Sandeep Raosaheb Sonawane vs The State Of Maharashtra And Another
2026 Latest Caselaw 5248 Bom

Bombay High Court

Sandeep Raosaheb Sonawane vs The State Of Maharashtra And Another on 19 May, 2026

                                                             910.ABA.791.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 791 OF 2026

Sandeep Raosaheb Sonawane                                ...Applicant

         Versus

The State of Maharashtra and Others                      ...Respondents

                                  ***
Mr. Bhide Vinod Y., Advocate for the Applicant.
Mr. B. A. Shinde, APP for Respondent - State.
                                  ***

                                     CORAM : SIDDHESHWAR S. THOMBRE, J.
                                             (VACATION COURT)
                                     DATE : MAY 19, 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.0289 of 2025, dated 28 th April 2025, registered with Sangamner

Taluka Police Station, Dist. Ahilyanagar, for the offences punishable

under Section 137(2) of the Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the Respondent, returnable on 24th June

2026.

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

respondent - State.

Shrikant Malani                                                      Page 1 of 2
                                                                    910.ABA.791.2026.odt



5.                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 interim protection. Therefore, I am inclined to grant

interim protection to the applicant. Hence, the following order.

                                        ORDER

(a) Till the next date, in the event of arrest of the applicant - Sandeep Raosaheb Sonawane in connection with Crime No.0289 of 2025, dated 28 th April 2025, registered with Sangamner Taluka Police Station, Dist. Ahilyanagar, for the offences punishable under Section 137(2) of the Bharatiya Nyaya Sanhita, 2023, he be released on bail on executing P.R. Bond and Surety Bond of ₹ 15,000/- with one solvent surety in the like amount.

(b) The applicant shall attend the concerned police station on every Saturday and Sunday between 10:00 a.m. and 02:00 p.m. till the next date.

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

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

( SIDDHESHWAR S. THOMBRE, J. )