Wasim Mustafa Shaikh And Others vs The State Of Maharashtra
2026 Latest Caselaw 4902 Bom

Bombay High Court

Wasim Mustafa Shaikh And Others vs The State Of Maharashtra on 12 May, 2026

                                      1                             649.26ABA.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                    BENCH AT AURANGABAD.
     912 ANTICIPATORY BAIL APPLICATION NO. 649 OF 2026

                   1. WASIM MUSTAFA SHAIKH
             2. NASIM @ NASHIR MUSTAFA SHAIKH
                    3. MUSTAFA JAFAR SHAIKH
                 4. APHASANA MUSTAFA SHAIKH
                             VERSUS
                  THE STATE OF MAHARASHTRA
                                  ...
               Advocate for Applicants : Mr.R.V.Gore
            APP for Respondent-State : Mr.G.A.Kulkarni
                              ...
                   CORAM : VAISHALI PATIL-JADHAV, J.
                            [VACATION COURT]

                    DATED : 12th MAY, 2026.


ORDER :

1. Heard learned counsel for the applicants and the learned APP for the respondent-State.

2. The applicant has approached this Court apprehending arrest in connection with FIR No. 88/2026, dated 12.03.2026, registered with Pachod Police Station, District Aurangabad, for the offence punishable under Sections 303 (2), 3 (5) of the Bhartiya Nyaya Sanhita, 2023.

3. I am inclined to protect the present applicants till 16.06.2026:

ORDER

i) Till the next date in the event of arrest of the applicants, they be released on bail on furnishing P.R. bond of Rs.50,000/- (Rupees Fifty Thousand) each, with one or two solvent sureties in the like amount each, in connection with FIR No. 88/2026, dated 12.03.2026, registered with Pachod Police Station, District Aurangabad, for the 2 649.26ABA.odt

offence punishable under Sections 303 (2), 3 (5) of the Bhartiya Nyaya Sanhita, 2023, on the following conditions :-

A) The applicants shall attend the concerned police station and report to the Investigating Officer on every Sunday between 12:00 noon and 02.00 p.m. B) The applicants shall also cooperate with the investigation, including producing all documents in their possession, as may be demanded by Investigating Officer.

C) The applicants shall not pressurize the prosecution witnesses and shall not tamper with the prosecution evidence, in any manner.

D) The applicants shall submit their Adhar and Pan Cards to the Investigating Officer along with mobile numbers and addresses of two nearest relatives.

4. Needless to say, violation of any of the aforesaid conditions may entitle the prosecution to seek cancellation of the interim relief granted herein above.

5. Stand over to 16.06.2026.

(VAISHALI PATIL-JADHAV,J.)

sga