Rajesh Alias Raja Bhadouriya vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is fourth bail application under Section 483 of BNSS filed by the applicant for grant of temporary bail.

The applicant has been arrested on 28.8.2023 by Police Station-Janakganj, District Gwalior in connection with Crime No.524/2023, registered in relation to the offence punishable under Sections 302, 307, 294, 323, 324, 147, 148, 149 of IPC and Section 25, 25(B), 27 of Arms Act.

It is submitted by learned counsel for applicant that mother of the applicant has expired on 12.01.2026 and her thirteenth day ceremony is scheduled to be held on 26.01.2026 and present applicant is required to attend the ceremony. Therefore, it is prayed that applicant be enlarged on temporary bail for attending the thirteenth day ceremony.

The aforesaid factum has been verified and not disputed by the State counsel.

Considering the aforesaid, this application for interim bail is allowed and it is hereby directed that the applicant shall be released on interim bail for a period of seven days w.e.f. 23.01.2026 to 29.01.2026 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.

It is directed that applicant shall surrender on 30.01.2026 before the concerned trial Court, failing which, the interim bail order shall stand cancelled automatically without further reference to this Court. Further, the surrender report of the applicant shall be submitted by the concerned Court to the Registry of this Court for information. It is also directed that if applicant fails to surrender, the concerned trial Court shall take appropriate steps for securing his arrest.

Accordingly, present application for grant of temporary bail for the aforesaid period stands allowed and disposed of.

A copy of this order be sent to the Court concerned for compliance.

Certified copy as per rules.