GOVINDSINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the 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 grand mother, who has died on 26/1/2026.

(3.) Counsel for the respondent submits that the death certificate has still not been verified.