SUDAMA KUCHBANDIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Applicant has filed this application for grant of temporary bail u/s 483 of B.N.S.S. who has been arrested on 23/9/2025 in connection with Crime No. 522/2025 registered at Police Station - Chola Mandir, District Bhopal for the offence punishable under Sec. 34(2) of M.P. Excise Act.

(2.) It is submitted by learned counsel for applicant that son of applicant has expired on 30/12/2025 and applicant is required to perform last rituals. The factum regarding death of son of applicant has been verified by the State. Therefore, it is prayed that applicant be enlarged on temporary bail for the appropriate period.

(3.) Looking to the facts and circumstances of the case, temporary bail application is allowed and applicant be released on temporary bail till 15/1/2026.