Abhijeet Bharat Sagare And Another vs The State Of Maharashtra And Another
2026 Latest Caselaw 5349 Bom

Bombay High Court

Abhijeet Bharat Sagare And Another vs The State Of Maharashtra And Another on 20 May, 2026

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

           ANTICIPATORY BAIL APPLICATION NO.837 OF 2026

1. Abhijeet Bharat Sagare
2. Shashank @ Sumit Shrikant Modi                       ... Applicants
         Versus

The State of Maharashtra & Another                       ... Respondents
                                   .....
Shri. Sudarshan J. Salunke, Advocate for the Applicants
Shri. K. B. Jadhavar, APP for the Respondent nos.1 & 2 - 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.

0126 of 2026, registered with Kalamb Police Station, Dist. Dharashiv

(Osmanabad), for the offences punishable under Sections 118(2),

119(2), 115(2), 324(4), 352, 189(1), 189 (2), 189(4), 191(1), 191(2),

191(3), 190 of the Bharatiya Nyaya Sanhita, 2023.


3.        Issue notice to the respondents, returnable on 22.06.2026.

Learned APP waives service of notice for the respondent nos.1 and 2 -

State.
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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 the applicants, namely,

Abhijeet Bharat Sagare and Shashank @ Sumit Shrikant Modi in

connection with Crime No. 0126 of 2026, registered with Kalamb Police

Station, Dist. Dharashiv (Osmanabad), for the offences punishable under

Sections 118(2), 119(2), 115(2), 324(4), 352, 189(1), 189 (2), 189(4),

191(1), 191(2), 191(3), 190 of the Bharatiya Nyaya Sanhita, 2023, 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