Akshay Bhagwan Kale vs The State Of Maharashtra And Others
2026 Latest Caselaw 5276 Bom

Bombay High Court

Akshay Bhagwan Kale vs The State Of Maharashtra And Others on 19 May, 2026

                                                                   5-ABA-828-26.odt
                                       1

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 828 OF 2026

Akshay Bhagwan Kale
Age: 31 years, Occu.: Agriculture,
R/o. Chincholi, Tq. Kaij, Dist. Beed                             ... Applicant

              VERSUS

1. The State of Maharashtra,
   Through Officer Incharge
   Police Station Kaij, Dist. Beed

2. The Superintendent of Police, Beed
   Dist. Beed.

3.      XYZ                                                 ... Respondents
                                    ......
Mr. Sudarshan J. Salunke, Advocate for Applicant
Mr. Sachin G. Joshi, 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 applicant apprehends arrest in connection with Crime No.0186

of 2026 registered with Kaij Police Station, District Beed for the offences

punishable under Sections 107, 78(1) of the Bharatiya Nyaya Sanhita, 2023

and under Section 12 of Protection of Children from Sexual Offences Act,

2012.


3.      Issue notice to the respondents, returnable on 16.06.2026. Learned
                                                                      5-ABA-828-26.odt
                                         2

APP waives service of notice for respondents No.1 and 2.


4.         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

(i) Till the next date, in the event of arrest of applicant namely; Akshay

Bhagwan Kale in connection with in connection with Crime No.0186 of

2026 registered with Kaij Police Station, District Beed for the offences

punishable under Sections 107, 78(1) of the Bharatiya Nyaya Sanhita, 2023

and under Section 12 of Protection of Children from Sexual Offences Act,

2012, 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 applicant 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 applicant shall not tamper with the prosecution evidence in any

manner whatsoever.

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

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane