Jaisingh @ Raja Madhu Mudliyar vs State Of Maharashtra
2026 Latest Caselaw 3621 Bom

Citation : 2026 Latest Caselaw 3621 Bom
Judgement Date : 9 April, 2026

[Cites 9, Cited by 0]

Bombay High Court

Jaisingh @ Raja Madhu Mudliyar vs State Of Maharashtra on 9 April, 2026

   2026:BHC-AS:16972


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     vai
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION
VASANT
ANANDRAO
IDHOL                     CRIMINAL BAIL APPLICATION NO.3959 OF 2025
Digitally signed by
VASANT
ANANDRAO IDHOL
Date: 2026.04.09    Jaisingh @ Raja Madhu Mudliyar                   ...Applicant
20:44:36 +0530
                          V/s.
                State of Maharashtra                                 ...Respondent


                Mr.Amit Icham withMr.Bharat Shinde, Mr.Parthraj Ware,
                Mr.Govind Mundhe and Mr.Vinod Kendre for the Applicant.

                Ms.Veera Shinde, APP for the State - Respondent.

                Mr.Tukaram Korde, P.I. attached to Nerul Police Station,
                Mumbai is present in Court.

                                    CORAM : R.M. JOSHI, J.

DATE : 9TH APRIL, 2026.

P.C. :-

1. The Applicant seeks bail in connection with Crime

No.545 of 2024 registered with Nerul Police Station for the

offence punishable under Sections 140(1) 109(1), 103(1),

61(2), 238, 3(5), 45 and 54 of Bhartiya Naya Sanhita (BNS)

and under Sections 3, 5, 25, 17 of Indian Arms Act and under

Sections 37(1) and 135 of Maharashtra Police Act.

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2. In short, it is the prosecution case that the deceased

was killed by the assailants. The dead body came to be recovered

at the instance of the present Applicant pursuant to the

statement recorded under Section 27 of the Evidence Act.

During the course of the investigation according to the

prosecution, the involvement of the Applicant and the co-

accused was seen and therefore, the chargesheet came to be filed

against them.

3. At the outset, learned counsel for the Applicant

submits that the co-accused Anand, Virendra and Ankush against

whom similar role has been attributed, are already enlarged on

bail. In this regard he made reference to the order dated 18 th

August, 2025 passed in Bail Application No.3076 of 2025 and

order dared 27th November. 2025 passed in Bail Application

No.4417 of 2025 by this Court granting bail to the co-accused. It

is his submission that on parity, the Applicant is entitled for bail.

He further makes statement that though four offences were

registered against the Applicant, for the charge under Section

302 of IPC, he came to be acquitted. It is his submission that

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there is no suppression of the said fact on behalf of the Applicant

as it was pointed out to the Court at the first instance.

4. Learned APP opposed the application by citing the

seriousness of the crime. It is her submission that the dead body

was recovered at the instance of the present Applicant and which

clearly indicates his involvement in the crime. She opposes bail

also on the ground that there are criminal antecedents against

the Applicant and the crimes of serious nature were registered

against him.

5. The co-accused are granted bail by this Court by the

orders mentioned herein above. The said orders are not

challenged before the Hon'ble Supreme Court. Needless to say

that having regard to the nature of evidence collected during the

course of investigation, the role attributed through all the

accused persons is similar in nature. As far as the antecedents

against the Applicant is concerned, out of 4 murder cases, he is

acquitted in 3 cases. It is pertinent to note that even the co-

accused, who are granted bail, there are antecedents against

them for commission of serious crime. Thus even on this ground,

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parity cannot be denied. Hence the following order is passed :-

i).           The bail application is allowed ;

ii).          The applicant is directed to be released on regular bail

in connection with Crime Register No.545 of 2024 registered

with Nerul Police Station for offences punishable under Sections

Sections 140(1) 109(1), 103(1), 61(2), 238, 3(5), 45 and 54 of

Bhartiya Naya Sanhita (BNS) and under Sections 3, 5, 25, 17 of

Indian Arms Act and under Sections 37(1) and 135 of

Maharashtra Police Act, upon furnishing a personal bond of

Rs.50,000/- (Rupees Fifty Thousand Only) with one or more

solvent sureties in the like amount, to the satisfaction of the Trial

Court, subject to the following conditions:-

(a) The applicant shall not tamper with evidence, or

directly or indirectly contact, influence, threaten, or intimidate

any witness, particularly family members of the deceased.

(b) The applicant shall report to the Nerul Police Station

twice a month, specifically on the 1 st and 15th day of each month,

between 10:00 a.m. and 12:00 noon, until further orders.

c) The applicant shall not leave the territorial jurisdiction

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of the State of Maharashtra without prior written permission of

the Trial Court.

(d) The applicant shall not commit any offence or engage

in any criminal activity during the pendency of the trial

(e) The applicant shall at the time of furnishing surety,

provide his current residential address and mobile number to the

Investigating Officer as well as the Trial Court, and shall inform

the Court in writing of any change in residence or contact details

during the pendency of the case.