SUNIL KUMAR DUBE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is third application under Sec. 439 of the Cr.P.C. filed on behalf of the applicant for grant of temporary bail on the ground of death of mother of the applicant who died on 24/9/2023. The applicant is in custody in connection with FIR No.188/2023 dated (not mentioned) registered at Police Station Madhav Nagar, Ujjain (M.P.) for the offence under Ss. 306 and 498-A of IPC.

(2.) Counsel for the applicant submits that he has filed death certificate issued by Uttar Pradesh University of Medical Science, Etawah. It is submitted that applicant is sole son of the deceased. His father has already expired and there is no other blood relative to perform the last rights.

(3.) Counsel for the State submits that certificate is issued by State of Uttar Pradesh and same is to be verified.