RITESH SURESHCHANDRA PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) It is submitted that Applicant's wife Smt. Alpaben Riteshbhai Patel expired on 23/5/2021 due to 'Acute Cardio-Respiratory Arrest' Death certificate is placed on record. It is submitted Applicant's brother-in-law expired on 19/5/2021. His death certificate is also placed on record.

(3.) Learned Counsel for the Applicant submits that there is no one to perform last rites of the Applicant's wife. It is submitted Applicant's daughter is 16 year old. On this ground, he seeks temporary bail for 21 days.