Supreme Court - Daily Orders
Nikhil Dilip Balwadkar vs The State Of Maharashtra on 2 April, 2026
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. OF 2026
(Arising out of SLP(Criminal) No.18869/2025)
NIKHIL DILIP BALWADKAR Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
O R D E R
1. Leave granted.
2. We have heard the learned Senior counsel appearing for the appellant and the learned counsel appearing for the respondent(s).
3. The appellant seeks bail in connection with FIR No.96 of 2023, registered at Police Station-Shirgaon Parandwadi, District – Pimpri Chinchwad, for the offences punishable under Sections 302, 34, 120B, 201, 109 and 212 of the Indian Penal Code, 1860, Sections 3(1)
(i)(ii), 3(2), 3(3) and 3(4) of the Maharashtra Signature Not Verified Control of Organised Crime Act, 1999, Section Digitally signed by NISHA KHULBEY Date: 2026.04.04 13:06:12 IST Reason: 135 of the Maharashtra Police Act, 1951 and Sections 4 and 27 of the Arms Act,1959.
4. Apart from the period of 2 incarceration already undergone by the appellant, the fact remains that there is inadequate material with respect to the involvement of the appellant in the main incident, except to the extent that after the occurrence of the said incident, the appellant facilitated the escape of the other accused.
5. Learned Senior counsel appearing for the appellant also submitted that the co- accused has been granted bail.
6. Taking note of the above, we are inclined to set aside the impugned order and grant bail to the appellant.
7. Accordingly, the impugned order is set aside and the appellant is granted bail, subject to the terms and conditions to be imposed by the Trial Court.
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8. The appeal is, accordingly, allowed.
9. Pending application(s), if any, shall stand disposed of.
................J. (M.M. SUNDRESH) ……………......................J. (NONGMEIKAPAM KOTISWAR SINGH) New Delhi 02.04.2026 4 ITEM NO.6 COURT NO.5 SECTION II-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s). 18869/2025 [Arising out of impugned final judgment and order dated 05-08-2025 in CRLBA No. 492/2025 passed by the High Court of Judicature at Bombay] NIKHIL DILIP BALWADKAR Petitioner(s) VERSUS THE STATE OF MAHARASHTRA & ANR. Respondent(s) Date : 02-04-2026 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :
Mr. Sudhanshu S Choudhari, Sr. Adv. Mr. Vatsalya Vigya, AOR Mr. Sagar Kawade, Adv.
Mr. Yash Singhania, Adv. Ms. Gautami Yadav, Adv. Ms. Pranjal Chapalgaonkar, Adv.
For Respondent(s) :
Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Sourav Singh, Adv.
Ms. Chitransha Singh Sikarwar, Adv.
Mr. Shantanu Phanse, Adv. Ms. Preet Phanse, Adv.
Mr. Rishabh Mishra, Adv. Mr. Siddhant Sharma, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.5
The appeal is allowed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (POONAM VAID) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)