Salim Chand Sayyed vs State Of Maharashtra
2026 Latest Caselaw 5130 Bom

Citation : 2026 Latest Caselaw 5130 Bom
Judgement Date : 15 May, 2026

[Cites 0, Cited by 0]

Bombay High Court

Salim Chand Sayyed vs State Of Maharashtra on 15 May, 2026

31. ABA 1307-2026.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION

ANTICIPATORY BAIL APPLICATION NO.1307 OF 2026

Saheb Ali Samsuddin Shaikh ).. Applicant
Versus
The State of Maharashtra And Anr. ).. Respondents

WITH
ANTICIPATORY BAIL APPLICATION NO.1308 OF 2026

Salim Chand Sayyed ).. Applicant
Versus
The State of Maharashtra And Anr. ).. Respondents

WITH
ANTICIPATORY BAIL APPLICATION NO.1309 OF 2026

Mohammed Irafan Yusuf Shaikh ).. Applicant
Versus
The State of Maharashtra And Anr. ).. Respondents

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Ms. Shrushti Chalke for the Applicant.
Mr. Mayur Sonavane, A.P.P. for the Respondent No.1-State in
Anticipatory Bail Application No.1307 of 2026.
Ms. Rashmi S. Tendulkar, A.P.P. for the Respondent No.1-State in
Anticipatory Bail Application No.1308 of 2026.
Mr. Vinit A. Kulkarni, A.P.P. for the Respondent No.1-State in
Anticipatory Bail Application No.1309 of 2026.
Mr. Pramod Kate, Asstt. Police Inspector, Kherwadi Police Station,
Bandra, Mumbai.
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CORAM : SANDESH D. PATIL, J.

DATE : 15th MAY 2026 (VACATION COURT)

31. ABA 1307-2026.odt

P.C. :

1) Heard Ms. Shrushti Chalke, the learned Counsel for the

Applicant and Mr. Mayur Sonavane, the learned A.P.P. for the

Respondent No.1-State.

2) The Applicant at the outset, seeks leave to add the first informant

as party Respondent to the present Anticipatory Bail Applications.

Leave is granted. The amendment to be carried out forthwith.

3) Ms. Chalke, the learned Counsel for the Applicants states that the

allegation against the Applicants is that the Applicants had entered the

office of the developer who was developing the society building. There

were certain disputes between the residents and the developer. The

Applicants are the resident of the locality. Since the developer was

carrying out certain illegal activities, therefore, the Applicants had

gone to the office of the developer. The allegation is that the Applicants

had abused the complainant as well as another employees of Shiv Infra

Riverwalk Pvt. Ltd. The allegation against the Applicants is that the

Applicants had committed the offence under Sections 74, 329(4),

31. ABA 1307-2026.odt

115(2), 351(3), 189(2), 190 and 191(2) of Bhartiya Nyay Sanhita,

2023. The FIR was lodged.

4) Ms. Chalke, the learned Counsel for the Applicants state that the

entire dispute arose due to illegal development activities carried out by

the developer. She states that the complainant had filed the complaint

at the behest of the said developer. She states that there was already a

pre-existing dispute between the developer and the applicants. The

Applicant in Anticipatory Bail Application No.1307 of 2026, being a

chief promoter had filed Wit Petition (L) No. 31853 of 2025 against the

illegal activities of the aforesaid developer, namely, Shiv Infra Riverwalk

Pvt. Ltd. She has relied upon a copy of the Order passed by the Division

Bench of this Court dated 8th August 2025 in the aforesaid writ Petition,

being W.P. (L) No.31853 of 2025. She stated that the Applicant is falsely

roped and that on bare perusal of the allegations, the case appears to

be filed at the instance of the developer to wreck vengeance against the

Applicant.

5) Mr. Mayur Sonavane, the learned A.P.P. for the Respondent No.1-

State in Anticipatory Bail Application No.1307 of 2026, Ms. Rashmi

31. ABA 1307-2026.odt

Tendulkar, the learned A.P.P. for Respondent No.1-State in Anticipatory

Bail Application No.1308 of 2026 and Mr. Vinit Kulkarni, the learned

A.P.P. for Respondent No.1-State in Anticipatory Bail Application

No.1309 of 2026, strongly oppose the Applications. They state that

the custodial interrogation is very well necessary to ascertain the exact

nature of the crime. The learned A.P.Ps. pray for the rejection of the

Application.

6) In this premise, issue notice to the Respondents. Mr. Mayur

Sonavane, learned A.P.P. waives service on behalf of the Respondent

No.1-State in Anticipatory Bail Application No.1307 of 2026, Ms.

Rashmi S. Tendulkar, the learned A.P.P. waives service on behalf of

Respondent No.1-State in Anticipatory Bail Application No.1308 of

2026 and Mr. Vinit A. Kulkarni, the learned A.P.P. waives service on

behalf of Respondent No.1-State in Anticipatory Bail Application

No.1309 of 2026.

7) Issue notice to Respondent No.2, returnable on 29th June, 2026.

8) Till the next date, there shall be following interim reliefs :-

31. ABA 1307-2026.odt

(i) In the event of arrest, the Applicants - (1) Saheb

Ali Samsuddin Shaikh, (2) Salim Chand Sayyed

and (3) Mohammed Irafan Yusuf Shaikh, they

shall be released on bail in connection with C.R.

No.147 of 2026, registered with Kherwadi Police

Station, Bandra East, Mumbai, for offences

punishable under Sections 74, 329(4), 115(2),

351(2), 189(2), 190 and 191(2) of Bhartiya Nyay

Sanhita, 2023, on furnishing P.R. bond in the sum

of Rs.25,000/- each, with one or two sureties in

the like amount.