Govindsingh @ Rahul vs State Of Madhya Pradesh

Subodh Abhyankar, J

They are heard. Perused the case-diary.

This is the first bail application filed by applicant under Section 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 applicant has submitted that the applicant's father has already died and the applicant is the only person to perform the rites of his grandmother, thus, it is prayed that the application for temporary bail be allowed.

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

Be that as it may, taking note of the fact that the death certificate is already filed on record, which can be verified by the trial Court itself.

Accordingly, without commenting on merits of the case, the application for temporary bail is allowed. It is directed that subject to the verification of the death certificate of applicant's grand mother by the trial Court, the applicant shall be released on temporary bail for a period of two weeks only from the date of his release, subject to his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five thousand) with one solvent surety of the like amount to the satisfaction of the concerned trial Court. That applicant shall surrender before the Trial Court immediately on or before the expiry of aforesaid period, failing which, the Police Authority will be at liberty to arrest the applicant without further reference to this Court.

Accordingly, present application stands allowed and disposed of. Certified copy as per rules.