Jitendra Morya vs State Of Madhya Pradesh

Sanjeev S Kalgaonkar, J

This second application has been filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of temporary bail in connection with Crime No. 400/2025 registered at Police Station - Neelganga, District Ujjain(M.P.) for offence punishable under Section(s) 8/20 of NDPS Act. Applicant is in judicial custody since 25.08.2025. His first application was dismissed as withdrawn v i d e order  dated  06.11.2025,  passed  in  M.Cr.C. No.48879/2025.

Learned counsel for the applicant submits that the mother of applicant has died on 22.11.2025. (Copy of receipt of Cremation Ground as well as condolence message(Shok Sandesh) is annexed with the bail application). Being the son, presence of applicant is required for performing the last rites (Immersion of ashes) and other post death rituals of his mother, which is scheduled from 25.11.2025 to 04.12.2025. Therefore, applicant may be extended benefit of temporary bail to perform the post death rituals of his mother.

Learned trial Court had permitted the applicant to perform funeral of his mother in custody.

Heard learned counsel for the parties and perused the record.

Considering the aforesaid and in view of gravity of allegations, this application for temporary bail is allowed purely on humanitarian grounds to facilitate post death rites and rituals of his mother and it is hereby directed that the applicant - Jitendra Morya s hall be released on temporary bail for a period of  Seven  days  from  the  date  of his  release,  subject  to  depositing  cash security Rs.25,000/-(Rupees Twenty Thousand Only) and furnishing personal bond of Rs. 50,000/- (Rupees Fifty Thousand Only) with one solvent surety of same amount to the satisfaction of trial Court. He shall also comply with the conditions enumerated under Section 437(3) of Cr.P.C. The applicant shall surrender before the trial Court on or before expiry of period of seven days. Necessary papers regarding surrender of the applicant be furnished to this Court. In case of failure to comply the order within 02 days, this bail order shall automatically stand cancelled. The cash surety shall be returnable after surrender into custody. In case of any violation of above conditions, the order shall stand cancelled and the security and surety amount shall be forfeited.

This temporary bail application filed under Section 483 of BNSS, 2023 stands disposed of.

C.C. as per rules.