Kashinath Tikaram Chavhan And Another vs The State Of Maharashtra And Another
2026 Latest Caselaw 5268 Bom

Bombay High Court

Kashinath Tikaram Chavhan And Another vs The State Of Maharashtra And Another on 19 May, 2026

                                                                  14-ABA-824-26.odt
                                        1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
           ANTICIPATORY BAIL APPLICATION NO. 824 OF 2026

1. Kashinath Tikaram Chavhan
   Age: 56 years, Occu.: Agriculture,
   R/o. Kudaka, Tq. Basmath, Dist. Hingoli
2. Balaji Kashinath Chavhan,
   Age: 31 years, Occu.: Agriculture,
   R/o. Kudaka, Tq. Basmath, Dist. Hingoli               ... Applicants
            VERSUS
1. The State of Maharashtra,
   Through Supeintendent of Police, Hingoli
2. Police Station Officer,
   Hatta Police Station, Tq. Basmath,
   Dist. Hingoli.                                      ... Respondents
                                    ......
Mr. G.K. Naik Thigle, Advocate for Applicants
Mr. R.S Wani, APP for Respondents No.1 and 2
                                    ......

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

1.     Heard the learned Advocate for the respective parties.


2.     The applicants apprehend arrest in connection with F.I.R. No. 0105

of 2026 registered with Hatta Police Station, District Hingoli for the offences

punishable under Sections 109,115(2), 189(2), 191(2), 191(3), 190, 352,

351 (2) of the Bharatiya Nyaya Sanhita, 2023.


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

APP waives service of notice for respondents No.1 and 2.
                                                                     14-ABA-824-26.odt
                                         2


4.         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

(i) Till the next date, in the event of arrest of applicants namely; (1)

Kashinath Tikaram Chavhan, and (2) Balaji Kashinath Chavhan, in

connection with in connection with F.I.R. No. 0105 of 2026 registered with

Hatta Police Station, District Hingoli for the offences punishable under

Sections 109,115(2), 189(2), 191(2), 191(3), 190, 352, 351 (2) 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 applicants 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 applicants shall not tamper with the prosecution evidence in any

manner whatsoever.

(iv) The applicants shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane