[Cites 0, Cited by 0]
Bombay High Court
Murli Ramu Naidu vs The State Of Maharashtra on 5 February, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2026:BHC-AS:6049 908-ABA-324-2026.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.324 OF 2026
Murli Ramu Naidu ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Vivek Rane a/w. Mr. Karan Shinde, for the Applicant.
Ms. S. M. Yadav, APP, for the Respondent-State.
Mr. Ajit Kanase, API, attached to Ulwa Police Station, Navi
Mumbai, present.
CORAM: MADHAV J. JAMDAR, J.
DATED : 5th FEBRUARY 2026
PC:-
1. Heard Mr. Rane, learned Counsel appearing for the
Applicant and Ms. Yadav, learned APP appearing for the
Respondent-State.
2. By the present Anticipatory Bail Application filed under
Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the
Applicant is seeking pre-arrest bail in connection with C.R. No.138
of 2025 registered with the Ulwa Police Station, Navi Mumbai, for
the offences punishable under Sections 118(1), 115(2), 351(2)
and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
Page 1
Sonali
::: Uploaded on - 05/02/2026 ::: Downloaded on - 05/02/2026 20:50:23 :::
908-ABA-324-2026.DOC
3. The prosecution case is set out in paragraph No.5 of the
order dated 22nd December 2025 passed by the learned Additional
Sessions Judge, Panvel District-Raigad, in Criminal Bail Application
No.981 of 2025, which reads as under:
""5. Perused F.I.R. and documents placed on record.
On 21/11/2025, at about 23.25 hours, the
informant, his friends Pratik Sadanand Gaikwad,
Ajit Mohan Gharat and Kesarinath Paringe were
travelling in Pratik's Maruti Suzuki Car No.MH-46-
Z-0804 towards Sector 20 for filling CNG. When
they reached at Sector 2, Ulwe at about 00.20
hours, vehicles were crowding the road in front of
Chetan's house. Hence, they all get down from the
car and requested the person present there to move
their vehicles. However, the person present there
started abusing the informant and his friends. Pratik
was sitting in the driver chair. One person gave
punch to Pratik. Thereafter, three to four unknown
persons assaulted the informant and his friends
with kick, fist, Bamboo stick and sharp weapon. In
the said incident, Pratik sustained injuries on cheek,
eye, chin and head. The informant also sustained
injury near the shoulder. After assault, the said
unknown assailants fled towards Vahal bridge in a
white car No.MH-3-EG-5962. They also threatened
the informant and his friend. Therefore, informant
lodged report to Ulwa police station vide CR.No.
138/2025 for the offences punishable under section
118(1), 115(2) and 351(2) read with 3(5) of the
BNS.""
4. It is the submission of Mr. Rane, learned Counsel for the
Applicant that the incident has taken place on the issue of parking.
Page 2
Sonali
::: Uploaded on - 05/02/2026 ::: Downloaded on - 05/02/2026 20:50:23 :::
908-ABA-324-2026.DOC
He submits that the Applicant is not involved in the crime. The
Applicant has not been named in the FIR. He further submits that
the Applicant has one antecedent of the year 2017 and he has been
granted bail in that case. He submits that the Applicant will co-
operate with the investigation and therefore the Anticipatory Bail
Application be granted.
5. On the other hand, Ms. Yadav, learned APP, for the
Respondent-State, strongly opposes the Anticipatory Bail
Application. She submits that the injuries are grievous in nature
and therefore the Anticipatory Bail Application be rejected. She
submits that the CCTV footage shows that the Applicant is involved
in the crime and that a car has been recovered.
6. Perusal of the record shows that the incident has taken place
due to dispute with respect to the parking. Although there is one
antecedent, the same is of the year 2017 and the Applicant has
been granted bail in that case.
Page 3
Sonali
::: Uploaded on - 05/02/2026 ::: Downloaded on - 05/02/2026 20:50:23 :::
908-ABA-324-2026.DOC
7. As the Applicant has undertaken to co-operate with the
investigation, case is made out for grant of pre-arrest bail. In view
thereof, the following order is passed:
ORDER
(a) In the event of arrest of the Applicant-Murli Ramu
Naidu in connection with C.R. No.138 of 2025
registered with the Ulwa Police Station, Navi Mumbai,
the Applicant is directed to be released on bail on his
furnishing P.R. Bond in the sum of Rs.25,000/- with
one or two solvent sureties in the like amount.
(b) The Applicant shall attend the Ulwa Police Station,
Navi Mumbai, on 12th February 2026 and 13 th
February 2026 between 11:00 a.m. to 02:00 p.m. and
thereafter, as and when called by the Investigating
Officer till filing of the charge-sheet and shall
cooperate with the investigation.
(c) The Applicant shall furnish his cell phone number and
residential address to the Investigating Officer and
shall keep the same updated, in case of any change
thereto.
Page 4
Sonali
908-ABA-324-2026.DOC
(d) The Applicant shall not directly or indirectly make any
inducement, threat, or promise to any person
acquainted with the facts of the case so as to dissuade
such a person from disclosing the facts to the Court or
to any Police personnel.
(e) The Applicant shall not tamper with the prosecution
evidence and shall not contact or influence the
Complainant or any witness in any manner.
(f) The Applicant shall not leave India without prior
permission of the learned Trial Court/concerned
Sessions Court.
8. The Anticipatory Bail Application is disposed of accordingly.
[MADHAV J. JAMDAR, J.]
Digitally
signed by
SONALI
SONALI MILIND
MILIND PATIL
PATIL Date:
2026.02.05
18:07:06
+0530
Page 5
Sonali
