SHIVRAJ SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under Sec. 439 of Criminal Procedure Code, 1973, filed by the applicant for grant of temporary bail during trial.

(2.) The applicant is facing trial in connection with Crime No.39/2022, registered at Police Station Badnagar, District Ujjain for the offence punishable under Sec. 394, 341, 323, 354, 323/34 of IPC, 1860. The applicant is in custody since 4/2/2022.

(3.) Learned counsel for the applicant has submitted that the father of the applicant has expired on 26/3/2022 and his last rituals are to be performed from 2/4/2022 to 4/4/2022 and as the applicant being his only son, he is required to perform the last rites program. On the aforesaid grounds, prayer is made to release the applicant on temporary bail.