CourtKutchehry.com
High CourtsSingle Bench

Bithoba Lade @ Etoba vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · Decided on 30 January 2026 · Citation: (2026) 01 MP CK 1866

HON’BLE JUDGES
Devnarayan Mishra, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 480(3), 483 · Bharatiya Nyaya Sanhita, 2023 — Section 64(1), 65(2), 332(B) · Protection Of Children From Sexual Offences Act, 2012 — Section 5M, 6 · Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 3(1)(w)(ii), 3(2)(v)
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Criminal Case No. 4288 Of 2026
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

11 paragraphs · 362 words

Devnarayan Mishra, J

1.

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail relating to FIR/Crime No.30/2025 registered at Police Station- Mahila Thana Seoni, District- Seoni (M.P.), for the offence punishable under Sections 332(B), 64(1) and 65(2) of BNS, 2023, Section 5M/6 of POCSO Act r/w Sections 3(1)(w)(ii) and 3(2)(v) of SC/ST (Prevention of Atrocities) Act. The applicant is in jail since 23.04.2025.

2.

Learned counsel for the applicant has submitted that his grand daughter is going to be married on 30.01.2026 and applicant's presence is required for the ceremonies of marriage, hence, the applicant be released on temporary bail for a period of eight days.

3.

Learned counsel for the State has opposed the bail application and has submitted that they have verified the factum of marriage from the concerned Police Station and they have verified that the marriage is going to be solemnized on 30.01.2026.

4.

Heard the parties and perused the case diary.

5.

Looking to the factual aspects of the case that the applicant's presence is required for the marriage of his grand daughter, thus, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application filed for temporary bail is allowed.

6.

It is directed that the applicant shall be released on temporary bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court concerned. The applicant shall be released on temporary bail on 30.01.2026 and he shall surrender before the trial Court concerned on 06.02.2026 at 04:30 pm and then, trial Court shall send him to the judicial custody. The trial Court is further directed to send a copy of the applicant's surrender report before this Court.

7.

It is further directed that the applicant shall comply with the provisions of Section 480(3) of BNSS.

8.

Accordingly, Misc. Criminal Case stands disposed of.

9.

A copy of this order be sent to concerned police station and the concerned Court.

Certified copy today.