MAHESH MEENA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application has been filed on behalf of the applicant for grant of temporary bail under Sec. 439 of Criminal Procedure Code, 1973, as he is arrested in relating to FIR No.377/2023 registered at Police Station-Garoth, District-Mandsaur (MP) for offence punishable under Ss. 379 of Indian Penal Code, 1860 and Ss. 136 and 139 of Madhya Pradesh Electricity Act. The applicant is in custody since 26/8/2023.

(2.) Learned counsel for the applicant has submitted that the father of the applicant has expired on 28/8/2023 and the presence of the applicant is required to conduct last rituals of his father. The last ritual (Pagdi Dastur) is scheduled for 8/9/2023 at Sathkheda, Tehsil Garoth District-Mandsaur= (M.P.). On the aforesaid grounds, prayer is made to release the applicant on temporary bail for a period of 15 days.

(3.) Learned Government Advocate for the respondent/State has submitted that the factum of death of the applicant's father is verified.