SUNIL TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed under Sec. 439 of Cr.P.C. on behalf of applicant for grant of temporary bail in connection with Crime No. 492/2023, registered at Police Station Habibganj, District Bhopal (M.P.) for the offence punishable under Ss. 420, 406, 120-B, 409, 467, 468 and 471 of Indian Penal Code.

(2.) Learned counsel appearing for the applicant submitted that mother of applicant has expired and applicant is required to perform the funeral rites and obligations. In these circumstances, he may be granted temporary bail for a period of two weeks.

(3.) Government Advocate appearing for the State submitted that verification is received. Mother of applicant has died.