Kayam vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

The applicant has filed this second interim bail application u/S. 483 of BNSS for grant of interim bail. Applicant has been arrested on 10.12.2024 in connection with Crime No.653/2024 registered at Police Station- Barnagar, District Ujjain for the offence punishable under Sections 109, 296, 191(2), 191(3), 190, 103(1) of BNS and Section 25 of Arms Act, 1959. His earlier bail application was dismissed as withdrawn vide order dated 02.09.2025 passed in M.Cr.C. No.38500/2025.

2 . Learned counsel for the applicant pressed for temporary bail to attend the marriage of his daughter. The marriage of applicant's daughter is likely to be held 01.01.2026. Being father, he has to participate in many rituals, therefore, he sought two months' period for interim bail. Marriage card is attached with the application. Thus, prayed for temporary bail.

3 . Learned counsel for the respondent/State verified the fact and submitted that daughter of applicant is going to be wedded on 01.01.2026.

Heard the learned counsel for the parties and perused the case diary.

Considering the submissions of learned counsel for the parties and on the basis of verification and the fact of marriage of applicant's daughter, this Court allows the application for temporary bail for a period of 8 days.

It is hereby directed that the applicant shall be released for 8 days only till 04.01.2026 on his furnishing personal bond of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety in the like amount to the satisfaction of trial Court. The applicant shall have to surrender on or before 05.01.2026 before the Trial Court. Surrender report shall be submitted by the concerned Court to the Office of this Court for information.

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

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

ii) The applicant will cooperate in the investigation/trial, as the case may be;

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

iv) The applicant will not commit any other offence or will not repeat the offence in future. In case, if he/she is found involving in the offence of same nature, this bail order shall stand cancelled automatically without further reference to the Bench.

v) The applicant will not seek unnecessary adjournments during the trial; and

vi) The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.

The application stands disposed of in above terms and it is directed that the applicant shall have to surrender on or before 05.01.2026.

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

Certified copy as per rules.