[Cites 4, Cited by 0]
Bombay High Court
Karan Anil Rajput vs The State Of Maharashtra on 10 February, 2026
2026:BHC-AS:6898 6-BA-505-2026.DOC
Ajit Pathrikar
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 505 OF 2026
Karan Anil Rajput ...Applicant
Versus
The State Of Maharashtra ...Respondent
Mr. Uday Warunjikar a/w Praful Abhiman Patil and Rohit
Patil, for the Applicant.
Ms. Poonam P. Bhosale, APP for the State-Respondent.
PSI - Pravin Khandare, Central Police Station, Thane City, is
present.
CORAM DR. NEELA GOKHALE, J.
DATED: 10th FEBRUARY 2026
PC:-
1. The Applicant seeks his release on bail in connection
with C.R. No. 528 of 2025 dated 4 th July 2025 registered with
the Central Police Station, Thane City, for the offences
punishable under Sections 109, 189(1), 189(2), 189(4), 190,
115(2), 352 and 351(2) of the Bharatiya Nyaya Sanhita, 2023
("BNS"), Sections 37(1), 37(3) and 135 of the Maharashtra
Police Act, 1951 and Section 7 of the Criminal Law
Amendment Act, 1932.
2. There are in all four accused. The Applicant is Accused
No.1.
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3. The facts of the case, in brief, are that on 3 rd July 2025,
in the evening, the Applicant and the co-accused created an
unruly and unlawful assembly in the middle of the road,
causing a traffic jam. They abused the riders by stopping their
car on the road. Thereafter, one of the passers-by, namely
Shubham Chavan, blew the horn of his two-wheeler. The
Applicant and the co-accused, with the intent of causing
terror, started breaking the glass of vehicles passing on the
road. The Complainant saw the same and requested them to
stop creating commotion and chaos on the road. However,
they got angry with him and all of them started assaulting
said Jasprit with a Kada and a knife in their hands and also
assaulted him with kick blows and fist blows. The co-accused,
Vinay Rajput, threw him in front of an ATM centre and
assaulted him. The co-accused, Sumit Dolare, also assaulted
him severely. The allegation is that the present Applicant
assaulted the said Jasprit with a Kada. Witness Shubham
Chavan and Jasprit suffered injuries and were admitted in the
hospital for treatment. Pursuant to which a complaint being
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made, the FIR came to be registered and the Applicant was
arrested on 9th October 2025.
4. The Applicant made an application seeking regular bail
before the Additional Sessions Judge, Kalyan. However, by
order dated 7th August 2025, the said application was
rejected. Hence, the Applicant is before this Court for the
relief as prayed.
5. Mr. Uday Warunjikar, learned counsel for the Applicant,
submits that this is a case of false implication. In fact, the
present Applicant was a neutral person who attempted to
bring order to the situation and was also helping the injured
persons. He submits that the Applicant had filed an
application seeking anticipatory bail, which was rejected by
the Sessions Court. However, in the said application, one
witness, namely Shubham Chavan, had filed an affidavit
stating that he had no grievance against the Applicant and
that the Applicant had not assaulted him. Nevertheless, the
anticipatory bail application was rejected, against which the
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Applicant preferred a bail application before a Co-ordinate
Bench of this Court, which came to be withdrawn. Thereafter,
the Applicant surrendered and filed the present regular Bail
Application. Thus, Mr. Warunjikar submits that there was no
overt act on the part of the present Applicant and that the
story of the Complainant cannot be believed. In these
circumstances, he prays that the Applicant be enlarged on
bail.
6. Per contra, Ms. Poonam Bhosale, learned APP, submits
that the act of the Applicant and the co-accused is nothing
short of causing terror in the neighborhood. The only intent
was to harass, create an atmosphere of terror in the locality
and intimidate the residents. She further submits that the
Applicant has one antecedent. However, Mr. Warunjikar
interjects to state that the Applicant has been acquitted in the
said case. Considering the statements given to the police, Ms.
Bhosale submits that the offence is serious and the Bail
Application deserves to be rejected.
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7. Heard learned counsel appearing for the respective
parties and perused the record with their assistance.
8. Admittedly, there is a witness who implicates the co-
accused. However, the role attributed to the present Applicant
seems to be only 'assault' by a Kada. I have also seen the
injury certificates. All the injuries on the Complainant appear
to be simple injuries. Considering that the Applicant is in
custody since October 2025; that the injuries suffered by the
Complainant and the witness are simple and that the trial is
unlikely to conclude in the near foreseeable future, I am
inclined to enlarge the Applicant on bail and it is ordered as
under:
ORDER
i) The Applicant be enlarged on bail, on executing PR
Bond in the sum of Rs.50,000/ with one or two local sureties
in the like amount;
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ii) The Applicant shall attend the Trial Court concerned on
each and every date as directed, till the conclusion of the trial,
save and except if the Applicant is exempted from appearance
by orders of the Trial Court.
iii) The Applicant shall not enter the jurisdiction of
Ulhasnagar Central Police Station till the evidence of the
Complainant is recorded.
iv) If the Applicant has not deposited his passport, the
Applicant shall deposit the same with the concerned Police
Station, if any;
v) The Applicant shall not leave India, without permission
of the trial Court;
vi) The Applicant shall not tamper or attempt to influence
or contact the complainant, witnesses or any person
concerned with the case;
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vii) The Applicant shall inform his latest place of residence
and mobile contact number immediately after being released
and / or change of residence or mobile details, if any, from
time to time to the Court seized of the matter and to the
Investigating Officer of the concerned Police Station;
viii) The Applicant to co-operate with the conduct of the
trial;
ix) Any infraction of the aforesaid conditions shall entail
cancellation of bail.
9. Application is allowed in the above terms and is
accordingly disposed of.
10. It is made clear that the observations made herein are
prima facie and are confined to this Application and the Trial
Judge to decide the case on its own merits, uninfluenced by
the observations made herein.
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(Dr. Neela Gokhale, J)
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