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Bombay High Court
Deepak Pandurang Jadhav vs The State Of Maharashtra on 13 May, 2026
Digitally
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RUPALI 9-ABA-1062-2026.doc
RUPALI RAJESH
RAJESH WAKODIKAR
WAKODIKAR Date:
2026.05.14
16:18:40
+0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO. 1062 OF 2026
Deepak Pandurang Jadhav ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Meghashyam Kocharekar for the Applicant.
Ms. Supriya Kak, A.P.P for the Respondent-State.
PSI - Manoj Indrekar attached to Bhiwandi Taluka Police Station,
Thane Rural, present.
CORAM : SANDESH D. PATIL, JJ.
DATE : 13th MAY, 2026
(VACATION COURT)
P.C. :
1. Heard learned Counsel Mr. Kocharekar for the applicant
and Ms. Kak, learned APP for the State.
2. Learned Counsel appearing for the applicant invited my
attention to the First Information Report bearing No. 279 of 2026 at
9-ABA-1062-2026.doc
page 13 of the application. The FIR is filed under the provisions of
Sections 109, 118(1), 115(2), 352, 351(2), 351(3), 189(2), 189(4),
191(2), 191(3), 190, 329(3) and 324(4) of the Bharatiya Nyaya
Sanhita, 2023. Learned Counsel appearing for the applicant states
that this is a case of cross FIRs which are filed by both the parties.
The complainant had contended in his complaint that at about 8.30
a.m. on 12th March, 2026, the complainant and his brother went to
Nishan (non-applicant) and asked about the encroachment on his
land. It is alleged in the complaint that thereafter, the applicant
alongwith other persons came there and threatened them by showing
knife and wooden loft. Learned Counsel appearing for the applicant
states that the other two co-accused have been granted interim
protection in Criminal Anticipatory Bail Application Nos. 927 of 2026
and 989 of 2026. He states that the role assigned to the applicant is
almost the same. He states that the Injury Certificate also does not
show that, the offence as stated in the FIR is made out.
4. I have perused the FIR. I have also perused the Injury
9-ABA-1062-2026.doc
Certificate as well as statements recorded by the Investigating Officer.
Hence, issue notice to the respondents returnable on 18 th June, 2026.
5. Till the next date, in the event of arrest, the applicant -
Deepak Pandurang Jadhav shall be released on bail in connection with
C.R.No279 of 2026 registered with Bhivandi Taluka Police Station,
Thane Rural, for the offences punishable under Sections 109, 118(1),
115(2), 352, 351(2), 351(3), 189(2), 189(4), 191(2), 191(3), 190,
329(3), 324(4) 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.
6. The applicant shall attend the concerned Police Station as
and when called.
7. Stand over to 18th June, 2026.
SANDESH D. PATIL, J.
