DHANANJAY SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is an application under Sec. 439 of Cr.P.C. filed for grant of temporary bail on behalf of the applicant, who has been arrested relating to FIR/Crime No.250/2023 dtd. 10/3/2023 registered at Police Station Panagar, district Jabalpur, for the offences punishable under Sec. 365, 364(A), 323. 324 and 34 of IPC and Sec. 120-B of IPC. The applicant is in custody since 11/3/2023.

(2.) Learned counsel for the applicant submits that grandfather of applicant has expired on 9/8/2023 and his presence is required for performing the last rites and rituals of his grandfather because his father has died and there is no adult member of this family. It is therefore prayed that the applicant may be released on temporary bail.

(3.) Learned counsel for the State submit that the factum of death of the grandfather of applicant has been verified and found to be true.