MUTASIM BILLA Vs. STATE A P

JUDGEMENT

(1.) THIS Criminal Petition has been filed by the 19lh accused in P. R. C. No. 7 of 2008 on the file of X Additional Chief Metropolitan Magistrate, secunderabad, which arose out of Crime no. 198 of 2007 of Gopalapuram police station.

(2.) THE merits of the main case are not the subject matter of this petition, wherein the petitioner aged about 21 years and lodged in central Prison, Cherlapalli, Ranga Reddy district, as an under-trial prisoner claims the facility of being permitted to attend to his practical and theory examines as a student of iii year B. E. (Civil) in the Deccan College of engineering and Technology, Hyderabad. The petitioner claims that his second semester practical examinations are scheduled to be held from 15-4-2008 to 16-4-2008, while his theory examinations are scheduled to be held from 24-4-2008 to 17-6-2008. As hewas unable to have his bail application considered in the meanwhile, he soughtfor his release forthwith to enable him to appear for the said examinations.

(3.) FOR determination of the question, authenticated information was soughtforfrom the Principal of the College concerned and the principal in his letter dated 17-4-2008 addressed to the learned counsel for the petitioner stated that the petitioner is eligible to appear for supplementary examination to be held in April/may 2008, but the conditions stipulated by the Osmania University for appearing for regular examinations were not being satisfied by the petitionertill 29-2-2008. The Principal also stated that if the Court gives attendance to him from 5-3-2008 to 5-4-2008, the petitioner is expected to get the requisite attendance for appearing in the regular examinations, which are also scheduled to be held in April/may 2008.