Shamrao Vishwambhar Padule And Another vs The State Of Maharashtra
2026 Latest Caselaw 5385 Bom

Bombay High Court

Shamrao Vishwambhar Padule And Another vs The State Of Maharashtra on 21 May, 2026

                                                  A.B.A. No.855/2026
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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD


       ANTICIPATORY BAIL APPLICATION NO.855 OF 2026


Shamrao s/o Vishwambhar Padule & anr.       ....Applicants

     VERSUS

The State of Maharashtra                    .....Respondent

                                  .......
Mr. V.D. Salunke, Advocate for applicants
Mr. S.G. Sangle, A.P.P. for respondent
                                  .......

                       CORAM : SIDDHESHWAR S. THOMBRE, J.
                               VACATION COURT

                       DATE    : 21st MAY, 2026
PER COURT :


1.         The applicants apprehend arrest in connection with

Crime No.83/2026, registered at Pimpalner Police Station, District

Beed for the offences punishable under Sections 109, 118(2),

126(2), 190, 191(2), 191(3), 324(4), 351(2), 352 of the Bhartiya

Nyaya Sanhita, 2023, Sections 4 and 25 of the Arms Act and

Sections 3 and 7 of the Criminal Amendment Act.


2.         Issue notice to respondents returnable on 10th June
                                                       A.B.A. No.855/2026
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2026. Learned A.P.P. waives service for respondent.


3.          Considering the allegations made in the F.I.R. and the

role attributedto the applicants, the applicants have prima facie

made out a case for grant of interim protection. Therefore, I am

inclined to grant interim protection the to the applicants. Hence the

order :


                              ORDER

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

Shamrao Vishwambhar Padule and Sharad Vitthalrao Patil in

connection with Crime No.83/2026, registered at Pimpalner Police

Station, District Beed for the offences punishable under Sections

109, 118(2), 126(2), 190, 191(2), 191(3), 324(4), 351(2), 352 of

the Bhartiya Nyaya Sanhita, 2023, Sections 4 and 25 of the Arms

Act and Sections 3 and 7 of the Criminal Amendment Act, the

applicants be released on bail on executing P.R. bond of Rs.15,000/-

(Rupees fifteen thousand) each with one surety in the like amount.

(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.

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(iii) The applicants shall not tamper with the prosecution evidence

in any manner whatsoever.

(iv) The applicants shall co-operate with the investigating agency.

(SIDDHESHWAR S. THOMBRE, J.)

fmp/-