Bombay High Court
Pradip S/O Rambhau Bawankule vs State Of Maharashtra Thr Pso., ... on 26 February, 2026
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (BA) NO. 175/2026
(Pradip S/o Rambhau Bawankule Vs. State of Maharashtra)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.V. Sirpurkar, Advocate for applicant.
Mr. A. R. Chutke, APP for non-applicant/State.
Mr. H. Dhage, Advocate assists to prosecution.
CORAM: M. M. NERLIKAR, J.
DATED : 26/02/2026.
Heard.
2. By this application, the applicant is seeking bail in
connection with Crime No.654/2025 registered with Police
Station Bramhapuri, Tal. Bramhapur, Dist. Chandrapur for
the offence punishable under Sections 120(B), 294, 326,
342, 387, 506 of the Indian Penal Code read with Sections
39 and 44 of the Maharashtra Money Lending (Regulation)
Act and Sections 143(1)(a)(f), 143(2) of the Bhartiya
Nyaya Sanhita read with Sections 18 and 19 of the
Transplantation of Human Organs and Tissues Act, 1994.
3. Brief facts of the prosecution story is that the
informant who is an agriculturist R/o Minthur village-
Nagbhid, Dist. Chandrapur is also engaged in dairy
business. In the year 2021, he owned around 12 cattle.
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During March 2021, there was an outbreak of lumpy skin
disease among the cattle, consequently all his cattle
became ill and most of them eventually died, causing him
financial distress. Due to the said financial difficulties, on
02.02.2021, the informant borrowed an amount of Rs.
1,00,000/- from accused No. 1 in the F.I.R. No. 645/2025
that is Manish Ghatbandhe on interest which was supposed
to be repaid within 15 days along with such interest. On
31/03/2021, he paid Rs. 15,000/- in cash towards the
payment to the Accused No. 1. However, he was unable to
repay the balance amount, the accused No. 1 abused and
threatened him and imposed penal interest of 20% along
with daily penalty of Rs. 5000/- Due to pressure exerted by
accused No. 1, he borrowed money from several other
persons i.e. accused No.2 Kishor Bawankule, accused No. 3
Laxman Urkude, accused No. 4 Pradip Rambhau
Bawankule, the Applicant in this instance, accused No. 5
Satyawan Borkar and Accused No. 6 Sanjay Ballarpure.
They all recovered amount from him which was
approximately six times more than what was lent by
improving excessive rate of interest. The said amount was
recovered by the accused persons illegally from the
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informant by assaulting him. Under pressure and fear, the
informant was compelled to sell his kidney in Cambodia
Based of the aforesaid allegations, FIR came to be
registered.
4. The learned counsel appearing for the applicant
submits that this Court has already granted bail to two
persons namely Laxman Pundalik Urkude in Criminal
Application (BA) No. 92/2026 and Sanjay Ballarpure in
Criminal Application in (BA) No.51/2026. He submits that
there are similar allegations against the present applicant
also. Therefore, he prays that the applicant is entitled for
bail on the ground of parity. He submits that there are no
allegations in respect of the transplant of the kidney of the
informant, therefore the applicant cannot be implicated
under Sections 18 and 19 of the Transplantation of Human
Organs and Tissues Act, 1994. He therefore submits that
now the entire investigation is over. The documentary
evidence has been collected by the Investigating Officer,
therefore nothing remains to be recovered from the present
applicant, he be released on bail.
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5. On the other hand, the learned APP and the
learned counsel appearing for the informant vehemently
oppose the application and submit that the applicant has
given loan amount of Rs. 2,40,000/- to the informant and
the applicant has recovered amount of Rs. 13,00,000/-. He
further submits that not only that the landed property of
1.5 acre has also been transferred in the name of the
present applicant. They further submit that the present
applicant is not a licensed money lender. Inquiry was
conducted by the District Deputy Registrar Cooperative
Societies which report reveal that the applicant is involved
in illegal money lending business, therefore submits that he
may not be granted bail.
6. I have considered the rival submission. This Court
has already released two accused persons on bail
considering the allegations in the charge-sheet, The
applicant is also standing on the same footing. The
allegations are in respect of money lending. Admittedly,
the role of the applicant is not in respect of the allegations
of Transplantion of Human Organs. It further appears that
the informant has borrowed amount from several persons.
However, there is nothing to show that the applicant has
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instigated the informant or aided him to sell the kidney or
he is involved in kidney racket. In the absence of such
material, the applicant would be entitled for bail. Hence
the following order:-
ORDER
(i) Criminal application is allowed and disposed of.
(ii) The applicant/accused Pradip S/o Rambhau Bawankule be released on bail in connection with Crime No.654/2025 registered with Police Station Bramhapuri, Tal. Bramhapur, Dist. Chandrapur for the offence punishable under Sections 120(B), 294, 326, 342, 387, 506 of the Indian Penal Code read with Sections 39 and 44 of the Maharashtra Money Lending (Regulation) Act and Sections 143(1)(a)(f), 143(2) of the Bhartiya Nyaya Sanhita read with Sections 18 and 19 of the Transplantation of Human Organs and Tissues Act, 1994 on his furnishing P.R. Bond of Rs. 25,000/- with one surety in the like amount.
(iii) The accused shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case, as also shall not tamper with the evidence.
(iv) The accused shall provide his residential address and cell number to concerned Police Station and shall not change his place of residence without prior intimation to the concerned Investigating Officer.
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(v) The applicant/accused shall attend each and every date of trial regularly. If he fails to attend the trial for two consecutive dates or fails to comply with the aforesaid conditions, his default would entails the State to ask for cancellation of bail.
( M. M. NERLIKAR, J.) Gohane Signed by: Mr. J. B. Gohane Designation: PS To Honourable Judge Date: 26/02/2026 18:08:33