Suryaprakash vs The State Of Maharashtra
2026 Latest Caselaw 5273 Bom

Bombay High Court

Suryaprakash vs The State Of Maharashtra on 19 May, 2026

                                                            905.ABA.755.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 755 OF 2026

Suryaprakash                                             ...Applicant

         Versus

The State Of Maharashtra                                 ...Respondent
                                ***
Mr. Hrishikesh P. Giri a/w Mr. Abhineet Parge, 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.0053 of 2026, dated 27th January 2026, registered with Paranda

Police Station, for the offences punishable under Sections 3(5), 61(2),

340(2), 338, 318(4), 316(2) of the Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the Respondent, returnable on 22nd June

2026.

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

respondent - State.

Shrikant Malani                                                      Page 1 of 3
                                                                  905.ABA.755.2026.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 - Suryaprakash in connection with Crime

No.0053 of 2026, dated 27th January 2026,

registered with Paranda Police Station, for the

offences punishable under Sections 3(5), 61(2),

340(2), 338, 318(4), 316(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 after 27th May 2026 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.

905.ABA.755.2026.odt

(d) The applicant shall cooperate with the Investigating

Agency.

( SIDDHESHWAR S. THOMBRE, J. )