Balaji Pandurang Sarkate vs The State Of Maharashtra
2026 Latest Caselaw 5363 Bom

Bombay High Court

Balaji Pandurang Sarkate vs The State Of Maharashtra on 21 May, 2026

                                      {1}                     13-ABA823-2026

                   IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                              BENCH AT AURANGABAD

                   ANTICIPATORY BAIL APPLICATION NO. 853 OF 2026

Balaji Pandurang Sarkate                             ...Applicant

         Versus

The State of Maharashtra                             ...Respondent

Mr. B.N. Magar, Advocate for the applicant
Mr. S.G. Sangle, APP for the State
                                   .......

                                    CORAM : SIDDHESHWAR S. THOMBRE, J.
                                            (VACATION COURT)

                                    DATE : 21st MAY, 2026

ORDER :

1. Heard the learned Advocate for the applicant and learned APP for the

State.

2. The applicant apprehends arrest in connection with C.R. No. 149 of

2026 registered with Hingoli Rural Police Station, Taluka and District

Hingoli for the offences punishable under Sections 118(1), 118(2), 115(2),

351(2), 352, 189(2), 191(2), 191(3), 190 of the Bharatiya Nyaya Sanhita,

2023.

3. Issue notice to the respondent, returnable on 10.06.2026. Learned

APP waives service of notice for respondent - State.

Bhagyawant Punde
                                      {2}                       13-ABA823-2026

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

(i) Till the next date, in the event of arrest of applicants namely; Balaji

Pandurang Sarkate in connection with C.R. No. 149 of 2026 registered with

Hingoli Rural Police Station, Taluka and District Hingoli for the offences

punishable under Sections 118(1), 118(2), 115(2), 351(2), 352, 189(2),

191(2), 191(3), 190 of the Bharatiya Nyaya Sanhita, 2023 be released on

bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each with one

solvent surety in the like amount.

(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

Bhagyawant Punde