Jyotiba Jayramji Kharate vs The State Of Maharashtra And Another
2026 Latest Caselaw 5445 Bom

Bombay High Court

Jyotiba Jayramji Kharate vs The State Of Maharashtra And Another on 22 May, 2026

                                      {1}                         17-aba-862-2026

                   IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                              BENCH AT AURANGABAD

                   ANTICIPATORY BAIL APPLICATION NO. 862 OF 2026

Jyotiba Jayaramji Kharate                           ...Applicant

         Versus

The State of Maharashtra & Another                  ...Respondents

Mr. A.N. Nagargoje, Advocate for the applicant
Mr. D.J. Patil, APP for the 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.118 of

2026 registered with Vajirabad Police Station, District- Nanded for the

offences punishable under Sections 115, 119(1) and 296 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} 17-aba-862-2026

to the applicant, the applicant has prima 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; Jyotiba

Jayaramji Kharate in connection with C.R. No.118 of 2026 registered with

Vajirabad Police Station, District- Nanded for the offences punishable under

Sections 115, 119(1) and 296 of the Bharatiya Nyaya Sanhita, 2023, be

released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/-

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