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Bombay High Court
Aniket Kishore Punjabi And Anr vs State Of Maharashtra on 13 May, 2026
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RUPALI 11-ABA-1199-2026.doc
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2026.05.14
15:35:06
+0530 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1199 OF 2026
Aniket Kishore Punjabi & Anr. ...Applicants
Versus
The State of Maharashtra & Anr. ...Respondents
Mr. Priyal Sarda a/w Mr. Rajesh Ranglani for the Applicants.
Mr. Dinesh J. Haldankar, A.P.P for the Respondent-State.
Mr. Sagar Kursija for the Intervenor.
API - Madhumati Shinde attached to Pimpri Police Station, present.
CORAM : SANDESH D. PATIL, JJ.
DATE : 13th MAY, 2026
(VACATION COURT)
P.C. :
1. Heard learned Counsel Mr. Priyal Sarda for the applicants,
learned Counsel Mr. Kursija appearing for the intervenor and the
learned APP, Mr. Haldankar for the State.
2. Learned Counsel appearing for the applicants states that on
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plain reading of the FIR as it is, no allegations of outraging of modesty
is spelt out against the applicants. He states that the applicants are at
the highest charged with uttering loud abuses and nothing more than
that. He invites my attention to the order dated 18 th April, 2026
passed in respect of the co-accused. He also invited my attention to
the panchanama of the CCTV footage. He invites my attention to the
clause Nos.(ii), (iii), (iv) and (vi) of the said panchanama. On perusal
of the said panchanama, it is clear that nowhere allegation of
outraging of modesty is spelt out against the present applicants. It also
appears that there are cross complaints in between the parties.
3. Learned Counsel appearing for the intervenor states that
he will file a detailed affidavit opposing the present application.
Learned APP also seeks some time to file detailed affidavit.
4. In the meantime, till the next date, the applicants are
granted interim protection on the following terms and conditions :
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ORDER
(i) In the event of arrest, the applicants - Aniket Kishore
Punjabi and Roshan Kishore Punjabi, they shall be released
on bail in connection with C.R.No. 75 of 2026 registered
with Pimpri Police Station, Pimpri Chinchwad, for the
offences punishable under Sections 74, 79, 352, 351(2),
351(3), 115(2), 3(5), 324 of the Bharatiya Nyaya Sanhita,
2023, on furnishing P.R. bond in the sum of Rs.25,000/-
each, with one or two solvent sureties in the like amount.
(ii) The applicants shall report to the Investigating
Officer of the concerned Police Station for a period from
20th May, 2026 to 26th May, 2026 between 11.00 a.m. to
1.00 p.m.
5. Stand over to 18th June, 2026.
SANDESH D. PATIL, J.
