PRAKASH CHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is sixth bail application filed by applicant under Sec. 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of death of his father Udayram Jaat.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of death of his father who has died on 30/11/2023. It is also submitted that the applicant is lodged in jail since 29/05/2022 and his presence is required to perform the last rites of his father as he is the only son of his father. Hence, it is submitted that the application be allowed and he be released on temporary bail.