Bombay High Court
Shrikant Arjun Patil vs State Of Maharashtra on 19 May, 2026
8-ABA-1348-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1348 OF 2026
Shrikant Arjun Patil ... Applicant
Versus
State of Maharashtra ... Respondent
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Sariputta Sarnath a/w Mr. Pravin Shelke and Mr. Arun Mokal, for the
Applicant.
Ms. Shilpa G. Talhar, A.P.P., for the Respondent-State.
Mr. R. G. Gujar, Police Sub Inspector, Malad Police Station, Mumbai.
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CORAM : SANDESH D. PATIL, J.
DATE : 19 th MAY, 2026.
(VACATION COURT)
P.C. :
1. Heard learned Counsel appearing for the Applicant. The F.I.R.
has been lodged by the informant on 17 th October, 2025 stating that he
was working as Chief Managing Director in a company. The Applicant
in the year 2016 was working in the company. He left the services of
the company in October, 2018. It is stated that during the period from
2018 to 2020, the company of the informant carried out structural
repair work of Vashi Railway Station. It is alleged that the Applicant
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8-ABA-1348-2026.doc
stole papers from the company and filed Writ Petition No.9850 of
2024 before the Hon'ble High Court alleging corruption in the work
and for direction to take action against the company.
2. Learned Counsel appearing for the Applicant submits that the
Applicant is merely a whistle blower and the Petition is pending. He
submits that the complaint is filed to pressurize the present Applicant
to withdraw the said Writ Petition filed by him in this Court..
3. Learned A.P.P. seeks time to take instructions.
4. In the meantime, till the next date, the Applicant is granted
interim protection on the following terms and conditions:
ORDER
(i) In the event of arrest, the Applicant- Mr. Shrikant Arjun Patil be released on bail in connection with C.R. No.684/2025 registered with Malad Police Station, Mumbai on 17th October, 2025 for offences punishable under Sections 379 and 381 of Indian Penal Code, 1860 on Manisha 2/3 ::: Uploaded on - 19/05/2026 ::: Downloaded on - 19/05/2026 21:26:12 ::: 8-ABA-1348-2026.doc executing P.R. Bond in the sum of Rs.20,000/- with one or two sureties in the like amount;
(ii) The Applicant shall report to the Investigating Officer of the concerned Police Station as and when called upon.
5. At the request of learned A.P.P., stand over to 23 rd June, 2026.
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