DEEPAK 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. 447/2024 registered at Police Station - Sailana, District Ratlam(M.P.) for offence punishable under Sec. (s) 103, 61(2) and 3(5) of BNS, 2023. Applicant is in judicial custody since 3/12/2024. His first application was dismissed as withdrawn vide order dtd. 23/4/2025 passed in M.Cr.C. No. 15695/2025.

(2.) Learned counsel for the applicant submits that the father of applicant had died on 30/12/2025. (Copy of receipt of Cremation Ground, Medical Certificate of cause of death as well as condolence message(Shok Sandesh) is annexed with the bail application). Being the only son, presence of applicant is required for performing the post death rites and rituals of his father, which are scheduled to be held from 8/1/2026. Therefore, applicant may be extended benefit of temporary bail to perform the post death rituals of his father.

(3.) Learned counsel for the State referred to the report dtd. 5/1/2026 received from the Police Station Sailana Distt. Ratlam verifying the factum of death of father of the applicant and the post-death rituals scheduled from 8/1/2026.