ISHWAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is first bail application filed by applicant under Sec. 483 of BNSS, 2023 / 439 of Criminal Procedure Code, 1973 for grant of temporary bail on account of death of his brother and sister-in-law.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of death of his brother and sister-in-law, who have died in an road accident on 05/12/2025 and their last rites are to be perform on 17th and 18th of December, 2025. It is also submitted that the applicant is lodged in jail since 06/10/2025 and his presence is required to perform the last rites. Hence, it is submitted that the application be allowed and he be released on temporary bail.