Raghvendra Singh vs State Of Madhya Pradesh

Sandeep N. Bhatt, J

This is 8th application filed on behalf of applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail/ extension of time to surrender in view of temporary bail granted vide order dated 07.11.2025 passed in M.Cr.C. No.49436/2025.

The applicant was taken into custody on 14/11/2024 in connection with Crime No.226 of 2024 registered at P.S. Patan , District-Jabalpur for the offence punishable under Sections 302 and 201 of IPC.

Prosecution story in brief is that applicant along with co-accused persons committed murder of one Amrita Thakur.

Learned counsel for the applicant submits that the present applicant remained in custody for a period of about 7-8 months. Earlier vide order dated 07.11.2025 passed in M.Cr.C. No.49436/2025, the present applicant has been granted temporary bail for treatment of his ailing mother and he has to surrender by 08.01.2026. But now he himself is suffering from various ailment and surgery is required to be undertaken and, therefore, he may be granted further a month's time to surrender so that he can undergo surgery.

5.Learned counsel for the respondent/State submits that on verification, it is found that at present there is no need for surgery. However, there are some medical reports with regard to high sugar, RBS etc.

Heard learned counsel for the parties and perused the documents. Considering the ailment of the applicant and gravity of allegation levelled against the applicant as offence under Section 302 of the IPC is registered against him, interest of justice would be subserved by granting further temporary bail to the present applicant for a period of further ten days.

Accordingly, it is directed that applicant be released on temporary bail for a period of ten days from the date of his release on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court, for his regular appearance before the trial Court during trial with a condition that he shall remain present before the concerned Court on all the dates fixed by it during trial. He shall abide by all the conditions enumerated under Section 480(3) of Bharatiya Nagarik Suraksha Sanhita, 2023.

Soft copy of this bail order be sent immediately/forthwith to the applicant through concerned Jail Superintendent. However, it is made clear that applicant shall surrender immediately after a period of ten days from the date of his release before the trial Court. It is also made clear that if the applicant does not surrender after prescribed period of ten days then, trial Court shall be free to take necessary steps for taking him into custody. The applicant shall mark his appearance before the concerned police station between 12 Noon and 02:00 PM on 4th and 8th day of his release.

M.Cr.C. stands allowed and disposed of. C.C. as per rules.