Kishor Alias Pappu Tukaram Gangawane vs The State Of Maharashtra And Another
2026 Latest Caselaw 5275 Bom

Bombay High Court

Kishor Alias Pappu Tukaram Gangawane vs The State Of Maharashtra And Another on 19 May, 2026

                                                            906.ABA.768.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 768 OF 2026

Kishor Alias Pappu Tukaram Gangawane                     ...Applicant

         Versus

The State of Maharashtra                                 ...Respondent

                                  ***
Mr. Shaikh Majit S., Advocate for the Applicant.
Mr. D. R. Korde, 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.0216 of 2026, dated 28th March 2026, registered with Shrirampur

Police Station, Dist. Ahilyanagar, for the offences punishable under

Sections 45, 44, 39, 352, 351(3), 308(2) and 108 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

Shrikant Malani                                                     Page 1 of 3
                                                                   906.ABA.768.2026.odt



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 - Kishor Alias Pappu Tukaram Gangawane

in connection with Crime No.0216 of 2026, dated

28th March 2026, registered with Shrirampur Police

Station, Dist. Ahilyanagar, for the offences

punishable under Sections 45, 44, 39, 352, 351(3),

308(2) and 108 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.

906.ABA.768.2026.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. )