DARBAR SINGH Vs. UNION OF INDIA

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 mother.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of death of his mother, who has died on 13/12/2025 and her last rites are to be performed on 24/11/2025 and 25/11/2025. It is also submitted that the applicant is lodged in jail since 13/07/2025 and his presence is required to perform the last rites of his mother. Hence, it is submitted that the application be allowed and he be released on temporary bail.