Tarabai Dhondiram Waghmare And Others vs The State Of Maharashtra
2026 Latest Caselaw 5265 Bom

Bombay High Court

Tarabai Dhondiram Waghmare And Others vs The State Of Maharashtra on 19 May, 2026

                                                             913.ABA.803.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 803 OF 2026

1.       Tarabai Dhondiram Waghmare
2.       Nilukant Dhondiram Waghmare
3.       Vishnu Dhondiram Waghmare
4.       Tarachand Bhaurao Waghmare
5.       Santosh Tanhaji Waghmare                        ...Applicants

                   Versus

         The State of Maharashtra                        ...Respondent

                                   ***
Mr. Bora Satyajit S., Advocate for the Applicants.
Mr. R. S. Wani, 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.0145 of 2026, dated 10 th April 2026, registered with Kadim Jalna

Police Station, Dist. Jalna, for the offences punishable under Sections

61(2), 316(2), 318(4), 336(1), 336(2), 338, 336(3), 340(2), 319(2)

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



Shrikant Malani                                                      Page 1 of 3
                                                               913.ABA.803.2026.odt



3.                Issue notice to the Respondent, returnable on 19th June

2026.

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 applicants, the applicants have prima facie made

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

grant interim protection to the applicants. Hence, the following order.

                                    ORDER

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

applicants (1) Tarabai Dhondiram Waghmare (2)

Nilukant Dhondiram Waghmare (3) Vishnu

Dhondiram Waghmare (4) Tarachand Bhaurao

Waghmare and (5) Santosh Tanhaji Waghmare in

connection with Crime No.0145 of 2026, dated 10 th

April 2026, registered with Kadim Jalna Police

Station, Dist. Jalna, for the offences punishable

under Sections 61(2), 316(2), 318(4), 336(1),

336(2), 338, 336(3), 340(2), 319(2) and 3(5) of the

Bharatiya Nyaya Sanhita, 2023, they be released on

913.ABA.803.2026.odt

bail on executing P.R. Bond and Surety Bond of ₹

15,000/- each 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

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. )