MURLI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first bail application under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of temporary bail. Applicant has been arrested on 20/07/2024 in connection with Crime No.488/2024 registered at Police Station - Rau, District Indore for the offence punishable under Ss. 296, 115(2), 109, 103, 191(2)(3) and 190 of Bharatiya Nyaya Sanhita, 2023.

(2.) Learned counsel for the applicant filed this temporary bail application on the ground that his mother has been died on 18/12/2025 and being the son he has to attend and perform the final rituals which are scheduled to take place on 29/12/2025. Death certificate is also annexed with this temporary bail application. Thus, prayed for grant of temporary bail.

(3.) Learned counsel for the respondent/State has opposed the application, however, he has not disputed the death certificate.