Amra @ Amka vs State Of Madhya Pradesh

Heard on IA No.7335/2026, which is an application filed by the appellant Amra @ Amka for temporary suspension of sentence and grant of bail on account of death of his mother.

The appellant has been convicted under sections 302 & 201 of the IPC and sentenced to undergo RI for life with fine of Rs.50,000/- and RI for 7 years with fine of Rs.10,000/- with further default stipulation.

Counsel for the appellant submits that the mother of the appellant expired on 26.05.2026 and her last rites are to be performed on 05.06.2026. The appellant being the son would necessarily be required to remain present at that time, hence prayed that he may be released on bail temporarily.

Learned counsel for the respondent/State submits that since the last rites are to be performed on 05.06.2026, the factum of death of mother of the appellant may be directed to be verified by the trial court.

In view of the fact that the mother of the appellant is reported to have expired, we deem it fit to suspend the sentence and enlarge the appellant on temporary bail subject to verification of the said fact by the trial court. Consequently, IA No.7335/2026 is allowed and it is directed that the jail sentence passed against the appellant shall remain suspended temporarily for a period of 14 (fourteen) days from the date of his release and he be released on bail subject to his furnishing personal bond in the sum of Rs.50,000/-(Rupees Fifty Thousand) with one surety in the like amount to the satisfaction of the trial Court for his surrender before the trial Court after completion of 14 days. If the appellant fails to surrender, the trial Court shall take appropriate steps against the appellant and his surety for securing his presence under intimation to this Court.

Accordingly, IA No.7335/2026 stands disposed of.