AAKASH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on I.A.No.3616/2023, an application for releasing the appellant on temporary bail on the ground of death of his father-Ramchandra Donawat.

(2.) The appellant has filed this 3rd temporary application under Sec. 389 of Cr.P.C. for grant of suspension of jail sentence in connection with Crime No.348/2014 registered in relation to the offences punishable under Ss. 302, 323 (3 count) of the IPC sentencing him to undergo life imprisonment and three months RI with fine of Rs.5,000.00respectively with default stipulations.

(3.) Learned counsel for the appellant submits that the appellant has filed this application for grant of temporary bail on the ground of death of his father " Ramchandra Donawat.