Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5200 Bom

Bombay High Court

Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra on 18 May, 2026

                                                              44.ABA.820.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 820 OF 2026

Pandurang s/o Kundlik Sarkate                            ...Applicant

         Versus

The State of Maharashtra                                 ...Respondent

                                 ***
Mr. Balasaheb N. Magar (Patil), Advocate for the Applicant.
Mr. S. A. Gaikwad, APP for Respondent - State.
                                 ***

                                      CORAM : SIDDHESHWAR S. THOMBRE, J.
                                              (VACATION COURT)
                                      DATE : MAY 18, 2026
PER COURT :

1.                 Heard the learned counsel for the applicant and the

learned APP for the respondent - State.

2.                 The applicant apprehend arrest in connection with Crime

No.0149 of 2026 dated 13th March 2026, registered with Hingoli Rural

Police Station, for the offences punishable under sections 118(1),

118(2), 115(2), 351(2), 352, 189(2), 191(2), 191(3) and 190 of the

Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the respondents, returnable on 18th June

2026.



Shrikant Malani                                                      Page 1 of 3
                                                                  44.ABA.820.2026.odt



4.                Learned APP, waives service of notice on behalf of

respondent - State.

5.                The learned counsel for the applicant submits that the

alleged incident took place on 07 th March 2026, whereas the First

Information Report came to be lodged after a delay of seven days. He

submits that the FIR is an afterthought and that all family members

have been roped in falsely. It is further submitted that the applicant is

aged about 75 years.

6.                Considering the allegations made in the First Information

Report and the role attributed to the applicant, this Court is satisfied

that the applicant has prima facie made out a case for grant of interim

protection. Hence, interim protection deserves to be granted in favour

of the applicant. Accordingly, the following order is passed :

                                     ORDER

(a) Till the next date of hearing, in the event of arrest of

the applicant, namely, Pandurang s/o Kundlik

Sarkate, in connection with Crime No.0149 of 2026

dated 13th March 2026 registered with Hingoli Rural

Police Station, for the offences punishable under

Sections 118(1), 118(2), 115(2), 351(2), 352,

44.ABA.820.2026.odt

189(2), 191(2), 191(3) and 190 of the Bharatiya

Nyaya Sanhita, 2023, he shall be released on bail on

executing P.R. Bond and Surety Bond in the sum of

₹15,000/-, with one solvent surety in the like

amount.

(b) The applicant shall attend the concerned Police

Station on every Thursday and Sunday between

10:00 a.m. and 02:00 p.m. till filing of the charge-

sheet.

(c) The applicant shall not tamper with the prosecution

evidence in any manner.

(d) The applicant shall cooperate with the Investigating

Agency.

( SIDDHESHWAR S. THOMBRE, J. )