RAJKUMAR BALMIK Vs. STATE OF M.P.

JUDGEMENT

(1.) This third application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Second application was decided on 17/9/2021 passed in M.Cr.C. No.45293/2021.

(2.) The applicant has been arrested on 28/12/2019 in connection with Crime No.374/2016 registered at Police Station Dabra, Distt. Gwalior for offence under Ss. 399, 400 and 402 of IPC, Ss. 11, 13 of MPDVPK, Act and Ss. 25, 27 of the Arms Act.

(3.) This application has been filed for grant of temporary bail for a period of fifteen days on ground of death of his father. Accordingly, in the first half of the day, Shri Singh was directed to produce the verification report. In the second round, it is fairly conceded by the counsel for the State that the father of the applicant has expired and his 13th day ceremony is fixed for 5/5/2022, i.e. tomorrow.