Anup S Nair vs State Of Maharashtra
2026 Latest Caselaw 3260 Bom

Bombay High Court

Anup S Nair vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                                    30-aba-809-26.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
        ANTICIPATORY BAIL APPLICATION NO. 809 OF 2026

Anup S. Nair                                                            ...Applicant
     V/s.
State of Maharashtra                                                    ...Respondent.
                              ..............
Mr. Bharat Gadhavi and Mr. Sarvesh S. Deshpande for the
Applicant.
Mr. S.V. Walve , APP for the Respondent/State.
                              ..............
                             CORAM :       N.R. BORKAR, J.

                                           DATE         :      31.03.2026.
P.C. :

1. Learned counsel for the applicant seeks leave to implead the first informant as a party respondent to the present application. Leave as sought is granted. Necessary amendment shall be carried out forthwith.

2. Issue notice to the added respondent/first informant, returnable on 29th April 2026.

3. In addition to the Court notice, the concerned police station shall intimate about filing of the present application and the next date of hearing to the added respondent/ first informant.

4. Learned counsel for the applicant, on instructions, submits that the applicant is ready and willing to return the amount of Rs.5,60,000/- mentioned in the FIR to the first informant.

5. In view of above, till the next date the applicant shall not be arrested.

[N.R.BORKAR, J.]