SUSHIL KUMAR SONKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the sixth application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of temporary bail relating to FIR/Crime No.981/2023 registered at Police Station Maihar, District Satna, for the offence punishable under Ss. 363, 366, 376(2)(n) of the Indian Penal Code and Sec. 5/6 of the Protection of Children from Sexual Offences Act, 2012. The applicant is in jail since 1/2/2024.

(2.) Learned counsel for the applicant has submitted that the applicant's mother, namely Suniya Sonkar, died in a vehicular accident on 3/2/2026, and the presence of the applicant would be required for her last rites, as his brother has also sustained grievous injuries in the same accident and is admitted in the hospital, hence, looking to these factual aspects, the applicant be enlarged on temporary bail for a period of seven days.

(3.) Learned counsel for the respondent/State has submitted that the verification report has been received stating that in a vehicular accident, the applicant's mother namely Suniya w/o Ramchandra Pale Sonkar died on 3/2/2026 under the jurisdiction of Police Station Kuthla, District Katni. It is submitted that in relation to said accident, an FIR has been registered vide Crime No.91/2026 at Police Station Kuthla. A merg has also been registered at the same police station vide Merg No.13/2026.