Bombay High Court
Shankar Ramdas Lad vs The State Of Maharashtra And Another on 22 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
7 ANTICIPATORY BAIL APPLICATION NO. 865 OF 2026
SHANKAR RAMDAS LAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Applicant : Mr. Majit S. Shaikh.
Addl.P.P. for Respondent/State : Mr. A. R. Kale.
...
CORAM : SIDDHESHWAR SUNDARRAO THOMBRE, J.
VACATION COURT
DATE : 22.05.2026
PER COURT :
1. Heard the learned counsel for the applicant and learned APP for the
respondents/State.
2. Issue notice to the respondents, returnable on 22.06.2026.
3. The learned APP waives service of notice for the respondents/State.
4. 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
(i) Till the next date, in the event of arrest, applicant SHANKAR RAMDAS LAD be released on interim bail, on furnishing P.B. and 1/2 S.B. of Rs.15,000/- (Rupees Fifteen Thousand only) with one solvent surety of the like amount, in Crime No.216 of 2026, registered with Police Station Shrirampur City, District Ahilyanagar, for the offences punishable under Sections 108, 308(2), 351(3), 352 of the Bharatiya Nyaya Sanhita and Section 39, 44, 45 of the Maharashtra Money Lending (Regulation) Act, on the following conditions :
(a) The applicant shall attend the Concerned Police Station on every Saturday and Tuesday between 10.00 a.m. to
2.00 p.m. till the next date.
(b) The applicant shall not tamper with the prosecution witnesses or evidence in any manner whatsoever.
(c) The applicant shall co-operate with the investigating agency.
(SIDDHESHWAR SUNDARRAO THOMBRE, J.) ...
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