Babasaheb Sampti Nade vs The State Of Maharashtra And Another
2026 Latest Caselaw 5280 Bom

Bombay High Court

Babasaheb Sampti Nade vs The State Of Maharashtra And Another on 19 May, 2026

                                                                  8-ABA-827-26.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 827 OF 2026

Babasaheb Sampti Nade
Age: 48 years, Occu.: Agriculture,
R/o. Jaychikowadi, At Post Haraki Limgaon,
Tq. Majalgaon, Dist. Beed                                ... Applicant

            VERSUS

1. The State of Maharashtra,
   Through Officer Incharge
   Police Station Majalgaon (City),
   Dist. Beed

2. The Superintendent of Police, Beed
   Dist. Beed.                                        ... 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.0131

of 2026 registered with Majalgaon (City) Police Station, District Beed for the

offences punishable under Sections 420, 464, 465, 467, 468, 471 of the

Indian Penal Code.


3.     Issue notice to the respondents, returnable on 16.06.2026. Learned

APP waives service of notice for respondents No.1 and 2.
                                                                      8-ABA-827-26.odt
                                         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;

Babasaheb Sampti Nade in connection with in connection with Crime

No.0131 of 2026 registered with Majalgaon (City) Police Station, District

Beed for the offences punishable under Sections 420, 464, 465, 467, 468,

471 of the Indian Penal Code, 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