Virsen Dhirajkumar Ranshringare vs State Of Maharashtra
2026 Latest Caselaw 4963 Bom

Bombay High Court

Virsen Dhirajkumar Ranshringare vs State Of Maharashtra on 13 May, 2026

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          RUPALI                                                            8-ABA-1045-2026.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:35:05
          +0530           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                        ANTICIPATORY BAIL APPLICATION NO. 1045 OF 2026


                  Virsen Dhirajkumar Ranshringare                            ...Applicant
                        Versus
                  The State of Maharashtra                                   ...Respondent


                  Mr. Priyal Sarda a/w Mr. Rajesh Ranglani for the Applicant.

                  Ms. Rashmi S. Tendulkar, A.P.P for the Respondent-State.

                  Mr. Siddeshwar Galande a/w Ms. Indrayanee Pandit a/w Ms. Shivani
                  Kondekar for the Intervenor.

                  API - Vijay M. Chandan attached to Wagholi Police Station, present.


                                             CORAM : SANDESH D. PATIL, JJ.

DATE : 13th MAY, 2026 (VACATION COURT)

P.C. :

1. Heard Mr. Priyal Sarda, learned Counsel appearing for the

applicant and Mr. Galande for the intervenor.

2. Learned Counsel for the intervenor seeks leave to

8-ABA-1045-2026.doc

intervene in this matter. His intervention application is allowed.

Learned Counsel for the applicant is directed to add the name of

original complainant as party respondent to the proceeding. Identity

to be masked.

3. Learned Counsel appearing for the applicant states that

this is a case of failed love relationship. He states that both the parties

are adult and they understood the consequences of their relationship.

Learned Counsel for the applicant had invited my attention to the

statement of account which he has relied upon showing that there

were several funds which were transferred between the accounts of the

applicant and the complainant. He has also invited my attention to

the WhatsApp chat which shows the real nature of the transaction

between the parties.

4. Learned Counsel appearing for the intervenor/original

complainant states that he seeks some time to file his vakalatnama as

well as affidavit-in-reply.

8-ABA-1045-2026.doc

5. At his request, stand over to 18th June, 2026.

6. Till the next date, in the event of arrest, the applicant -

Virsen Dhirajkumar Ranshringare shall be released on bail in

connection with C.R.No.705 of 2025 registered with Wagholi Police

Station, Pune City, for the offences punishable under Sections 69 and

351(2) of the Bharatiya Nyaya Sanhita, 2023, on furnishing P.R. bond

in the sum of Rs.25,000/- with one or two solvent sureties in the like

amount.

SANDESH D. PATIL, J.