Dilip Raosaheb Lihinar vs The State Of Maharashtra
2026 Latest Caselaw 5373 Bom

Bombay High Court

Dilip Raosaheb Lihinar vs The State Of Maharashtra on 21 May, 2026

                                                                906.ABA-847-2026.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

          ANTICIPATORY BAIL APPLICATION NO. 847 OF 2026

                       DILIP RAOSAHEB LIHINAR
                               VERSUS
                     THE STATE OF MAHARASHTRA
                                   ......
              Mr. Ladda Somnath G., Advocate for Applicant
               Mr. S. G. Sangle, APP for Respondent-State
                                   ......

                               CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                            [VACATION COURT]
                               DATE       : 21 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The Applicant apprehends arrest in connection with C.R. No.87 of

2026 registered with Kannad Rural Police Station, District Chhatrapati

Sambhajinagar, for the offences punishable under Sections 316(2), 318(2)

of the Bharatiya Nyaya Sanhita, 2023, under Sections 5 and 6 of the

Maharashtra Prevention of Malpractices at University Board and Other

Specified Examinations Act, 1982 and under Sections 66(d), 72 and 72-A of

the Information Technology Act, 2000.


3.     Issue notice to the Respondent, returnable on 08.07.2026. 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
                                                                  906.ABA-847-2026.odt
                                         2

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 Applicant namely Dilip

Raosaheb Lihinar in connection with C.R. No.87 of 2026 registered with

Kannad Rural Police Station, District Chhatrapati Sambhajinagar, for the

offences punishable under Sections 316(2), 318(2) of the Bharatiya Nyaya

Sanhita, 2023, under Sections 5 and 6 of the Maharashtra Prevention of

Malpractices at University Board and Other Specified Examinations Act,

1982 and under Sections 66(d), 72 and 72-A of the Information Technology

Act, 2000, be released on bail on executing P.R. Bond and Surety Bond of

Rs.15,000/- with one solvent surety in the like amount.

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

Saturday and Sunday between 10.00 a.m. and 02.00 p.m. till the next date.

(iii) The Applicant shall hand over his mobile phone, laptop, and all other

devices available with him to the Investigating Agency.

(iv) The Applicant shall not tamper with the prosecution evidence in any

manner whatsoever.

(v) The Applicant shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE NAJEEB..