NILESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the second application for grant of temporary bail on account of death of his grand mother filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.1038/2022 registered at Police Station Dhamnod,Dhar for offence punishable under Ss. 294, 323, 506, 302,307, 201 and 34 Act. The applicant is in custody since 10/1/2023.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of death of his grand mother. who has died on 02/05/2024. It is also submitted that the applicant is lodged in jail since 10/1/2023 and his presence is required to perform the last rites of his grand mother Hence, it is submitted that the application be allowed and he be released on temporary bail.