Xxx Petitioner/S v. State Of Bihar /S.

Rajeev Ranjan Prasad, J.:—

I.A. No. 1 of 2022

1. Learned counsel for the petitioner seeks permission to withdraw this interlocutory application.

2. Permission is granted. This interlocutory application is dismissed as withdrawn.

3. Learned counsel for the petitioner undertakes to remove the defects in course of the day.

4. Learned counsel for the petitioner has filed a supplementary affidavit stating therein that the petitioner is a student of B.Sc. Part-I (Physics Honours) and he has to appear in the examination which is scheduled from 21.07.2022.

5. A report from the learned court below has been received which is kept at Flag ‘C’. The learned court below has informed that presently the court of A.D.J.-I is lying vacant. It is stated that the A.D.J.-II has been made incharge/successor of the court of A.D.J.-I and he will try his best to conclude the case within six months, if the parties cooperate in the trial.

6. Since the petitioner has to appear in the examination, for the present this Court is considering his prayer for allowing him to appear in the examination on the respective dates.

7. The Superintendent, Remand Home, Biharsharif is directed to make arrangements to allow the petitioner to appear in his examination on the respective dates.

8. Learned counsel for the petitioner submits that the petitioner will bear the cost of conveyance, his father will accompany him from the place of observation home to the examination centre and shall come back after completion of the examination. In case, the Superintendent of Remand Home needs any assistance from the special juvenile police unit at local level, the Superintendent of Police, Biharsharif shall ensure that adequate number of security personnel be provided for this purpose.

9. List this matter on 18.08.2022 under the same heading maintaining its position.

10. In the meantime, learned counsel for the petitioner must remove the defects.

11. If the defects are removed, the matter will be placed under the heading for admission maintaining its position.