Bombay High Court
Roopsagar Roopsing Pawar And Ors vs State Of Maharashtra And Anr on 19 May, 2026
12-ABA-1330-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1330 OF 2026
Roopsagar Roopsing Pawar and Ors. ... Applicants
Versus
State of Maharashtra and Anr. ... Respondents
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Mr. Vikas Shivarkar, for the Applicants.
Ms. Rashmi S. Tendulkar, A.P.P., for the Respondent-State.
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CORAM : SANDESH D. PATIL, J.
DATE : 19 th MAY, 2026.
(VACATION COURT)
P.C. :
1. Heard Mr. Vikas Shivarkar, learned Counsel appearing for the
Applicants.
2. The Applicants are seeking pre-arrest bail in connection with
C.R. No.67 of 2026 registered with Talegaon Dabhade Police Station,
Pimpri-Chinchwad, Pune for the offences punishable under Section 85,
74, 75(1)(iv), 79m, 118(1), 352, 351(2), 356(2) read with 3(5) of
Bharatiya Nyaya Sanhita, 2023. The Applicant No.1 is the husband of
the complainant and the other Applicants are family members of the
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Applicant No.1.
3. The Complainant's case is that the complainant got married with
the Applicant No.1 on 23rd January, 2022 at Gulbarga. It is the case of
Complainant that, her father had paid dowry of Rs.15,00,000/- in
cash. It is alleged that for two and a half year, the Applicants did not
give any clothes or ornaments to the Complainant. It is further alleged
that the Applicant No.1 started assaulting the Complainant after
consuming liquor. The Complainant is a highly educated lady having
completed B.E. (Architecture). She was harassed for the sake of money.
4. Learned Counsel appearing for the Applicants submits that the
F.I.R is a result of failed marriage between the parties. He submitted
that the matrimonial relation were not good and therefore, the
Complainant left the house of the Applicants. He submits that even
going by the case of the Complainant as it is, the alleged dowry was
given in the year 2022. He submits that even today, the Applicant
No.1 is ready to cohabit with the Complainant. He further states that
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custodial interrogation is not necessary.
5. In this premise, issue Notice to the Respondent No.2 returnable
on 24th June, 2026.
6. In the meantime, till the next date, the Applicants are granted
interim protection on the following terms and conditions:
ORDER
(i) In the event of arrest, the Applicants- Mr. Roopsagar Roopsing Pawar, Mr. Roopsing Rekhu Pawar, Ms. Shakuntala @Sekhubai Roopsing Pawar, Mr. Vishnu Roopsing Pawar, Ms. Kavita Vishnu Pawar, Mrs. Aishwarya Shrikant Rathod and Mr. Mansing Rekhu Pawar be released on bail in connection with C.R. No.67/2026 registered with Talegaon Dabhade Police Station, Pimpri-Chinchwad, Pune on 2 nd March, 2026 for the offences punishable under Section 85, 74, 75(1)(iv), 79, 118(1), 352, 351(2), 356(2) read with Section 3(5) of Bharatiya Nyaya Sanhita, 2023 on executing P.R. Bond in the sum of Rs.20,000/- each, with one or two sureties in the like amount;
(ii) The Applicant No.1 shall report to the Investigating Manisha 3/4 ::: Uploaded on - 19/05/2026 ::: Downloaded on - 19/05/2026 21:26:11 ::: 12-ABA-1330-2026.doc Officer of the concerned Police Station from 25 th May, 2026 to 29th May, 2026 between 10:00 a.m. to 1:00 p.m. As far as the other Applicants i.e. Applicant Nos.2 to 7 are concerned, they shall report to the Investigating Officer of the concerned Police Station as and when called upon.
7. Stand over to 24th June, 2026.
(SANDESH D. PATIL, J.) Manisha 4/4 ::: Uploaded on - 19/05/2026 ::: Downloaded on - 19/05/2026 21:26:11 :::