BENZI TAKHELLAMBAM Vs. STATE

JUDGEMENT

(1.) Petitioner seeks interim bail in FIR No. 240/2018 under Section 302 of the IPC registered at Police Station Safdarjung Enclave on the ground that he has to take the Manipur Civil Service (Combined) Competitive Preliminary Exams 2019 which are scheduled to be held on 12.05.2019 between 10.00 a.m. to 12.00 p.m. and 2.00 p.m. to 4.00 p.m.

(2.) The examination Centre is Savio English Higher Secondary School, Thangmeiband Sinam Lelkai, Tarung Road, Imphal-West, Manipur.

(3.) The factum of examination and appearance of the petitioner has been confirmed. However, the learned Addl. PP submits that since the petitioner is charged for the offence under Section 302 of the IPC and there is sufficient material to show his involvement, there is an apprehension that the petitioner may abscond in case he is admitted to interim bail. She, however, submits that the petitioner may be permitted to take the examination in police custody.