Sushil Kumar Sonkar vs State Of Madhya Pradesh And Another

Devnarayan Mishra, J

This is the sixth application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail relating to FIR/Crime No.981/2023 registered at Police Station Maihar, District Satna, for the offence punishable under Sections 363, 366, 376(2)(n) of the Indian Penal Code and Section 5/6 of the Protection of Children from Sexual Offences Act, 2012. The applicant is in jail since 01.02.2024.

Learned counsel for the applicant has submitted that the applicant’s mother, namely Suniya Sonkar, died in a vehicular accident on 03.02.2026, and the presence of the applicant would be required for her last rites, as his brother has also sustained grievous injuries in the same accident and is admitted in the hospital, hence, looking to these factual aspects, the applicant be enlarged on temporary bail for a period of seven days.

Learned counsel for the respondent/State has submitted that the verification report has been received stating that in a vehicular accident, the applicant's mother namely Suniya w/o Ramchandra Pale Sonkar died on 03.02.2026 under the jurisdiction of Police Station Kuthla, District Katni. It is submitted that in relation to said accident, an FIR has been registered vide Crime No.91/2026 at Police Station Kuthla. A merg has also been registered at the same police station vide Merg No.13/2026.

Heard the arguments and perused the case diary.

From the material available on record, it is clear that repeated bail applications of this applicant have already been dismissed by this Court. Vide order dated 26.11.2025, Hon'ble the Apex Court has also dismissed SLP (Crl.) No.18673/2025 preferred by the applicant.

Considering the aforesaid factual aspects of the case, this Court does not deem it appropriate to enlarge the applicant on temporary bail. It is noteworthy that the applicant has lost his mother in a vehicular accident; therefore, the Jailer of District Jail, Maihar, is directed to present the applicant to his native place for collection of ashes and to attend the 10th day and 13th day ceremonies, accompanied by sufficient police personnel to ensure his safe return.

With the aforesaid, the application stands disposed of.

Let a copy of this order be forwarded to the Superintendent of Police, Maihar (Satna), for information and to ensure that sufficient police escort and a vehicle be provided to the jail authority.