Rohit Sharma vs State Of Madhya Pradesh

Milind Ramesh Phadke, J

This is second bail application under Section 439 Cr.P.C. filed by the application for grant of temporary bail.

The applicant has been arrested on 16.12.2023 in connection with Crime No.521/2023 registered at Police Station Jhansi Road District Gwalior for offence punishable under Sections 302, 147, 148, 307 further added section 212 of IPC.

The present application has been filed by the applicant on account of the sad demise of his grandmother.

Learned counsel for the applicant submits that the grandmother of the applicant has expired 01.09.2025 and post-death rituals (Gangbhoj and Pinddaan) are scheduled to be performed on 12.09.2025. The presence of the applicant is required to attend and perform the said ceremonies. It is prayed that temporary bail be granted for a short duration.

Learned counsel for the State, on instructions, does not dispute the factum of death of the grandmother of the applicant and has no objection if the applicant is released for a limited period.

Considering the submissions made and the fact that presence of the applicant is required for performing post-death rituals, this Court deems it appropriate to grant temporary bail to the applicant. Accordingly, the applicant is directed to be released on temporary bail for a period of three (03) days commencing from 11.09.2025 to 13.09.2025, subject to furnishing a personal bond of Rs. 50,000/- (Rupees Fifty Thousand only) with one solvent surety in the like amount to the satisfaction of the Trial Court. The applicant shall surrender before the concerned trial Court on 14.09.2025. The trial Court shall send a copy of surrender certificate of the applicant immediately for retaining the same in the record of this case. It is further directed that applicant shall comply with the provisions of Section 437 (3) of Cr. P. C..

M.Cr.C. stands disposed of.

C. c. today.