Durgadas Eknath Bhosale vs The State Of Maharashtra And Another
2026 Latest Caselaw 5324 Bom

Bombay High Court

Durgadas Eknath Bhosale vs The State Of Maharashtra And Another on 20 May, 2026

2026:BHC-AUG:21946
             Dilwale                                       1                    925-CRA-374-26.odt




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                                925 CRIMINAL APPEAL NO. 374 OF 2026

                                     Durgadas Eknath Bhosale
                                             VERSUS
                             The State Of Maharashtra And Another
                                                ...
             Advocate for Appellant : Mr. Hande Avinash D.
             APP for Respondent-State: Mr. A. R. Kale
                                                ...

                                      CORAM         : SIDDHESHWAR S. THOMBRE, J.
                                      DATE          : 20.05.2026

             PER COURT :
             1.        Heard the learned Advocate for the respective parties.

             2.        The applicant apprehends arrest in connection with Crime No.0150

             of 2026 registered with Police Station Kurunda Dist. Hingoli punishable

             under Sections 115(2), 351(2), 3(5) and 352 of BNS and read with

             Sections 3(1)(r), 3(1)(s) and 3(2)(va) of Scheduled Castes and

             Scheduled Tribes (Prevention of Atrocities) Act, 1989.

             3.        Issue notice to the respondents, returnable on 06.07.2026. Learned

             APP waives service of notice for respondent - State.

             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:
 Dilwale                                       2                  925-CRA-374-26.odt


                                    ORDER

(i) Till the next date, in the event of arrest of applicant, namely,

Durgadas s/o Eknath Bhosale in connection with Crime No.0150 of 2026

registered with Police Station Kurunda Dist. Hingoli punishable under

Sections 115(2), 351(2), 3(5) and 352 of BNS and read with Sections

3(1)(r), 3(1)(s) and 3(2)(va) of Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989 , 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

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