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Bombay High Court
Prakalp Pradeep Alve vs State Of Maharashtra on 21 May, 2026
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CR. ANTICIPATORY BAIL APPLICATION NO.1333 OF 2026
Prakalp Pradeep Alve .. Applicant
Vs.
State of Maharashtra,
Through Manekpur Police Station,
Vasai, Palghar .. Respondent
Mr. Induprakash Tripathi, i/by Mr. C.K. Tripathi, Advocates for the
Applicant.
Mr. Prashant P. Jadhav, Additional Public Prosecutor for the Respondent-
State of Maharashtra.
PSI Vikas Sukalwad, Manikpur Police Station is present in Court.
CORAM : GAUTAM A. ANKHAD, J.
DATE : 21ST MAY 2026
[ VACATION COURT ]
P.C. :
1. Heard Mr. Tripathi, the learned Counsel for the Applicants.
2. The case of the complainant is that the Applicants were engaged in
the real estate and construction business. The complainant contends that
in the year 2023, the Applicants have duped him of huge amount of
money by promising to develop a property at Vasai. It is the contention
of the complainant that inspite of taking Rs.75,00,000/-, the Applicants
have not given the share of the complainant.
22-ABA-1333-2026.doc Dixit
3. Mr. Jadhav, learned APP appearing for the Respondent no.1-State,
strongly opposes the Application.
4. It appears that this is merely a civil dispute which is given a colour
of criminality. In this premises, the following order is passed:
(i) In the event of arrest, the Applicant- Mr. Prakalp
Pradeep Alve, shall be released on bail in connection
with C.R. no.410 dated 24th November 2024, registered
with Manekpur Police Station, under sections 352,
351(2), 318(4), 316(2), 3(5) of Bhartiya Nyaya
Sanhita 2023, on furnishing P.R. bond in the sum of
Rs.25,000/- with one or two sureties in the like
amount.
(ii) The Applicant shall report to the Investigating Officer
of the concerned Police Station for a period from 25th
May 2026 to 29th May 2026, between 10.00 A.M. to
01.00 P.M.
(iii) The Applicant shall not directly or indirectly make any
inducement, threat or promise to any person/s
acquainted with the facts of the case to dissuade such
22-ABA-1333-2026.doc Dixit
person/s from disclosing the facts to the Court or any
police officer.
(iv) The Applicant shall not tamper with the evidence in
any manner.
(v) The Applicant shall provide the Investigating Officer
with his residential address along with proof, his
contact number, e-mail and must inform the
Investigating Officer of any changes to this
information from time to time.
(vi) The Applicant shall co-operate with the Investigating
Officer in the process of investigation of the present
crime.
5. Stand over to 18th June 2026.
[GAUTAM A. ANKHAD, J.]
Digitally
signed by
ABHAY DIXIT
ABHAY Date: 22-ABA-1333-2026.doc Dixit
DIXIT 2026.05.22
22:34:25
+0530
