Anand Kalpesh Gandhi vs The State Of Maharashtra And Another
2026 Latest Caselaw 5343 Bom

Bombay High Court

Anand Kalpesh Gandhi vs The State Of Maharashtra And Another on 20 May, 2026

2026:BHC-AUG:21951
             Dilwale                                       1                    904-ABA-792-26.odt




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                        904 ANTICIPATORY BAIL APPLICATION NO. 792 OF 2026

                                      Anand Kalpesh Gandhi
                                             VERSUS
                             The State Of Maharashtra And Another
                                                 ...
             Advocate for Applicant : Mr. Gandhi Amol Subhash
             APP for Respondent-State: Mr. V. K. Kotecha
                                                 ...

                                      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.0314

             of 2026 registered with Police Station Sangamner City Dist. Ahilyanagar

             punishable under Sections 119(1), 3(5) of BNS read with Section 37(1)

             (a) and 135 of Maharashtra Police Act, 1951.

             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:



                                                  ORDER

 Dilwale                                        2                  904-ABA-792-26.odt


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

Kalpesh Gandhi in connection with Crime No.0314 of 2026 registered

with Police Station Sangamner City Dist. Ahilyanagar punishable under

Sections 119(1), 3(5) of BNS read with Section 37(1)(a) and 135 of

Maharashtra Police Act, 1951., 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