Bapurao Alias Baburao Sahebrao Fulmali ... vs The State Of Maharashtra And Others
2026 Latest Caselaw 5342 Bom

Bombay High Court

Bapurao Alias Baburao Sahebrao Fulmali ... vs The State Of Maharashtra And Others on 20 May, 2026

2026:BHC-AUG:21947
             Dilwale                                       1                    906-ABA-831-26.odt




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                        906 ANTICIPATORY BAIL APPLICATION NO. 831 OF 2026

                      Bapurao Alias Baburao Sahebrao Fulmali And Another
                                             VERSUS
                              The State Of Maharashtra And Others
                                                 ...
             Advocate for Applicants : Mr. Dattatraya Rambhau Markad
             APP for Respondent-State: Mr. S. A. Gaikwad
                                                 ...

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

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

             2.        The applicants apprehend arrest in connection with Crime No.0145

             of 2026 registered with Police Station Ashti Dist. Beed punishable under

             Sections 115(2), 118(1), 118(2), 189(2), 191(2), 190, 351(2) and 352

             of BNS.

             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 applicants, the applicants have prima facie made out a case for

             grant of interim protection. Therefore, I am inclined to grant interim

             protection to the applicants. Hence, the following order:

                                                  ORDER

(i) Till the next date, in the event of arrest of applicants, namely, Dilwale 2 906-ABA-831-26.odt

Bapurao @ Baburao s/o Sahebrao Fulmali and Gulab s/o Gopala

Gaikwad in connection with Crime No.0145 of 2026 registered with

Police Station Ashti Dist. Beed punishable under Sections 115(2),

118(1), 118(2), 189(2), 191(2), 190, 351(2) and 352 of BNS., be

released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/-

each.

(ii) The applicants 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 applicants shall not tamper with the prosecution evidence in

any manner whatsoever.

(iv) The applicants shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE