Afroz Shaikh Yasin Shaikh vs The State Of Maharashtra

Bombay High Court

Afroz Shaikh Yasin Shaikh vs The State Of Maharashtra on 19 May, 2026

                                                            904.ABA.742.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 742 OF 2026

Afroz Shaikh Yasin Shaikh                                ...Applicant

         Versus

The State of Maharashtra                                 ...Respondent

                                ***
Mr. Gandle Mahendra Panditrao, Advocate for the Applicant.
Mr. D. R. Korde, APP for Respondent - State.
                                ***

                                     CORAM : SIDDHESHWAR S. THOMBRE, J.
                                             (VACATION COURT)
                                     DATE : MAY 19, 2026
PER COURT :

1.                 Heard the learned counsel for the Applicant and the

learned APP for the Respondent - State.

2.                 The applicant apprehend arrest in connection with Crime

No.0100 of 2026, dated 12 th April 2026, registered with Peth Beed

Police Station, Dist. Beed, for the offences punishable under Sections

123, 223, 274 and 275 of the Bharatiya Nyaya Sanhita, 2023.

3.                 Issue notice to the Respondent, returnable on 24th June

2026.

4.                 Learned APP waives service of notice on behalf of the

respondent - State.

Shrikant Malani                                                     Page 1 of 2
                                                               904.ABA.742.2026.odt



5.                Considering the allegations made in the FIR and the role

attributed to the applicant, the applicant has prima facie made out a

case for grant of interim protection. Therefore, I am inclined to grant

interim protection to the applicant. Hence, the following order.

                                     ORDER

(a) Till the next date, in the event of arrest of the applicant - Afroz Shaikh Yasin Shaikh in connection with Crime No.0100 of 2026, dated 12th April 2026, registered with Peth Beed Police Station, Dist. Beed, for the offences punishable under Sections 123, 223, 274 and 275 of the Bharatiya Nyaya Sanhita, 2023, he be released on bail on executing P.R. Bond and Surety Bond of ₹ 15,000/- with one solvent surety in the like amount.

(b) The applicant shall attend the concerned police station on every Saturday and Sunday between 10:00 a.m. and 02:00 p.m. till the next date.

(c) The applicant shall not tamper with the prosecution evidence in any manner whatsoever.

(d) The applicant shall cooperate with the Investigating Agency.

( SIDDHESHWAR S. THOMBRE, J. ) Shrikant Malani Page 2 of 2