SHRAVAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers / documents. This repeat (SECOND) application has been filed on behalf of the applicant for grant of temporary bail under Sec. 439 of Criminal Procedure Code, 1973, as he / she is arrested in connection with Crime No.29/2021 registered at Police Station Vijayaganj Mandi, District Dewas (MP) for offence punishable under Ss. 307, 302, 323, 294, 506 read with Sec. 34, 147, 148 and 325 of the Indian Penal Code, 1860 and also under Sec. 25 of the Arms Act, 1959. His earlier application (MCRC No.6308/2023) has already been dismissed by this Court on merits vide order dtd. 8/2/2023. The applicant is in custody since 9/2/2021.

(2.) Learned counsel for the applicant has submitted that the present repeat application for temporary bail has been filed by the applicant on account of death of his father on 23/2/2023, although he was permitted to attend the last rituals / funeral, but he is required to attend the other rituals to be conducted on 13th days.

(3.) In view of the aforesaid submissions and on perusal of the documents filed on record, this Court is inclined to allow the present application for a period of fifteen days only.