Ratan Jangid Banshilal Jangid vs The State Of Maharashtra
2026 Latest Caselaw 5377 Bom

Bombay High Court

Ratan Jangid Banshilal Jangid vs The State Of Maharashtra on 21 May, 2026

                                 1 of 2                905-ABA.846.2026



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

         905 ANTICIPATORY BAIL APPLICATION NO. 846 OF 2026

                 RATAN JANGID BANSHILAL JANGID
                                VERSUS
                   THE STATE OF MAHARASHTRA
                                   ...
Mr. Sohail Shaikh h/f. Mr. Nilesh S. Ghanekar, Advocate for Applicant.
Mr. S. A. Gaikwad, APP for Respondent-State.
                                   ...

                         CORAM :          SIDDHESHWAR S. THOMBRE, J.
                         DATE     :       21st MAY, 2026
                                          (VACATION COURT)
P.C.:-

1.         Heard learned Advocates for the respective parties.

2.         The Applicant apprehend arrest in connection with C.R.

No.0477 of 2024 registered with Naldurg Police Station, District

Dharashiv, for the offences punishable under Sections 406, 409, 417,

420, 465, 467, 468, 471, 504, 506 and 34 of the Indian Penal Code.

3.         Issue notice to the respondents, returnable on 09.06.2026.

Mr. S. A. Gaikwad, learned APP waives service of notice for respondent

- State.

4.         Considering the submissions made by learned Advocate for

the Applicant that the Applicant is ready and willing to deposit the

entire amount of Rs.32,22,593/- before this Court within a period of

two weeks from today and the allegations made in the FIR along with

the role attributed to the Applicant, the Applicant has prima facie made
                                             2 of 2               905-ABA.846.2026



          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 applicant namely; Ratan Jangid Banshilal Jangid in connection with C.R. No.0477 of 2024 registered with Naldurg Police Station, District Dharashiv, for the offences punishable under Sections 406, 409, 417, 420, 465, 467, 468, 471, 504, 506 and 34 of the Indian Penal Code, be released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each.

(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.

(v) The Applicant shall deposit the aforesaid amount within the time stipulated.

(SIDDHESHWAR S. THOMBRE, J.)

Tauseef