Vijesh Suryakant Babar In Fir Vijay ... vs The State Of Maharashtra And Another
2026 Latest Caselaw 5448 Bom

Bombay High Court

Vijesh Suryakant Babar In Fir Vijay ... vs The State Of Maharashtra And Another on 22 May, 2026

                                                                904.ABA-859-2026.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

          ANTICIPATORY BAIL APPLICATION NO. 859 OF 2026

            1. VIJESH SURYAKANT BABAR IN FIR VIJAY BABAR
            2. SUMATI W/O VIJESH BABAR
                              VERSUS
             THE STATE OF MAHARASHTRA AND ANOTHER

                                     ......
                 Mr. Mahesh P. Kale, Advocate for Applicants
                 Mr. S. G. Sangle, APP for Respondent-State
                                     ......

                               CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                            [VACATION COURT]
                               DATE       : 22 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The Applicants apprehend arrest in connection with C.R. No. 215 of

2026 registered with Gangakhed Police Station, District Parbhani for the

offences punishable under Sections 107, 3(5) of the Bharatiya Nyaya

Sanhita, 2023.


3.     Issue notice to the Respondents, returnable on 08.07.2026. Learned

APP waives service of notice for Respondents - State.


4.     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 :
                                                                   904.ABA-859-2026.odt
                                         2

                                      ORDER

(i) Till the next date, in the event of arrest of Applicants namely Vijesh

Suryakant Babar In FIR Vijay Babar and Sumati W/O Vijesh Babar in

connection with C.R. No. 215 of 2026 registered with Gangakhed Police

Station, District Parbhani for the offences punishable under Sections 107,

3(5) of the Bharatiya Nyaya Sanhita, 2023, be released on bail on executing

P.R. Bond and Surety Bond of Rs.15,000/- each.

(ii) The Applicants shall attend the concerned Police Station on every

Monday and Thursday 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

NAJEEB..