Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5202 Bom

Bombay High Court

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

                                                              43.ABA.821.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 821 OF 2026

1.       Vijay Bhima Magre
2.       Vailshali w/o Vijay Magre                       ...Applicants

         Versus

         The State of Maharashtra and Another            ...Respondents

                                  ***
Mr. V. K. Bhosale and Mr. D. V. More, Advocate for the Applicants.
Mr. V. K. Kotecha APP for Respondent - State.
                                  ***

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

1.                 Heard the learned counsel for the applicants and the

learned APP for the respondent - State.

2.                 The applicants apprehend arrest in connection with Crime

No.0129 of 2026 dated 07 th April 2026, registered with Cantonment

(Chawani) Police Station, Dist. Chhatrapati Sambhajinagar, for the

offences punishable under sections 80, 85, 115(2), 352, 351(2),

351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

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

2026.


Shrikant Malani                                                      Page 1 of 3
                                                                   43.ABA.821.2026.odt



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

respondent - State.

5.                The learned counsel for the applicants submits that the

applicants are residing separately and were not present at the place of

occurrence at the time of the alleged incident.

5.                Considering the allegations made in the First Information

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

that the applicants have prima facie made out a case for grant of

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

their favour. Accordingly, the following order is passed :

                                      ORDER

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

the applicants, namely, (1) Vijay Bhima Magre and

(2) Vaishali w/o Vijay Magre, in connection with

Crime No. 0129 of 2026 dated 07 April 2026

registered with Cantonment (Chawani) Police

Station, District Chhatrapati Sambhajinagar, for the

offences punishable under Sections 80, 85, 115(2),

352, 351(2), 351(3) and 3(5) of the Bharatiya Nyaya

Sanhita, 2023, they shall be released on bail on

43.ABA.821.2026.odt

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

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

amount.

(b) The applicants 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 applicants shall not tamper with the prosecution

evidence in any manner.

(d) The applicants shall cooperate with the Investigating

Agency.

( SIDDHESHWAR S. THOMBRE, J. )