Ramesh Alias Karan Nanasaheb Bhalerao vs The State Of Maharashtra And Another
2026 Latest Caselaw 5434 Bom

Bombay High Court

Ramesh Alias Karan Nanasaheb Bhalerao vs The State Of Maharashtra And Another on 22 May, 2026

                                      {1}                         19-aba-863-2026

                   IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                              BENCH AT AURANGABAD

                   ANTICIPATORY BAIL APPLICATION NO. 863 OF 2026

Ramesh @ Karan Nanasaheb Bhalerao                           ...Applicant

         Versus

The State of Maharashtra & Another                          ...Respondents

Mr. R.R. Karpe, Advocate for the applicant
Mr. R.K. Ingole, APP for State
                                   .......

                                    CORAM : SIDDHESHWAR S. THOMBRE, J.
                                            (VACATION COURT)

                                    DATE : 22nd MAY, 2026

ORDER :

. Heard the learned Advocate for the respective parties.

2. The applicant apprehend arrest in connection with C.R. No.292 of

2026 registered with Bhoom Police Station, District- Dharashiv, for the

offences punishable under Sections 132, 324(3), 352, 351(2) of the

Bharatiya Nyaya Sanhita, 2023.

3. Issue notice to the respondents, returnable on 06.07.2026. Learned

APP waives service of notice for respondents - State.

4. Considering the allegations made in the FIR and the role attributed

Bhagyawant Punde {2} 19-aba-863-2026

to the applicant, the applicant has facie made 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; Ramesh

@ Karan Nanasaheb Bhalerao in connection with C.R. No.292 of 2026

registered with Bhoom Police Station, District- Dharashiv, for the offences

punishable under Sections 132, 324(3), 352, 351(2) of the Bharatiya Nyaya

Sanhita, 2023, be released on bail on executing P.R. Bond and Surety Bond

of Rs.15,000/- each with one solvent surety in the like amount.

(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.

(SIDDHESHWAR S. THOMBRE) JUDGE

Bhagyawant Punde