Atul Dhondiram Bankar vs The State Of Maharashtra
2026 Latest Caselaw 5345 Bom

Bombay High Court

Atul Dhondiram Bankar vs The State Of Maharashtra on 20 May, 2026

2026:BHC-AUG:21950
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                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                        909 ANTICIPATORY BAIL APPLICATION NO. 834 OF 2026

                                      Atul Dhondiram Bankar
                                              VERSUS
                                     The State Of Maharashtra
                                                 ...
             Advocate for Applicant : Mr. Parghane Madhukar M.
             APP for Respondent-State: Mr. D. J. Patil
                                                 ...

                                      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.0225

             of 2025 registered with Police Station Amalner Dist. Beed punishable

             under Sections 61(2), 318(4), 351(2) and 3(5) of BNS.

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

             APP waives service of notice for respondent - State.

             4.        The learned counsel for the applicant submits that the present

             applicant was not implicated as an accused in the FIR and his subsequent

             inclusion is an after thought. The applicant is ready to abide the

             conditions imposed and is ready to cooperate with the Investigating

             Agency.

             5.        Considering the fact that the name of the present applicant was not

             included in the FIR and the same has been revealed after interrogation of
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accused under arrest, I am of the opinion that the custodial interrogation

of the present applicant is not necessary, particularly when the applicant

is ready to abide by the condition imposed by this Court for securing his

attendance before the Investigating Agency. Therefore, I am inclined to

grant interim protection to the present applicant. Hence, I pass the

following order:-

                                     ORDER

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

Dhondiram Bankar in connection with Crime No.0225 of 2025 registered

with Police Station Amalner Dist. Beed punishable under Sections 61(2),

318(4), 351(2) and 3(5) of BNS , 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