Nawab Jatav vs State Of Madhya Pradesh

Rajesh Kumar Gupta, J

Applicant has filed this first bail application u/S.483 of BNSS 2023 for grant of bail in connection with Crime No.200/2025 registered at Police Station Station Road, District Morena (M.P.) for the offence punishable under Sections 109, 117(2), 125, 3(5) and 296 of the BNS and Section 25/27 of the Arms Act.

Learned counsel for the applicant confined his argument to the fact that he has filed an application I.A. No.3350/2026 for interim bail on the ground of death of the father of the present applicant.

Heard on I.A. No.3350/2026.

It is submitted that the father of the present applicant has expired on 04.02.2026 and his being the only sone had to perform the religious rites. Hence, he prays that on the ground of the death of the father of the applicant, he may be granted interim bail for 15 days.

Learned counsel for the State opposed the prayer however, conceded to aforesaid factum of death of the father of the applicant.

Thus, looking to the facts and circumstances of the case, this Court deems it fit to grant interim bail to the applicant and it is hereby directed that the applicant shall be released on interim 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 concerned trial court.

The applicant shall positively surrender before the trial court concerned on or before 23.02.2026, failing which, the interim bail order shall stand cancelled automatically without further reference to this Court and the trial court shall be at liberty to take the applicant into custody forthwith.

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

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

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

3) 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;

4) The applicant will not commit any other offence during pendency of the trial, failing which, this bail order shall stand cancelled automatically without further reference to the Bench.

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

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

Accordingly, I.A.No.3350/2026 stands allowed and disposed of.

List this case in the week commencing 04.03.2026 along with Surrender report.

A copy of this order be sent to the court below for necessary information and compliance.

C.c today.