SANT KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the fourth bail application filed by the applicant under Sec. 483 of BNSS seeking temporary/interim bail. Third regular bail application of the applicant was dismissed on merits vide order dtd. 18/9/2025 passed in M.Cr.C.No.39637 of 2025.

(2.) The applicant was arrested on 3/10/2023 by Police Station Bahadurpur, District Ashoknagar , in connection with Crime No. 14/2023, registered in relation to offences punishable under Ss. 376, 511, 376 (D) (A), 376 (2) (Tha) of IPC and Sec. 17/18, 5G/6 of POCSO Act and Sec. 92 (Gha) of Divyangjan Adhikar Adhiniyam.

(3.) The applicant seeks interim bail on the ground that his father expired on 3/11/2025 and the 13th day ceremony (tehravi) is scheduled on 14/11/2025. Presence of the applicant is necessary to perform rituals and console the family.