Sachin Dattatray Vidhate vs The State Of Maharashtra
2026 Latest Caselaw 5375 Bom

Bombay High Court

Sachin Dattatray Vidhate vs The State Of Maharashtra on 21 May, 2026

                                                                903.ABA-808-2026.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

          ANTICIPATORY BAIL APPLICATION NO. 808 OF 2026

                      SACHIN DATTATRAY VIDHATE
                               VERSUS
                     THE STATE OF MAHARASHTRA

                                   ......
          Mr. Nimbalkar Abhay Rajendra, Advocate for Applicant
               Mr. S. A. Gaikwad, 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. 667 of

2024 registered with M.I.D.C. Police Station, District Ahilyanagar, for the

offences punishable under Sections 316(5), 318(3), 318(4), 61(2) of the

Bharatiya Nyaya Sanhita, 2023 and under Section 3 of the Maharashtra

Protection of Interest of Depositors (In Financial Establishments) Act, 1999.


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

interim protection. Therefore, I am inclined to grant interim protection to
                                                                   903.ABA-808-2026.odt
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the Applicant. Hence, the following order :

                                      ORDER

(i) Till the next date, in the event of arrest of Applicant namely Sachin

Dattatray Vidhate in connection with C.R. No. 667 of 2024 registered with

M.I.D.C. Police Station, District Ahilyanagar, for the offences punishable

under Sections 316(5), 318(3), 318(4), 61(2) of the Bharatiya Nyaya

Sanhita, 2023 and Section 3 of the Maharashtra Protection of Interest of

Depositors (In Financial Establishments) Act, 1999, 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 not tamper with the prosecution evidence in any

manner whatsoever.

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

(v) Leave is granted to place a copy of charge-sheet on the next date.

[ SIDDHESHWAR S. THOMBRE ] JUDGE NAJEEB..