UDAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application has been filed by the applicant under Sec. 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 Sec. (s) 103(1), 115(2), 3(5) of The BNS, 2023. Applicant is in judicial custody since 22/10/2025.

(2.) 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.

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