JITENDRA MORYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This second 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. 400/2025 registered at Police Station - Neelganga, District Ujjain(M.P.) for offence punishable under Sec. (s) 8/20 of NDPS Act. Applicant is in judicial custody since 25/8/2025. His first application was dismissed as withdrawn v i d e order dtd. 6/11/2025, passed in M.Cr.C. No.48879/2025.

(2.) Learned counsel for the applicant submits that the mother of applicant has died on 22/11/2025. (Copy of receipt of Cremation Ground as well as condolence message(Shok Sandesh) is annexed with the bail application). Being the son, presence of applicant is required for performing the last rites (Immersion of ashes) and other post death rituals of his mother, which is scheduled from 25/11/2025 to 4/12/2025. Therefore, applicant may be extended benefit of temporary bail to perform the post death rituals of his mother.

(3.) Learned trial Court had permitted the applicant to perform funeral of his mother in custody.