interim bail to resume BA (Pass), final year during academic year 2016-17. Status report is on record.

(2.) I have heard the learned counsel for the parties and have examined the file. The petitioner was convicted under Sec. 304(1) Penal Code and was sentenced to undergo Rigorous Imprisonment for nine years in case FIR No.172/14 under Sec. 302 Penal Code registered at Police Station Maurice Nagar. Nominal roll dated 12.10.2016 reveals that he has undergone two years, one month and thirteen days incarceration besides remission for one month and eleven days as on 12.10.2016. He is not a previous convict and is not involved in any other case. Status report reveals that the petitioner did not appear for his BA Prog Final Year examination for the academic Session 2014-15. As per record of the college, the petitioner is now an ex-student and he can only appear in the examination in that capacity after filing his examination form. He has not filed examination form till date and can appear only after filing it. Date sheet for B.A.(Programme) Part-I, II and III (I/III/V Semester) for Semester Scheme (Admissions of 2011, 2012 and 2014) has been notified. Exams are scheduled to start from 24th Nov., 2016. It is further informed that the petitioner has not given residential address at Delhi.

(3.) During the course of arguments, the learned counsel for the petitioner informed that the petitioner being in custody could not file examination form.