Manish Suryaji Ghadge vs State Of Maharashtra And Ors
2026 Latest Caselaw 5305 Bom

Bombay High Court

Manish Suryaji Ghadge vs State Of Maharashtra And Ors on 20 May, 2026

2026:BHC-AS:22690



                                                                             19. ABA 1344-2026.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                          ANTICIPATORY BAIL APPLICATION NO.1344 OF 2026

           Manish Suryaji Ghadge                                   )...       Applicant
                   Versus
           The State of Maharashtra & Ors.                         )...    Respondents
                                                          -----
           Mr. A.K. Shukla for the Applicant.
           Ms. Shilpa G. Talhar, A.P.P. for Respondent No.1-State.
                                                -----

                                                   CORAM : SANDESH D. PATIL, J.

                                                   DATE   : 20th MAY 2026
                                                            (VACATION COURT)
           P.C. :

           1)                The Applicant is seeking transit bail in connection with C.R.

           No.37 of 2026, dated 31 st March 2026, for the offences punishable

           under Sections 318(3) and 316(2) of Bharatiya Nyaya Sanhita, 2023,

           (BNS) registered with West Police Station, Nagaland.



           2)              Mr. A.K. Shukla, the learned Counsel appearing for the

           Applicant submits that the Applicant has received a notice from the

           investigating officer on 26th April, 2026, under Section 35(4) of

           Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), thereby asking the

           Applicant to remain present at West Police Station, Dimapur, Nagaland

           on 7th May, 2026. He submits that the Applicant could not attend the

           RaJesh Chittewan, PS                                                                  1/3


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                                                              19. ABA 1344-2026.doc



said police station on that day. He, however, intends to approach the

competent court in Nagaland and seek pre-arrest bail. However, he has

an apprehension that he may be arrested and therefore, he is seeking

the transit bail.



3)              The Applicant is the resident of Swami Vivekanand Nagar,

Thane, which falls within the jurisdiction of this Court. The Applicant

has received a notice under Section 35(4) of BNSS, 2023. He is ready

to attend the police station, however, there is an apprehension that he

may be arrested. It is, therefore, necessary to grant transit bail to the

Applicant so as to enable him to approach the West Police Station,

Dimapur, Nagaland. In this premise, the following order is passed :-



                                        :ORDER:

(i) In the event of arrest, the Applicant-Manish Suryaji

Ghadge he be released on bail in connection with

C.R. No.37/2026, dated 31st March 2026, registered

with West Police Station, Dimapur, Nagaland, dated

31st March 2026 for the offences punishable under

Sections 318(3) and 316(2) of Bharatiya Nyaya

19. ABA 1344-2026.doc

Sanhita, 2023, on executing P.R. Bond in the sum of

Rs.20,000/- with one or two sureties in the like

amount.

(ii) The present order is limited to a period of three

weeks from today and it shall not be extended

further.

(iii) Anticipatory Bail Application No.1344 of 2026 is

disposed off.

                                                   (SANDESH D. PATIL, J.)






RAJESH        RAJESH VASANT
VASANT        CHITTEWAN
CHITTEWAN     Date: 2026.05.22
              20:04:02 +0530