Rushikesh Bhagwatrao Bachate And ... vs The State Of Maharashtra
2026 Latest Caselaw 5263 Bom

Bombay High Court

Rushikesh Bhagwatrao Bachate And ... vs The State Of Maharashtra on 19 May, 2026

                                                             915.ABA.806.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 806 OF 2026

1.       Rushikesh Bhagwatrao Bachate,
2.       Shivaji Bhagwatrao Bachate,
3.       Tanhaji Bhagwatrao Bachate                      ...Applicants

                   Versus

         The State of Maharashtra                        ...Respondent

                                ***
Mr. Bachate Pralhad D., Advocate for the Applicants.
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 Applicants and the

learned APP for the Respondent - State.

2.                 The applicants apprehend arrest in connection with Crime

No.0095 of 2026, dated 16th April 2026, registered with Sambhaji

Nagar Police Station, Dist. Beed, for the offences punishable under

Sections 115(2), 117(2), 118(1), 118(2), 3(5), 351(2) and 352 of the

Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the Respondent, returnable on 30th June

2026.

Shrikant Malani                                                      Page 1 of 3
                                                                915.ABA.806.2026.odt



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

respondent - State.

5.                      Considering the allegations made in the FIR and the

role attributed to Applicant No.2, the applicant No.2 has prima facie

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

inclined to grant interim protection to Applicant No.2. Hence, the

following order.

                                     ORDER

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

applicant namely Shivaji Bhagwatrao Bachate in

connection with Crime No.0095 of 2026, dated 16 th

April 2026, registered with Sambhaji Nagar Police

Station, Dist. Beed, for the offences punishable under

Sections 115(2), 117(2), 118(1), 118(2), 3(5),

351(2) and 352 of the Bharatiya Nyaya Sanhita,

2023, 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 applicants shall attend the concerned police

station on every Saturday and Sunday between 10:00

915.ABA.806.2026.odt

a.m. and 02:00 p.m. till the next date.

(c) The applicants shall not tamper with the prosecution

evidence in any manner whatsoever.

(d) The applicants shall cooperate with the Investigating

Agency.

( SIDDHESHWAR S. THOMBRE, J. )