Murli vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

The applicant has filed this first bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of temporary bail. Applicant has been arrested on 20/07/2024 in connection with Crime No.488/2024 registered at Police Station - Rau, District Indore for the offence punishable under Sections 296, 115(2), 109, 103, 191(2)(3) and 190 of Bharatiya Nyaya Sanhita, 2023.

2 . Learned counsel for the applicant filed this temporary bail application on the ground that his mother has been died on 18/12/2025 and being the son he has to attend and perform the final rituals which are scheduled to take place on 29/12/2025. Death certificate is also annexed with this temporary bail application. Thus, prayed for grant of temporary bail.

3 . Learned counsel for the respondent/State has opposed the application, however, he has not disputed the death certificate.

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

Considering the submissions of learned counsel for the parties, this Court allows the application for temporary bail.

6 . It is hereby directed that the applicant be released on temporary bail 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 31/12/2025 before the Trial Court. Surrender report shall be submitted by the concerned Court to the Office of this Court for information. In case of failure to surrender, the trial Court shall be free to take necessary steps for arresting the applicant.

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.

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

Certified copy as per rules.