Vijay Dnyanoba Ghate vs State Of Maharashtra
2026 Latest Caselaw 4969 Bom

Bombay High Court

Vijay Dnyanoba Ghate vs State Of Maharashtra on 13 May, 2026

                                                                   27. ABA 1323-2026.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO.1323 OF 2026
                                   WITH
                   INTERIM APPLICATION NO.1634 OF 2026

Vijay Dnyanoba Ghate                                    )..     Applicant
         Versus
State of Maharashtra & Anr.                             )..     Respondents
                                               -----

Mr. R.Y. Gaikwad for the Applicant.

Mr. Dinesh Haldankar, A.P.P. for the Respondent No.1-State.
                                    -----

                                        CORAM : SANDESH D. PATIL, J.

                                        DATE    : 13th MAY 2026
                                                  (VACATION COURT)

P.C. :

1)         Heard Mr. R.Y. Gaikwad, the learned Counsel for the Applicant

and Mr. Dinesh Haldankar, the learned A.P.P. for the Respondent No.1-

State.



2)        Mr. R.Y. Gaikwad, the learned Counsel for the Applicant seeks

leave to add the Complainant as party Respondent No.2.                           Leave is

granted. The amendment to be carried out forthwith.



3)        Mr. R.Y. Gaikwad, the learned Counsel for the Applicant states
RaJesh Chittewan, PS                                                                  1/3


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                                                                    27. ABA 1323-2026.doc



that the present dispute arose out of parking of vehicle. He submits

that he has strained relations with the Police Officer, who is the present

Investigating Officer and it is only to wreck vengeance that this

complaint is filed.               He submits that there are political difference

between him and the complainant. He submits that there is a huge

delay of six hours in lodging the present complaint. He submits that

the employer of the complainant has instigated the complainant to file

the present complaint.



4)        The learned A.P.P. seeks time to file an Affidavit.



5)        In this premise, issue notice to the Respondents, returnable on

16th June, 2026. Mr. Dinesh Haldankar, learned A.P.P. waives service

for Respondent No.1-Sate.



6)        In the meantime, the following Order is passed.

                                        :ORDER:

(i) In the event of arrest of the Applicant-Vijay Dnyanoba Ghate, he

shall be released on bail in connection with C.R. No. 250 of 2026,

registered with Vartak Nagar Police Station, Dist. Thane, for the

27. ABA 1323-2026.doc

offences punishable under Sections 117(2), 118(2), 351(3) of The

Bharatiya Nyaya Sanhita (BNS), 2023, on furnishing P.R. bond in the

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

(ii) The Applicant shall report to the Investigating Officer of the

concerned Police Station for a period from 25 th May 2026 to 29th May,

2026, between 10.00 a.m. to 01.00 p.m.

7) Stand over to 16th June, 2026.

                                            (SANDESH D. PATIL, J.)






RAJESH       RAJESH VASANT
VASANT       CHITTEWAN
CHITTEWAN    Date: 2026.05.14
             16:03:09 +0530