NILESH 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.462/2022 dated (not mentioned) registered at Police Station-Mhow/Dr. Ambedkar Nagar, District-Indore (MP) for offence punishable under Ss. 307/34 of Indian Penal Code, 1860. The applicant is in custody since 12/1/2023.

(2.) Learned counsel for the applicant has submitted that the grand father of the applicant has expired on 12/9/2023 and the presence of the applicant is On the aforesaid grounds, prayer is made to release the applicant on required to conduct last rituals of his grand father. The last ritual (Bhojan Prasadi) is scheduled for 23/9/2023 at Gram Navda Tehsil-Mhow District-Indore (M.P.). temporary bail for a period of 10 days.

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