Gautam Alias Arnav Kailas Bankar vs The State Of Maharashtra
2026 Latest Caselaw 5264 Bom

Bombay High Court

Gautam Alias Arnav Kailas Bankar vs The State Of Maharashtra on 19 May, 2026

                                                             914.ABA.804.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 804 OF 2026

Gautam Alias Arnav Kailas Bankar                         ...Applicant

         Versus

The State of Maharashtra                                 ...Respondent

                                 ***
Mr. Ingle Kachru Ananda, Advocate for the Applicant.
Mr. S. G. Joshi, 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.0129 of 2026, dated 28 th March 2026, registered with Cantonment

(Chawani) Police Station, Dist. Chhatrapati Sambhajinagar, for the

offences punishable under Sections 80, 85, 115(2), 352, 351(2),

351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the Respondent, returnable on 29th June

2026.



Shrikant Malani                                                      Page 1 of 3
                                                                914.ABA.804.2026.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 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 - Gautam Alias Arnav Kailas Bankar in

connection with Crime No.0129 of 2026, dated 28 th

March 2026, registered with Cantonment (Chawani)

Police Station, Dist. Chhatrapati Sambhajinagar, for

the offences punishable under Sections 80, 85,

115(2), 352, 351(2), 351(3) and 3(5) 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.

914.ABA.804.2026.odt

(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. )