Prakash Shrirang Jadhav And Others vs The State Of Maharashtra
2026 Latest Caselaw 5348 Bom

Bombay High Court

Prakash Shrirang Jadhav And Others vs The State Of Maharashtra on 20 May, 2026

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD.

          ANTICIPATORY BAIL APPLICATION NO.836 OF 2026

1. Prakash Shrirang Jadhav
2. Sau. Swati Prakash Jadhav
3. Prabhanjan Prakash Jadhav                            ... Applicants
      Versus

The State of Maharashtra                                ... Respondent
                                  .....
Shri. Vijay V. Deshmukh, Advocate for the Applicants
Shri. Kiran B. Jadhavar, APP for the State.
                                    .....

                         CORAM :      SIDDHESHWAR S. THOMBRE, J.
                                     (Vacation Court)

                         DATED :      20th MAY, 2026

PER COURT : -

1.     Heard the learned Advocate for the applicants and the learned

APP for the State.


2.     The applicants apprehend arrest in connection with Crime

No.09/2019 registered with Vedant Nagar Police Station, Dist.

Aurangabad for the offences punishable under Sections 406, 420, 465,

467, 468, 471 r/w. Sec. 34 of the Indian Penal Code.


3.     Issue notice to the respondent, returnable on 03.07.2026.

Learned APP waives service of notice for the respondent - State.


4.     Considering the allegations made in the FIR and the role
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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 the applicants, namely,

1. Prakash Shrirang Jadhav, 2. Sau. Swati Prakash Jadhav, 3. Prabhanjan

Prakash Jadhav in connection with Crime No.09/2019 registered with

Vedant Nagar Police Station, Dist. Aurangabad for the offences

punishable under Sections 406, 420, 465, 467, 468, 471 r/w. Sec. 34 of

the Indian Penal Code, be released on bail on executing P.R. Bond of

Rs.15,000/- [Rupees Fifteen Thousand] each, with one surety in the like

amount each.

(ii) The applicants shall attend the concerned Police Station on every

Saturday and Tuesday 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 GGP