Shiva Alias Shivaji Wamanrao Kamble And ... vs The State Of Maharashtra
2026 Latest Caselaw 5446 Bom

Bombay High Court

Shiva Alias Shivaji Wamanrao Kamble And ... vs The State Of Maharashtra on 22 May, 2026

                                      {1}                         15-aba-864-2026

                   IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                              BENCH AT AURANGABAD

                   ANTICIPATORY BAIL APPLICATION NO. 864 OF 2026

1.       Shiva Alias Shivaji Wamanrao Kamble
2.       Satyam Sudhakar Kamble                             ...Applicants

         Versus

         The State of Maharashtra                           ...Respondent

Mr. Dhananjay Patil, Advocate for the applicants
Mr. B.A. Shinde, APP for State
                                    .......

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

                                    DATE : 22nd MAY, 2026

ORDER :

. Leave to amend.

2. Heard the learned Advocate for the respective parties.

3. The applicants apprehend arrest in connection with C.R. No. 82 of

2026 registered with Devni Police Station, District- Latur, for the offences

punishable under Sections 135, 109, 115(2), 118(2), 189(2), 189(4) 190,

191(2), 191(3), 351(2) and 352 of the Bharatiya Nyaya Sanhita, 2023.

4. Issue notice to the respondent, returnable on 06.07.2026. Learned

APP waives service of notice for respondent - State.

Bhagyawant Punde
                                       {2}                       15-aba-864-2026

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

to the applicants, the applicants have prima facie made out a case for grant

of interim protection. Therefore, I am inclined to grant interim protection to

the applicants. Hence, the following order :

ORDER

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

Alias Shivaji Wamanrao Kamble and Satyam Sudhakar Kamble in

connection with C.R. No. 82 of 2026 registered with Devni Police Station,

District- Latur, for the offences punishable under Sections 135, 109, 115(2),

118(2), 189(2), 189(4) 190, 191(2), 191(3), 351(2) and 352 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 applicants 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 applicants shall not tamper with the prosecution evidence in

any manner whatsoever.

(iv) The applicants shall cooperate with the Investigating Agency.

(SIDDHESHWAR S. THOMBRE) JUDGE

Bhagyawant Punde