Abhijeet Chatrabhuj Shelke vs The State Of Maharashtra And Others
2026 Latest Caselaw 5323 Bom

Bombay High Court

Abhijeet Chatrabhuj Shelke vs The State Of Maharashtra And Others on 20 May, 2026

                                                                 927-CRIAPEAL-377-26.odt
                                         1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
                 927 CRIMINAL APPEAL NO. 377 OF 2026

Abhijeet S/o. Chatrabhuj Shelke,
Age: 21 years, Occu.: Student,
R/o. Golapangari, Tq. & Dist. Jalna.                       ... Appellant

      VERSUS

1. The State of Maharashtra
   Through Police Station Officer,
   Taluka Jalna Police Station,
   Dist. Jalna.

2. Superintendent of Police, Jalna.

3. Vinod Kaduba Kharat,
   R/o. Golapangari, Tq. & Dist. Jalna.                    ... Respondents

                                    ......
Mr. Aniruddha B. Ghule, Advocate for Petitioner
Mr. B.V. Virdhe, APP for Respondents No.1 and 2

                                       ......

                                CORAM           : SIDDHESHWAR S. THOMBRE, J.
                                                  [VACATION COURT]
                                DATE            : 20 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The appellant apprehends arrest in connection with Crime No.95 of

2026 registered with Taluka Police Station, Jalna, District Jalna for the

offences punishable under Sections 3(1)(r), 3(1)((s) of the Scheduled

Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and

under Sections 351(2) 352 of the Bharatiya Nyaya Sanhita, 2023.
                                                                  927-CRIAPEAL-377-26.odt
                                          2


3.         Issue notice to the respondents, returnable on 17.06.2026. Learned

APP waives service of notice for respondents No.1 and 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; Abhijeet S/o. Chatrabhuj Shelke in connection with Crime No.95 of 2026 registered with Taluka Police Station, Jalna, District Jalna for the offences punishable under Sections 3(1)(r), 3(1)((s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Sections 351(2) 352 of the Bharatiya Nyaya Sanhita, 2023, be released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/ each.

(ii) The applicant shall attend the concerned Police Station on every Monday and Thursday 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