Bombay High Court
Ritesh Rajesh Jadhav vs State Of Maharashtra on 6 November, 2025
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
2025:BHC-AS:47054 915-ABA-3048-2025.DOC
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.3048 OF 2025
Ritesh Rajesh Jadhav ...Applicant
Versus
The State of Maharashtra ...Respondent
Mr. Rahul Kate, for the Applicant.
Ms. R. V. Newton, APP, for the Respondent-State.
Mr. Gorakh Punekar, GPSI, attached to Daund Police Station, Pune
Rural, Pune, present.
CORAM: MADHAV J. JAMDAR, J.
DATED : 6th NOVEMBER 2025
PC:-
1. Heard Mr. Kate, learned Counsel appearing for the Applicant
and Ms. Newton, learned APP appearing for the Respondent-State.
2. This application is filed under Section 482 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 seeking pre-arrest bail in
connection with C.R. No.439 of 2025 registered with Daund Police
Station, Pune Rural, Pune, for the offences punishable under
Sections 118(1), 119(1), 115(2), 352, 351(2) and 3(5) of the
Bharatiya Nyay Sanhita, 2023 and under Sections 39 and 45 of the
Maharashtra Money-Lending (Regulation) Act, 2014.
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3. As per the prosecution case, the First Informant has taken
some loan from the father of the Applicant and he has not paid the
interest and therefore, there is some dispute between the First
Informant and the present Applicant. It is the prosecution case that
the Applicant has assulted the First Informant with fists and kick
blows and also with a stick.
4. It is the submission of Mr. Kate, learned Counsel appearing
for the Applicant that there are no antecedents against the
Applicant and the injuries are of simple in nature and therefore,
the Anticipatory Bail Application be allowed.
5. Ms. Newton, learned APP strongly opposes the Anticipatory
Bail Application. She submits that in this case, the custodial
interrogation of the Applicant is necessary as the Applicant has
assulted the injured with a stick.
6. Perusal of the record shows that the incident in question has
taken place as the First Informant has not paid the interest on the
loan amount advanced by the father of the present Applicant. As
per the prosecution case, the Applicant has assulted the First
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Informant with fists and kick blows and with a stick. The injuries
are simple in nature.
7. 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-Ritesh Rajesh Jadhav in connection with C.R. No.439 of 2025 registered with the Daund Police Station, Pune Rural, Pune, the Applicant is directed to be released on bail on his furnishing P.R. Bond in the sum of Rs.25,000/- with one or two solvent sureties in the like amount.
(b) The Applicant shall attend the Daund Police Station, Pune Rural, Pune, on Monday and Thursday between 10:00 a.m. to 12:00 noon, till filing of the chargesheet.
(c) The Applicant shall cooperate with the Investigating Officer in conducting investigation.
(d) The Applicant shall furnish his cell phone number and permanent address to the Investigating Officer and Page 3 Sonali ::: Uploaded on - 06/11/2025 ::: Downloaded on - 06/11/2025 21:40:43 ::: 915-ABA-3048-2025.DOC shall keep the same updated, in case of any change thereto.
(e) The Applicant 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 Applicant shall not tamper with the prosecution evidence and shall not contact or influence the Complainant or any witness in any manner.
8. The Anticipatory Bail Application is disposed of accordingly.
[MADHAV J. JAMDAR, J.] SONALI MILIND PATIL Digitally signed by SONALI MILIND PATIL Date: 2025.11.06 18:52:00 +0530 Page 4 Sonali ::: Uploaded on - 06/11/2025 ::: Downloaded on - 06/11/2025 21:40:43 :::