Ehveran Sen vs State Of Madhya Pradesh

Ashish Shroti, J

This is the first application under Section 483 of BNSS filed by the applicant for grant of bail. Applicant has been arrested on 08/12/2024 by Police Station-City Bhaunti, District Shivpuri in connection with Crime No.366/2024, for the offence punishable under Sections 137(2), 96, 65(1), 3(5) of BNS and Sections 5-L/6 of POCSO Act.

Heard on I.A. No.27154/2025, an application filed on behalf of applicant for grant of interim bail on account of death of his father.

Factum of death of applicant's father has been verified by learned Government Advocate and is it informed that applicant's father expired on 13.12.2025. As per submission of counsel for applicant 13th day ceremony of applicant's father is on 25.12.2025 i.e. tomorrow.

Considering the aforesaid facts and circumstances, I.A. No.27154/2025 is hereby allowed and it is hereby directed that the applicant shall be released on interim bail on 25/12/2025 on his furnishing personal bond of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety of the like amount to the satisfaction of the duty magistrate or the concerned trial Court, as the case may be. The applicant shall surrender before the concerned trial Court on or before 01/01/2026. The intimation regarding surrender of the applicant be furnished to this Court. In case of failure to comply the order, this bail order shall automatically stand cancelled.

This order will remain operative subject to compliance of following conditions by the applicant :

The applicant will comply with all the terms and conditions of the bond executed by him;

The applicant will not indulge herself/himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to the Police Officer, as the case may be;

The applicant shall not commit an offence similar to the offence of which he/she is accused;

I.A. No.27154/2025 stands closed, accordingly.

A copy of this order be sent to the trial Court concerned for compliance.

List this case on 14/01/2026.