Vilas Bhausaheb Kale vs The State Of Maharashtra
2026 Latest Caselaw 5277 Bom

Bombay High Court

Vilas Bhausaheb Kale vs The State Of Maharashtra on 19 May, 2026

                                                            908.ABA.786.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 786 OF 2026

Vilas Bhausaheb Kale                                     ...Applicant

         Versus

The State Of Maharashtra                                 ...Respondent

                                  ***
Mr. Shaikh Majit S., Advocate for the Applicant.
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 Applicant and the

learned APP for the Respondent - State.

2.                 The applicant apprehend arrest in connection with Crime

No.0216 of 2026, dated 26th March 2026, registered with M.I.D.C.

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

Sections 115(2), 118(1), 119(1), 189(2), 190, 191(2), 324(4), 351(2)

and 352 of the Bharatiya Nyaya Sanhita, 2023.

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

2026.



Shrikant Malani                                                      Page 1 of 3
                                                                   908.ABA.786.2026.odt



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 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 - Vilas Bhausaheb Kale in connection with

Crime No. 0216 of 2026, dated 26 th March 2026,

registered with M.I.D.C. Police Station, Dist.

Ahilyanagar, for the offences punishable under

Sections 115(2), 118(1), 119(1), 189(2), 190,

191(2), 324(4), 351(2) and 352 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.

908.ABA.786.2026.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. )