Ramesh Madan Patel vs State Of Maharashtra
2026 Latest Caselaw 4981 Bom

Bombay High Court

Ramesh Madan Patel vs State Of Maharashtra on 13 May, 2026

                                                              16-ABA-1282-2026.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION

          ANTICIPATORY BAIL APPLICATION NO. 1282 OF 2026

Ramesh Madan Patel                                ... Applicant
             Versus
The State of Maharashtra                          ... Respondent
                          --------------------
Mr. Pranav Badheka, Senior Advocate, a/w K. Pandey, Mr. Jeetendra
Mishra, Ms. Kiran Dubey and Mr. Ayush Jain, for the Applicant.

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

Mr. Kuldeep Singh, for the Intervenor.

Mr. Ajit Gondhal, Police Inspector, Pantnagar Police Station.
                            --------------------
                            CORAM : SANDESH D. PATIL, J.

                                DATE    : 13 th MAY, 2026.
                                (VACATION COURT)
P.C. :

1.        Heard Mr. Pranav Badheka, Senior Advocate appearing for the

Applicant.



2.        Mr. Kuldeep Singh, learned Counsel appearing for the original

Complainant seeks to intervene in this matter. His intervention is


Manisha                                                                           1/3




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                                                                  16-ABA-1282-2026.doc




allowed.



3.        Mr. Pranav Badheka, learned Senior Advocate is directed to

make the original Complainant as party Respondent No.2 to the

present Application. Amendment to be carried out forthwith.



4.        Learned      Counsel   for   the   Respondent         No.2        (original

Complainant) states that he be served with the copy of the papers and

he requires some time to file affidavit-in-reply.



5.        Mr. Pranav Badheka, learned Senior Advocate submits that there

was an interim order which was granted by the learned Special Court

which continues till 14/05/2026.



6.        In the meantime, till the next date, the Applicant is granted

interim protection on the following terms and conditions:

                                       ORDER

(i) In the event of arrest, the Applicant- Mr. Ramesh Madan

Patel be released on bail in connection with C.R. No.0099 of

16-ABA-1282-2026.doc

2026 registered with the Pantnagar Police Station, Mumbai on

07/02/2026 under Sections 318(4) read with Section 3(5) of the

Bharatiya Nyaya Sanhita, 2023 and Section 3 and 4 of

Maharashtra Protection of Interest of Depositors (in Financial

Establishments) Act, 1999 on executing P.R. Bond in the sum of

Rs.50,000/- with one or two sureties in the like amount;

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

the concerned Police Station on 25th May, 2026 to 28th May,

2026 from 10:00 a.m. to 1:00 p.m.

7. At the request of learned Counsel for the Intervenor, stand over

to 25th June, 2026.

(SANDESH D. PATIL, J.)