Bombay High Court
Suraj Hindurao Kadam vs . on 21 May, 2026
9-290-26-aba.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIRCUIT BENCH AT KOLHAPUR
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 290 OF 2026
Suraj Hindurao Kadam
Vs.
The State of Maharashtra and anr
Mr. D. D. Rananaware, advocate for the applicant
Dr. Ashwini A. Takalkar APP for the State
CORAM : SACHIN S. DESHMUKH, J.
DATE : 21st MAY, 2026
(VACATION C0URT)
P. C. :
1. Applicant is apprehending his arrest in C.R. No. 211/2026
registered with Phaltan Rural Police Station, District Satara for
IRESH
MASHAL
offences punishable under Sections 108, 3(5) of Bhartiya Nyaya
Digitally
signed by
IRESH
MASHAL
Sanhita, 2023.
Date:
2026.05.21
18:40:36
+0530
2. Learned counsel for the applicant submits that applicant is
falsely implicated in the present case. In absence of proximity
between alleged act of applicant and suicide. The allegations against
the applicant are vague in nature. There is delay in lodging F.I.R.
There are no antecedents against the applicant. Therefore, prayed to
grant interim relief to protect liberty of the applicant.
3. Learned APP opposed the application submitting that the
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offence is serious in nature and prayed to reject the application.
4. Perusal of the record prima facie indicates that there is
absence of proximate and compelling reasons which lead to
commission of the suicide. Vague and remote allegations do not
constitute the necessary ingredients of Section 108 of the Bharatiya
Nyaya Sanhita, 2023.
5. In view of above, case is made out for grant of ad-interim
relief.
ORDER
I. In the event of arrest, the applicant Suraj Hindurao Kadam be released on bail in connection with C.R. No. 211/2026 registered with Phaltan Rural Police Station, District Satara for offences punishable under Sections 108, 3(5) of Bhartiya Nyaya Sanhita, 2023 on executing Personal Bond in the sum of Rs. 25,000/- with one surety in the like amount.
II. The applicant shall attend the concerned police station every Sunday between 10.00 a.m. to 12.00 noon as and when called by the Investigating Officer in writing.
III. The applicant shall not tamper the prosecution evidence.
6. Stand over to 25/06/2026.
[SACHIN S. DESHMUKH, J.]
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