Govind Kisanrao Kombde vs The State Of Maharashtra
2026 Latest Caselaw 5241 Bom

Bombay High Court

Govind Kisanrao Kombde vs The State Of Maharashtra on 19 May, 2026

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                                       1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 823 OF 2026

Govind Kisanrao Kombde,
Age: 39 years, Occu.: Labour,
R/o. Phulenagar, Kiaj
Tehsil Kaij, Dist. Beed, MH -431123.                   ... Applicant

            VERSUS

1. The State of Maharashtra,
   Through Police Station Officer,
   Kaij Police Station,
   Dist. Beed.                                       ... Respondent
                                    ......
Ms. Manisha D. Deshmukh, Advocate for Applicant
Mr. B.V. Virdhe, APP for Respondent-State
                                    ......

                                CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                             [VACATION COURT]
                                DATE       : 19 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The applicant apprehends arrest in connection with Crime No. 0187

of 2026 registered with Kaij Police Station, Dist. Beed for the offences

punishable under Sections 326 (g) of the Bharatiya Nyaya Sanhita, 2023.


3.     Issue notice to the respondents, returnable on 17.06.2026. Learned

APP waives service of notice for respondent-State.


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

to the applicant, the applicant has prima facie made out a case for grant of
                                                                     13-ABA-823-26.odt
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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; Govind

Kisanrao Kombde in connection with in connection with Crime No. 0187 of

2026 registered with Kaij Police Station, Dist. Beed for the offences

punishable under Sections 326 (g) 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 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