Bombay High Court
Pradip Prabhakarrao Munde vs The State Of Maharashtra And Another on 19 May, 2026
911.ABA.798.2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO. 798 OF 2026
Pradip Prabhakarrao Munde ...Applicant
Versus
The State of Maharashtra and Another ...Respondents
***
Mr. Patil Avishkar Dhananjay, Advocate for the Applicant.
Mr. S. A. Gaikwad, APP for Respondent - State.
***
CORAM : SIDDHESHWAR S. THOMBRE, J.
(VACATION COURT)
DATE : MAY 19, 2026
PER COURT :
1. Heard the learned counsel for the Applicant and the
learned APP for the Respondent - State.
2. The applicant apprehend arrest in connection with Crime
No.0078 of 2026, dated 15th March 2026, registered with Anandnagar
Police Station, Dist. Dharashiv, for the offences punishable under
Sections 118(2), 115(2), 190, 191(2), 189(2), 352, 351(2), 351(3) of
the Bharatiya Nyaya Sanhita, 2023.
3. Issue notice to the Respondent, returnable on 22nd June
2026.
Shrikant Malani Page 1 of 3
911.ABA.798.2026.odt
4. Learned APP waives service of notice on behalf of the
respondent - State.
5. Considering the allegations made in the FIR and the
role attributed to the applicant, the applicant has prima facie made out
a case for grant of interim protection. Therefore, I am inclined to
grant interim protection to the applicant. Hence, the following order.
ORDER
(a) Till the next date, in the event of arrest of the applicant - Pradip Prabhakarrao Munde in connection with Crime No.0078 of 2026, dated 15 th March 2026, registered with Anandnagar Police Station, Dist. Dharashiv, for the offences punishable under Sections 118(2), 115(2), 190, 191(2), 189(2), 352, 351(2), 351(3) of the Bharatiya Nyaya Sanhita, 2023, he be released on bail on executing P.R. Bond and Surety Bond of ₹ 15,000/- with one solvent surety in the like amount.
(b) The applicant shall attend the concerned police station on every Saturday and Sunday between 10:00 a.m. and 02:00 p.m. till the next date. Shrikant Malani Page 2 of 3
911.ABA.798.2026.odt
(c) The applicant shall not tamper with the prosecution evidence in any manner whatsoever.
(d) The applicant shall cooperate with the Investigating Agency.
( SIDDHESHWAR S. THOMBRE, J. ) Shrikant Malani Page 3 of 3