JITENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the 9th application filed under Sec. 439 of Cr.P.C. for grant of temporary bail in connection with Crime No.951/2013 registered at P.S. - Banganga, Indore (M.P.) for commission of offence punishable under Sec. 302, 294, 34, 120-B of IPC and Sec. 27 of the Arms Act.

(2.) Applicant has preferred this temporary bail application on account of death of his brother.

(3.) Learned counsel for the applicant contended that applicant's brother Akash @ Chhotu has been died on 10/5/2024. Shok Sandesh has been filed along with the application and factum of death of applicant's brother has been duly verified before the trial Court and trial Court had directed the applicant to attend the funeral of his brother in police custody. Except the applicant, no senior member is available in his family to carry out the last rites of deceased Akash which is going to commence from 19/5/2024. Hence he prays that the applicant be released on temporary bail for a period of 15 days.