S HARI PRASAD Vs. REGISTRAR, BHARATHIAR UNIVERSITY

JUDGEMENT

(1.) The petitioner is a student of the second respondent-Institution and he has filed this Writ Petition to condone the shortage of attendance and to regularize his attendance for the 3rd semester in academic year 2018-19 and permit him to appear in the 3rd semester examinations to be held in October 2018.

(2.) Admittedly, the petitioner is a second year student and he is pursuing B.Sc. Information Systems Management. It is stated by the petitioner that on 30.06.2018, in the early morning, he went out with his friend in his car, and that they were apprehended under the pretext of committing a crime of kidnapping. The petitioner further stated that he was unaware of the alleged offence or the incident or the people involved therein in any manner whatsoever.

(3.) It is the further case of the petitioner that he was apprehended and his car was seized. The petitioner was detained under the custody on 05.07.2018 and later he was remanded to judicial custody on 06.07.2018. The petitioner was granted bail by this Court only on 04.09.2018 in Crl.O.P.No.21306 of 2018. Since the petitioner was in custody from 05.07.2018 to 04.09.2018 (nearly two months), the petitioner did not have the required attendance for writing third semester examinations. Therefore, the petitioner has prayed for condonation of 60 days during which, he was unnecessarily detained in custody.