Sujit Dhanraj Lund vs State Of Maharashtra
2026 Latest Caselaw 3239 Bom

Bombay High Court

Sujit Dhanraj Lund vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

2026:BHC-AS:15241


                                                          1                  17-ABA 277-26 @ IA.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION
                                  ANTICIPATORY BAIL APPLICATION NO.277 OF 2026

                    Mayur Vasudeo Borole                            ... Applicant
                          Vs.
                    The State of Maharashtra                        ... Respondent
                                                       WITH
                                    INTERIM APPLICATION NO.456 OF 2026
                                                         IN
                               ANTICIPATORY BAIL APPLICATION NO.277 OF 2026
                                                        -----
                    Mr. Prashant Mohite i/by Vaishali A. for the Applicant.
                    Mr. B. V. Holambe Patil, APP for the Respondent-State.
                    Sanjivani Todkar, Kolsewadi PS is present.
                                                        -----
                                                    CORAM : N.R. BORKAR, J.
                                                    DATE      : 31ST MARCH 2026
                    P.C. :
                    1.       This is an Application for anticipatory bail.

                    2.       The Applicant is apprehending his arrest in Crime No.935 of 2025
                    registered with Kolsewadi Police Station for the offences punishable under
                    Sections 340(2), 336(3), 336(2), 318(2) of the Bharatiya Nyaya Sanhita,
                    2023.

                    3.       I have heard Learned Counsel for the Applicant and Learned APP for
                    the Respondent-State.

                    4.       Learned Counsel for the Applicant submits that the dispute between
                    the parties is purely of a civil nature. It is submitted that the parties have
                    amicably settled their dispute. The consent terms tendered by the Learned
                    Counsel for the Applicant are taken on record and marked as 'X' for the



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                                        2                 17-ABA 277-26 @ IA.doc



 purpose of identification. It is submitted that the Applicant has paid an
 amount of Rs.17,00,000/- to the first informant in terms of the consent
 terms.

 5.         Learned APP for the Respondent-State submits that in view of the
 consent terms, appropriate orders may be passed.

 6.         I have perused the FIR. Prima facie the dispute between the parties
 appears to be of a civil nature. In view of amicable settlement of dispute
 between the parties, I am inclined to release the Applicant on anticipatory
 bail. Hence, the following order:-
                                           ORDER

i. The Anticipatory Bail Application is allowed.

ii. In the event of the arrest of the Applicant in Crime No.935 of 2025 registered with Kolsewadi Police Station for the offences punishable under Sections 340(2), 336(3), 336(2), 318(2) of the Bharatiya Nyaya Sanhita, 2023, he shall be released on bail on furnishing a PR Bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand Only) with one or two sureties in the like amount.

7. The Anticipatory Bail Application is disposed of in the aforesaid terms.

8. The Interim Application for intervention does not survive and the same is disposed of accordingly.

                                                 (N.R. BORKAR, J.)



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