AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 336 wordsPramod Kumar Agrawal, J
At the very outset, learned counsel for applicant seeks to withdraw the present M.Cr.C. (first application) for regular bail instead he is pressing this application only for temporary bail.
Prayer is allowed.
Accordingly, present M.Cr.C. (first application) for regular bail is dismissed as withdrawn.
As per prayer made by learned counsel for applicant, this bail is heard for temporary bail.
The applicant has been arrested on 13.04.2026 by Police Station -Nazirabad Tehsil Berasiya, District Bhopal (M.P.) in connection with Crime No. 71/2026 registered for the offence punishable under Sections 137(2), 87, 64(2)(m) of BNS, 2023, Sections 5(l), 6 read with section 3, 4 of POCSO Act, 2012.
It is submitted by learned counsel for applicant that father of applicant has died and his presence is required for the Trayodashi Sanskar which is to be scheduled on 8/05/2026 - 9/05/2026. Therefore, he prays for grant of temporary bail. The factum regarding death of father of applicant has been verified by counsel for the State.
Looking to aforesaid fact, in the interest of justice, temporary bail application is allowed till 10.05.2026. It is directed that the applicant be released on temporarily bail on his furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) with one solvent surety in the like amount to the satisfaction of the trial Court.
It is also directed that applicant shall surrender on 11.05.2026 before the concerned trial Court. Counsel for the applicant is also directed that when applicant will surrender before the trial court, certified copy of the order sheet of the trial court regarding his surrender shall be filed by him. 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, the temporary bail application is disposed off.
Certificate copy today.