SANTOSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) Applicant/accused is in custody since 10/4/2023 relating to FIR/Crime No.65/2023 dated (not mentioned) registered at Police Station Kurawar, District Rajgarh (MP) for commission of offence punishable under Ss. 366, 376 and 376(D) of IPC.

(3.) Learned counsel for the applicant submits that father of the applicant had expired on 23/5/2024 and his last rituals is going to be held on 2/6/2024 and 3/6/2024. It is submitted that except mother of the applicant, there is no other member in the family to perform last rites and rituals of his father. The application is duly supported by "shauk patrika" and Panchnama of the Sarpanch, Gram Panchayat, Bahukhedi, District Guna. Therefore, it is prayed that the applicant may be enlarged on temporary bail for a period of one month.