EHVERAN SEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application under Sec. 483 of BNSS filed by the applicant for grant of bail. Applicant has been arrested on 08/12/2024 by Police Station-City Bhaunti, District Shivpuri in connection with Crime No.366/2024, for the offence punishable under Ss. 137(2), 96, 65(1), 3(5) of BNS and Ss. 5-L/6 of POCSO Act.

(2.) Factum of death of applicant's father has been verified by learned Government Advocate and is it informed that applicant's father expired on 13/12/2025. As per submission of counsel for applicant 13th day ceremony of applicant's father is on 25/12/2025 i.e. tomorrow.

(3.) Considering the aforesaid facts and circumstances, I.A. No.27154/2025 is hereby allowed and it is hereby directed that the applicant shall be released on interim bail on 25/12/2025 on his furnishing personal bond of Rs.25,000.00 (Rupees Twenty Five Thousand only) with one solvent surety of the like amount to the satisfaction of the duty magistrate or the concerned trial Court, as the case may be. The applicant shall surrender before the concerned trial Court on or before 01/01/2026. The intimation regarding surrender of the applicant be furnished to this Court. In case of failure to comply the order, this bail order shall automatically stand cancelled.