Uday vs State Of Madhya Pradesh

Sanjeev S Kalgaonkar, J

This first application has been filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of temporary bail in connection with Crime No. 151/2025 registered at Police Station - Kotwali, District Ujjain (M.P.) for offence punishable under Section(s) 103(1), 115(2), 3(5) of The BNS, 2023. Applicant is in judicial custody since 22.10.2025.

Learned Counsel for the applicant contends that father of applicant Jitendra Bansode expired on 21.11.2025 (Shok Patrika is annexed). Presence of applicant is required for performing the rituals on demise of his father, which is going to be held on 30.11.2025. Therefore, applicant may be extended benefit of temporary bail to perform the rituals on demise of his father.

Per contra, learned Counsel for the respondent/State opposes the bail application and prays for its rejection on the ground of gravity of offence.

Heard learned counsel for the parties.

Considering the aforesaid and in view of gravity of allegations, this application for temporary bail is allowed and it is hereby directed that the applicant - Uday shall be released on temporary bail for a period of fifteen days from the date of his release, subject to verification of the documents relating to death of father of applicant by the trial Court and subject to depositing cash security Rs.50,000/-(Rupees Fifty Thousand Only) and furnishing personal bond of Rs.1,00,000/-(Rupees One Lac Only) with one solvent surety of same amount to the satisfaction of trial Court. He shall also comply with the conditions enumerated under Section 437(3) of Cr.P.C. The applicant shall surrender before the trial Court on or before expiry of period o f fifteen days. Necessary papers regarding surrender of the applicant be furnished to this Court. In case of failure to comply the order within 3 days, this bail order shall automatically stand cancelled. The cash surety shall be returnable after surrender into custody. In case of any violation of above conditions, the order shall stand cancelled and the security and surety amount shall be forfeited.

This temporary bail application filed under Section 483 of BNSS, 2023 stands disposed of.

C.C. as per rules.