Anwar Abdulgani Bagwan vs The State Of Maharashtra
2026 Latest Caselaw 1497 Bom

Bombay High Court

Anwar Abdulgani Bagwan vs The State Of Maharashtra on 10 February, 2026

2026:BHC-AS:6890

                    Prasad Rajput
                        (P.A.)                                                 909_IA_4008_2025.doc




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO.4008 OF 2025
                                                     IN
                                      BAIL APPLICATION NO.2564 OF 2018


                    Anwar Abdulgani Bagwan                                          ...Applicant
                          Versus
                    State of Maharashtra                                            ...Respondent


                    Mr. Mubin Solkar a/w Tahir Hussain, Anas Shaikh, Hemal
                         Shah, Zahid Buraud i/by Tahera Qureshi, for the
                         Applicant.
                    Ms. Anuja S. Gotad, APP for the Respondent - State.


                                                  CORAM          DR. NEELA GOKHALE, J.

                                                  DATED:         10TH FEBRUARY 2026
                    PC:-

1. By way of the present Application, the Applicant

seeks modification of bail order dated 19 th August, 2019

passed by this Court (Coram: Revati Mohite Dere, J.) in

Criminal Bail Application No.2564 of 2018, by relaxing

condition at clause (iv) of paragraph No.8 restraining the

Applicant from leaving Mumbai city without prior permission

of the Court, by permitting the Applicant to travel outside

th 10 February 2026

Prasad Rajput (P.A.) 909_IA_4008_2025.doc

Mumbai after giving prior written intimation of the same to

the DCB, CID. The Applicant has also sought alternate prayer.

2. I have Heard Mr. Solkar, learned counsel for the

Applicant and Ms. Gotad, learned APP representing the State.

3. It appears that the trial has commenced; however,

only one witness has been examined, and the prosecution

intends to examine nearly 100 witnesses.

4. Mr. Solkar, submits that the Applicant need to

travel to Ahmednagar to look after his ailing father, aged 74

years. He further submits that the Applicant is a qualified

medical doctor by profession, and for enhancement of his

skills he is often required to attend various medical workshops

and appear for competitive examinations for specialization,

for which he is required to travel out of Mumbai frequently.

He further submits that whenever the occasion arises, to make

application seeking permission from the Trial Court, the time

gap between filing of such application and the date on which

th 10 February 2026

Prasad Rajput (P.A.) 909_IA_4008_2025.doc

the application is decided is quite a long time, and

consequently, the purpose of making application becomes

infructuous. In these circumstances, he prays that the said

condition be relaxed.

5. I have gone through the material placed on record.

6. Considering the submissions made by Mr. Solkar;

and the fact that the Applicant has complied with all the

conditions of the bail order dated 19th August, 2019 for the

past seven years; and that the trial is likely to take a long

time, I am inclined to modify said bail condition. The

modified bail conditions read thus:

a) The Applicant is permitted to travel outside

Mumbai after giving prior written intimation to the

DCB, CID, with full particulars of his proposed

itinerary, by email, WhatsApp or any other electronic

mode or other mode of communication as may be

required by the Investigating Officer;

th 10 February 2026

Prasad Rajput (P.A.) 909_IA_4008_2025.doc

b) The Applicant shall deposit his passport, if not

already deposited, with the concerned officials of the

DCB, CID;

c) If the Applicant is required to stay outside the

city of Mumbai for a period of more than 15 days, he

shall report once on every alternate Monday between

09:00 a.m. and 11:00 a.m. to the nearest local police

station of the place where he resides at that time;

d) The local police station where the Applicant

marks his presence shall issue an acknowledgment to

the Applicant, and also keep the officials of the DCB,

CID Mumbai informed about the marking of

attendance by the Applicant. If the officials of the DCB,

CID do not get intimation from the out of station police

regarding Applicant's attendance, they are at liberty to

communicate with the Applicant, to ascertain his

whereabouts.

                                   th
                                 10 February 2026



  Prasad Rajput
     (P.A.)                                                 909_IA_4008_2025.doc


        e)        The Applicant shall intimate his return to the

concerned Investigating Officer of the DCB, CID within

two days of his return;

7. Rest of the order shall remain as it is.

8. Interim Application is allowed in the above terms

and is disposed of.

(DR. NEELA GOKHALE, J)

th 10 February 2026