Mohammed Najmul Haque vs The State Of Maharashtra
2026 Latest Caselaw 5372 Bom

Bombay High Court

Mohammed Najmul Haque vs The State Of Maharashtra on 21 May, 2026

                                                                904.ABA-845-2026.odt
                                     1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

          ANTICIPATORY BAIL APPLICATION NO. 845 OF 2026

                     MOHAMMED NAJMUL HAQUE
                              VERSUS
                    THE STATE OF MAHARASHTRA
                                    ......
                     Mr. Chandrakant M. Ghodake h/f
              Mr. Deshpande Gaurav L, Advocate for Applicant
                 Mr. V. M. Lomte, APP for Respondent-State
                                    ......

                               CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                            [VACATION COURT]
                                 DATE     : 21 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The Applicant apprehends arrest in connection with C.R. No.102 of

2026 registered with City Chowk Police Station, District Chhatrapati

Sambhajinagar, for the offences punishable under Sections 61(2), 340(2),

338, 336(3), 318(4), 316(5), 316(2), 3(5) of the Bharatiya Nyaya Sanhita,

2023 and under Sections 3 and 4 of the Maharashtra Protection of Interest

of Depositors (in Financial Establishments) Act, 1999.


3.     Issue notice to the Respondent, returnable on 08.07.2026. Learned

APP waives service of notice for Respondent - State.


4.     Considering the allegations made in the FIR and the role attributed

to the Applicant, the Applicant has prima facie made out a case for grant of

interim protection. Therefore, I am inclined to grant interim protection to
                                                                        904.ABA-845-2026.odt
                                         2

the Applicant. Hence, the following order :

                                      ORDER

(i) Till the next date, in the event of arrest of Applicant namely

Mohammed Najmul Haque in connection with C.R. No.102 of 2026

registered with City Chowk Police Station, District Chhatrapati

Sambhajinagar, for the offences punishable under Sections 61(2), 340(2),

338, 336(3), 318(4), 316(5), 316(2), 3(5) of the Bharatiya Nyaya Sanhita,

2023 and under Sections 3 and 4 of the Maharashtra Protection of Interest

of Depositors (in Financial Establishments) Act, 1999, be released on bail on

executing P.R. Bond and Surety Bond of Rs.15,000/- with one solvent surety

in the like amount.

(ii) The Applicant shall attend the concerned Police Station on every

Saturday and Monday between 10.00 a.m. and 02.00 p.m. till the next date.

(iii) The Applicant shall not tamper with the prosecution evidence in any

manner whatsoever.

(iv) The Applicant shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE NAJEEB..