Delhi High Court: Suresh Kumar Kait, J., while addressing a bail application directed the Jail Superintendent to provide the necessary gadgets for the prisoner to attend B.A. Main Examination which will be conducted online.
Present petition was filed with the purpose to grant interim bail for a period of 45 days on account of petitioners examination for B.A programme to be held on 10th July, 2020.
Mock test series for the stated examination had already begun from 4th July, 2020 and was to be continued till 8th July, 2020. Petitioner wished to attend the remaining mock tests for practice.
It was noted that vide an order dated 22nd May, 2019 petitioner had prayed for an interim bail on the same ground as has been placed in the present petition and he was allowed to take exam while in custody.
High Court in the present petition has directed the Jail Superintendent to provide the petitioner with necessary gadgets and an instructor to operate the computer, if require, so that the petitioner can appear in the said main examination as well as mock test series which will be conducted online.
In view of the above, petition was disposed of. [Ranjeet Singh v. State of Delhi (NCT), Bail Appln. No. 1553 of 2020, decided on 06-07-2020]