Premkishor Mathuradas Mundada vs The State Of Maharashtra And Another
2026 Latest Caselaw 5322 Bom

Bombay High Court

Premkishor Mathuradas Mundada vs The State Of Maharashtra And Another on 20 May, 2026

                                                              P-1.ABA.821.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 802 OF 2026

Premkishor Mathuradas Mundada                             ...Applicant

         Versus

The State of Maharashtra and Another                      ...Respondents

                                   ***
Mr. More P. P., Advocate for the Applicant.
                                   ***

                                      CORAM : SIDDHESHWAR S. THOMBRE, J.
                                              (VACATION COURT)
                                      DATE : MAY 20, 2026
PER COURT :

1.                 This motion is made for speaking to the minutes of the

order dated 19th May 2026.

2.                 Learned counsel for the applicant submits that Sections 3

and 4 of the MPID Act were subsequently added in the present crime

at the time of filing of the charge-sheet.

3.                 In view thereof, paragraph No.2 and clause (a) of the

operative part stand corrected as follows :

       "2.         The applicant apprehend arrest in connection with
                   Crime No.0076 of 2024, dated 14th February 2024,
                   registered with Gandhi Chowk Police Station, Dist.
                   Latur, for the offences punishable under Sections

Shrikant Malani                                                       Page 1 of 2
                                                                     P-1.ABA.821.2026.odt



                  406, 409, 420, 201, 465, 467, 468, 471 r/w 34 of
                  the Indian Penal Code, 1860 and Sections 3 and 4 of
                  the MPID Act.

                                      ORDER

(a) Till the next date, in the event of arrest of the applicant - Premkishor Mathuradas Mundada in connection with Crime No.0076 of 2024, dated 14th February 2024, registered with Gandhi Chowki Police Station, Dist. Latur, for the offences punishable under Sections 406, 409, 420, 201, 465, 467, 468, 471 r/w 34 of the Indian Penal Code, and Sections 3 and 4 of the MPID Act, he be released on bail on executing P.R. Bond and Surety Bond of ₹ 15,000/- with one solvent surety in the like amount."

4. Necessary corrections be carried out and the corrected

order be uploaded on the website.

5. Motion is disposed of.

( SIDDHESHWAR S. THOMBRE, J. )