Somnath Laxman Mondhe vs State Of Maharashtra
2026 Latest Caselaw 5310 Bom

Bombay High Court

Somnath Laxman Mondhe vs State Of Maharashtra on 20 May, 2026

                                                                  16. ABA 1152-2026.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO.1152 OF 2026

Somnath Laxman Mondhe                                   )...       Applicant
        Versus
The State of Maharashtra                                )...    Respondent
                                   -----
Mr. Mihir N. Kasliwal (through V.C.) a/w Mr. Afsar Ansari i/b Mr. Rahul
Kasliwal for the Applicant.

Ms. Rashmi Tendulkar, A.P.P. for the Respondent-State.
                                   -----

                                        CORAM : SANDESH D. PATIL, J.

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

1)                 Heard Mr. Mihir Kasliwal, the learned Counsel for the

Applicant.



2)              The Applicant is seeking pre-arrest bail in connection with the

offence registered under Sections 420, 465, 468, 471, 474 read with

Section 34 of the Indian Penal Code, vide C.R. No.74 of 2026,

registered with Sarkarwada Police Station, Nashik City.



3)              The learned Counsel for the Applicant submits that this Court

on 15th May 2026, passed an Order in Anticipatory Bail Application

RaJesh Chittewan, PS                                                                  1/3


         ::: Uploaded on - 22/05/2026                   ::: Downloaded on - 23/05/2026 01:15:34 :::
                                                                16. ABA 1152-2026.doc



No.1122 of 2026, thereby granting pre-arrest bail to Co-accused Mr.

Mangesh Dhondiram Pardhe. He tendered across the Bar a copy of the

Order dated 15th May, 2026.



4)              As the role of the present accused is also similar, taking into

consideration an inordinate and unexplained delay in lodging the F.I.R.,

the following Order is passed :-



                                        :ORDER:

(i) In the event of arrest, the Applicant-Somnath Laxman

Mondhe be released on bail in connection with C.R.

No.74/2026, registered with Sarkarwada Police

Station, Nashik, on 21st March 2026, for offences

punishable under Sections 420, 465, 468, 471, 474

read with Section 34 of the Indian Penal Code, 1860,

on executing P.R. Bond in the sum of Rs.20,000/-

with one or two sureties in the like amount.

(ii) The Applicant shall report to the Investigating Officer

of the concerned Police Station on 23rd May, 2026

and 24th May, 2026 from 10.00 a.m. to 01.00 p.m.

16. ABA 1152-2026.doc

and thereafter, the Applicant shall report to the

concerned Police Station on 30th May, 2026 and 31st

May, 2026 from 10.00 a.m. to 01.00 p.m.

5) Stand over to 10th June, 2026 for further consideration.

                                                        (SANDESH D. PATIL, J.)






RAJESH    RAJESH VASANT
VASANT    CHITTEWAN
CHITTEWAN Date: 2026.05.22
          20:16:14 +0530