Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5207 Bom

Bombay High Court

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

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                                        1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 817 OF 2026

1. Adinath S/o. Bhujang Chavhan @ Chavan.
2. Omkar S/o. Vithal Chavhan @ Chavan.
3. Sheshrao S/o. Ambadas Chavhan @ Chavna.                      ... Applicants

            VERSUS

The State of Maharashtra,
Through Police Station, Hatta,
Tq. Basmat, Dist. Hingoli.                                      ... Respondent
                                    ......
Mr. Sudhir K. Chavan, Advocate for Applicant
Mr. Sachin G. Joshi, APP for Respondent-State
                                    ......

                                 CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                              [VACATION COURT]
                                 DATE       : 18 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The applicants apprehend arrest in connection with C.R. No.104 of

2026 registered with Hatta Police Station, Tqluka Basmath, District Hingoli,

for the offences punishable under Sections 109, 189 (2), 191(2), 191(3),

190, 352, 351 (2) of the Bharatiya Nyaya Sanhita, 2023.


3.     Issue notice to the respondents, returnable on 10.06.2026. Learned

APP waives service of notice for respondent - State.


4.     Considering the allegations made in the FIR and the role attributed

to the applicants, the applicants have prima facie made out a case for grant
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of interim protection. Therefore, I am inclined to grant interim protection to

the applicants. Hence, the following order :

                                      ORDER

(i) Till the next date, in the event of arrest of applicants namely; (1)

Adinath Bhujang Chavhan @ Chavan, (2) Omkar Vithal Chavhan @ Chavan

and (3) Sheshrao Ambadas Chavhan @ Chavan in connection with C.R.

No.104 of 2026 registered with Hatta Police Station, Tqluka Basmath,

District Hingoli, for the offences punishable under Sections 109, 189 (2),

191(2), 191(3), 190, 352, 351 (2) of the Bharatiya Nyaya Sanhita, 2023, be

released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each

with one solvent surety in the like amount.

(ii) The applicants shall attend the concerned Police Station on every

Thursday and Sunday between 10.00 a.m. and 02.00 p.m. till the next date.

(iii) The applicants shall not tamper with the prosecution evidence in any

manner whatsoever.

(iv) The applicants shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane