Deepak Namdev Gaikwad vs The State Of Maharashtra And Another
2025 Latest Caselaw 2310 Bom

Bombay High Court

Deepak Namdev Gaikwad vs The State Of Maharashtra And Another on 14 August, 2025

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

          919 ANTICIPATORY BAIL APPLICATION NO. 1202 OF 2025

                      DEEPAK NAMDEV GAIKWAD
                               VERSUS
              THE STATE OF MAHARASHTRA AND ANOTHER
                                WITH
               CRIMINAL APPLICATION NO. 2678 OF 2025
                          IN ABA/1202/2025

                            SUJIT BHAIRU JADHAV
                                   VERSUS
                    DEEPAK NAMDEV GAIKWAD AND OTHERS

Mr.Saurabh R.Nikat h/f Mr.Rahul R.Karpe, Advocate for the Applicant.
Mr.S.B.Narwade, APP for the Respondent/State.

Mr.R.A.Tambe, Advocate assisting the APP., for Informant.

( CORAM : ADVAIT M. SETHNA, J. )

DATE : 14 AUGUST 2025

P. C. :

1. Heard the learned Advocate Mr.Nikat h/f Mr.Karpe, the

learned APP Mr.Narwade for the Respondent/State and the learned

Advocate Mr.Tambe, for the Informant.

2. These proceeding have been heard on earlier occasions. An

order dated 7 August 2025 has been passed where the Court had placed

the matter for further consideration on 12 August 2025, which was

then placed on 14 August 2025 i.e. today for hearing at 2.30 PM.

Today when the matter was called out, the learned Advocate Mr.Nikat

submits that the learned Advocate Mr.Karpe for the Applicant has filed

a leave note.

3. In the meantime, the learned Advocates for the respective

parties may peruse the judgment of the Supreme Court in the case of

Niranjan Singh and Another Vs. Prabhakar Rajaram Kharote and others

[AIR 1980 SC 785], which may have some bearing on the present

proceedings.

4. Mr.Tambe has also circulated an order of the Supreme

Court dated 7 October 2020 passed in SLP (Cri.) No.3959/2020 in the

case of Vinod Kumar Sharma and another Vs. the State of Uttar Pradesh

and Another. The subsequent order is already on record. A copy of the

same has also been furnished to the learned Advocate for the Applicant.

5. Considering the above, place this Application for further

consideration on 22 August 2025 at 2.30 p.m. Needless to observe that

it may be taken up for further consideration / hearing by the Court

subject to the availability of time and cause list on that day.

( ADVAIT M. SETHNA, J.)