Sunil Dada Alias Mahadev Narute vs .
2026 Latest Caselaw 5389 Bom

Bombay High Court

Sunil Dada Alias Mahadev Narute vs . on 21 May, 2026

                                                                                          7-269-26-aba.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIRCUIT BENCH AT KOLHAPUR
                                      CRIMINAL APPELLATE JURISDICTION
                                ANTICIPATORY BAIL APPLICATION NO. 269 OF 2026

                                              Sunil Dada Alias Mahadev Narute
                                                             Vs.
                                                State of Maharashtra and anr

                     Mr. Parish Rupanawar, advocate for the applicant
                     Mr. Avinash Naik, APP for the State
                                                        CORAM :    SACHIN S. DESHMUKH, J.
                                                        DATE :     21st MAY, 2026
                                                                   (VACATION C0URT)

                     P. C. :

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

                     2.        Applicant is apprehending his arrest in C.R. No. 10 of 2026

                     registered with Natepute Police Station, District Solapur for offences
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MASHAL
                     punishable under Sections 108, 80, 115(2), 352, 351(2), 3(5) of
Digitally
signed by
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MASHAL
Date:
2026.05.21
18:39:56
                     Bhartiya Nyaya Sanhita, 2023.
+0530




                     3.        The learned counsel for the Applicant submits that the

                     Applicant is innocent and has been falsely implicated in the present

                     case. It is submitted that even if the allegations contained in the FIR

                     are taken at their face value does not constitute alleged commission

                     of offence. The learned counsel submits that in absence of specific

                     overt act/allegation or role attributed to the Applicant that connects



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        the applicant to the alleged offence, entails the applicant to protect

        his liberty.

        4.      Learned APP has vehemently opposed the application

        submitting that the offence is serious in nature and prayed to reject

        the application.

        5.      Perusal of the record indicates that the marriage was

        performed in 2024 whereas deceased committed suicide on

        16/01/2026. Prima facie in absence of proximate and compelling

        reasons, the case is made out for grant of ad-interim relief.

        6.      Hence, following order:

                                        ORDER

I. In the event of arrest of the applicant Sunil Dada Alias Mahadev Narute, in connection with C.R. No. 10 of 2026 registered with Natepute Police Station, District Solapur for offences punishable under Sections 108, 80, 115(2), 352, 351(2), 3(5) of Bhartiya Nyaya Sanhita, 2023, the applicant be released on bail on executing Personal Bond in the sum of Rs. 25,000/- with one surety in the like amount.

II. The applicant shall attend the concerned police station every Sunday between 10.00 a.m. to 12.00 noon as and when called by the Investigating Officer in

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writing.

III. The applicant shall not tamper the prosecution evidence.

7. Stand over to 29/06/2026.

                                             [SACHIN S. DESHMUKH, J.]




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