Bombay High Court
Dilip Rohidas Pawar vs The State Of Maharashtra on 19 December, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2025:BHC-AS:56540 914-ABA-3477-2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.3477 OF 2025
Dilip Rohidas Pawar & Anr. ...Applicants
Versus
The State of Maharashtra ...Respondent
Mr. Ranjeet M. Pawar, for the Applicants.
Mr. S. M. Mangaonkar, APP, for the Respondent-State.
CORAM: MADHAV J. JAMDAR, J.
DATED : 19th DECEMBER 2025
PC:-
1. Heard Mr. Pawar, learned Counsel appearing for the
Applicants and Mr. Mangaonkar, learned APP appearing for the
Respondent-State.
2. The Applicants are seeking pre-arrest bail in this Application
filed under Section 482 of Bharatiya Nagrik Surksha Sanhita, 2023
in connection with C.R. No.245 of 2025 registered with Baramati
City Police Station, District-Pune for the offences punishable under
Sections 109, 189(2), 189(4), 190, 191(2), 191(3), 118(1), 115 (2), 352,
351 (2), 351(3) of the Bharatiya Nyaya Sanhita, 2023 ("BNSS").
3. The prosecution case is set out in paragraph No.4 of the order
dated 1st December 2025 passed by the learned Additional Sessions
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Judge, Baramati, District-Pune in Criminal Bail Application No.917
of 2025, which reads as under:
"4. On 15.07.2025, while admitted in Giriraj
Hospital, Baramati, complainant-Rohidas Chima
Dhotre made statement to Baramati City Police
Station alleging that on that day at 10.30 a.m., he, his
neighbour and relatives had been to temple for
darshan and at about 11.55 a.m., he, cousin Arjun
Hanumant Dhotre, wife Archana, son Sachin and his
wife Puja with Aslam Pathan and Harishchandra
Pawar reached on the bridge at Panchshil Nagar. At
that time, accused-Ganesh Pawar and five others
approached from rear side with axe, sickles and lathi,
wherein, accused Ganesh held axe. All suddenly
assaulted complainant, out of whom, accused-
Ganesh uttering to kill the complainant, hit the axe
from reverse side on the back of his head; accused-
Jalindar Pawar manhandled him, threatened and
assaulted him with sickle; present accused Dilip
Pawar also manhandled him and assaulted by sickle
with threats and abuses; accused-Chhotya alias
Vitthal Pawar and present accused-Suresh Pawar
similarly abused, threatened him and assaulted with
sickles; and accused Chandrakant Pawar hit wooden
log on right knee injuring complainant.
Complainant's cousin Arjun Hanumant Dhotre was
caught by present-accused Suresh from back, and
then, accused Chhotya alias Vitthal Pawar injured
him with sickle behind his left ear. On such report,
FIR was registered and investigation is sought to be
made from present accused by taking them into
custody."
4. It is the submission of Mr. Pawar, learned Counsel appearing
for the Applicants that there are cross complaints. The injuries are
simple in nature. The Applicants are accused Nos.3 and 5. The role
attributed to the Applicants is that they have assaulted the injured
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with fists and kicks and abused the First Informant. Mr. Pawar,
learned Counsel submits that wrongly the learned Additional
Sessions Judge has assumed that the Applicant No.2-Suresh (accused
No.5) has assaulted the injured with sickle. Mr. Pawar, learned
Counsel submits that charge sheet has already been filed against the
Co-Accused who has been arrested and therefore, investigation is
substantially completed.
5. On the other hand Mr. Mangaonkar, learned APP strongly
opposes Application. He submits that the weapon used in the crime
is to be recovered. Mr. Mangaonkar, learned APP further submits
that there is one antecedent. Therefore, the Anticipatory Bail be not
granted.
6. Perusal of the record shows that the role attributed to the
presents Applicants is that they have abused and assaulted the
injured with fists and kicks. The injuries are simple in nature. The
Accused No.1 and 4 were arrested and released on regular bail.
Charge sheet has already been filed against them. Thus, the
substantial investigation is completed.
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7. Although there is one antecedent, the same is of the year 2022.
Accordingly, the case is made out for grant of Anticipatory Bail. In
view thereof, the following order is passed:
ORDER
(a) In the event of arrest of the Applicant No.1-Dilip Rohidas Pawar and the Applicant No.2-Suresh Rohidas Pawar in connection with C.R. No.245 of 2015 registered with the Baramati City Police Station, Baramati, District-Pune, the Applicants are directed to be released on bail on their furnishing P.R. Bond in the sum of Rs.25,000/- each with one or two solvent sureties each in the like amount.
(b) The Applicant shall attend the Baramati City Police Station, Baramati, District-Pune, on 29 th December 2025 and 30th December 2025 between 11:00 a.m. to 02:00 p.m. and shall co-operate with the investigation.
(c) The Applicant shall attend the Baramati City Police Station, Baramati, District-Pune as and when called by the Investigating Officer and shall co-operate with the investigation.
(d) The Applicants shall furnish their cell phone number and residential address to the Investigating Officer and Page 4 Sonali ::: Uploaded on - 20/12/2025 ::: Downloaded on - 26/12/2025 21:50:03 ::: 914-ABA-3477-2025.DOC shall keep the same updated, in case of any change thereto.
(e) The Applicants shall not directly or indirectly make any inducement, threat, or promise to any person acquainted with the facts of the case so as to dissuade such a person from disclosing the facts to the Court or to any Police personnel.
(f) The Applicants shall not tamper with the prosecution evidence and shall not contact or influence the Complainant or any witness in any manner.
(g) The Applicants shall not leave India without prior permission of the Court.
8. The Anticipatory Bail Application is disposed of accordingly.
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