BALRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is fourth 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 applicant's grandmother.

(3.) Counsel for the applicant has submitted that the applicant is seeking temporary bail on the ground of death of his grandmother who died on 31/12/2025 and her last rites are to be perform. It is also submitted that the applicant is lodged in jail since 24/08/2022 and his presence is required to perform the last rites of his grandmother. Hence, it is submitted that the application be allowed and he be released on temporary bail.