Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5210 Bom

Bombay High Court

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

                                                                24-ABA-818-26.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 818 OF 2026

Rajeshwar S/o. Anand Pardeshi                     ... Applicant

            VERSUS

1. The State of Maharashtra,
   Through Police Station, Hatta,
   Tq. Basmath, Dist. Hingoli.

2. The Superintendent of Police,
   Beed, Tq. & Dist. Beed.                        ... Respondents
                                     ......
Ms. Ashwini A. Lomte, Advocate for Applicant
Mr. D.J. Patil, APP for Respondents-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 applicant apprehends arrest in connection with Crime No. 0123

of 2026 registered with Dharur Police Station, District Dharur, for the

offences punishable under Sections 406, 509, 420, 464, 468, 120-B read

with Section 34 of the Indian Penal Code.


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

APP waives service of notice for respondents - State.
                                                                     24-ABA-818-26.odt
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4.         Considering the allegations made in the FIR, the role attributed to

the applicant, the fact that an enquiry has been conducted, the amount

alleged to have been misappropriated has been deposited, and the entire

record has been seized by the Investigating Officer, the applicant has prima

facie made out a case for grant of interim protection. Therefore, I am

inclined to grant interim protection to the applicant. Hence, the following

order:

                                      ORDER

(i) Till the next date, in the event of arrest of applicant namely; Rajeshwar S/o. Anand Pardesi in connection with C.R. No.0123 of 2026 registered with Dharur Police Station, District Beed, for the offences punishable under SectionsSections 406, 509, 420, 464, 468, 120-B read with Section 34 of the Indian Penal Code, be released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each.

(ii) The applicant 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 applicant shall not tamper with the prosecution evidence in any manner whatsoever.

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

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane