Jaydip Nankubhai Gida vs The State Of Maharashtra
2026 Latest Caselaw 5346 Bom

Bombay High Court

Jaydip Nankubhai Gida vs The State Of Maharashtra on 20 May, 2026

2026:BHC-AUG:21952
             Dilwale                                       1                    905-ABA-830-26.odt




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                        905 ANTICIPATORY BAIL APPLICATION NO. 830 OF 2026

                                      Jaydip Nankubhai Gida
                                              VERSUS
                                    The State Of Maharashtra
                                                 ...
             Advocate for Applicant : Mr. P. A. Pol a/w Balaji Yenge, Mr. Rajesh D. for
             Pol Legal Juris
             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.0165

             of 2026 registered with Police Station Dhule Taluka Dist. Dhule

             punishable under Sections 318(4), 287, 223, 336(2), 340, 340(2) and

             3(5) of BNS read with Sections 3 and 7 of Essential Commodities Act,

             1955.

             3.        Issue notice to the respondent, 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                   905-ABA-830-26.odt




                                      ORDER

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

Nankubhai Gida in connection with Crime No.0165 of 2026 registered

with Police Station Dhule Taluka Dist. Dhule punishable under Sections

318(4), 287, 223, 336(2), 340, 340(2) and 3(5) of BNS read with

Sections 3 and 7 of Essential Commodities Act, 1955., 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