Mohan Pandharinath Gaikwad vs State Of Maharashtra And Anr
2026 Latest Caselaw 169 Bom

Bombay High Court

Mohan Pandharinath Gaikwad vs State Of Maharashtra And Anr on 8 January, 2026

                                                                             902-APEAL(ST)-175-2026.DOC




                                                                                                    Rekha Patil


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                       CRIMINAL APPEAL (ST) NO. 175 OF 2026

                       Mohan Pandharinath Gaikwad                                             ...Appellant
                             Versus
                       The State of Maharashtra and Anr.                                  ...Respondents


                       Mr. Ghansham Jadhav, for the Appellant.
                       Mr. H. J. Dedhia, APP , for the Respondent-State.


                                                     CORAM:         R. M. JOSHI, J.

                                                     DATED:         8TH JANUARY 2026
                       PC:-

                       1.       Heard.

2. Learned Counsel for the Appellant submits that the Trial Court without going into the merits of the case has rejected the Application for Anticipatory Bail, by relying of the judgment of the Andhra Pradesh High Court in Criminal Writ Petition No. 1461 of 2025.

3. It is his submission that there is CCTV footage which indicates that in fact the informant, who was the person to abuse the appellant and there were no abuses hurled by the appellant agianst him.

4. Learned APP opposes grant of any interim relief by REKHA submitting that the CCTV footage indicates involvment of the PRAKASH PATIL

Date: 2026.01.09 th 11:00:09 +0530 8 January 2026

902-APEAL(ST)-175-2026.DOC

appellant in the crime. He undertakes to place the CCTV footage before the Court for its perusal on Monday.

5. In view of the fact that the Special Court has not considered the merits of the case and rejected the Application solely by relying upon the judgmet of the Andhra Pradesh High Court, it would be appropriate to protect the liberty of the appellant till next date. Hence, there shall be ad-interim relief in terms of prayer clause (c) till next date.

6. Stand over to 12th February, 2026.

(R. M. JOSHI, J.) {

th 8 January 2026