KESHAV KACHESHWAR PAITHANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Ms. Shelke, learned Counsel appearing for the Applicant and Ms. Mulekar, learned APP for the State.

(2.) By this application filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS"), the Applicant is seeking pre-arrest bail in connection with C.R. No.387 of 2025 registered with Yeola Police Station, Nashik Rural, for the offences punishable under Ss. 118(1), 115(2), 352, 351(2), and 351(3) of the Bharatiya Nyaya Sanhita, 2023 ("BNS").

(3.) The case of the prosecution is set out in paragraph No.2 of the Order dtd. 7/10/2025 passed by the learned Additional Sessions Judge, Yeola in Criminal Bail Application No.197 of 2025. The said paragraph No.2 reads as under :