Santosh Jyotiram Choure vs The State Of Maharashtra And Another
2026 Latest Caselaw 5374 Bom

Bombay High Court

Santosh Jyotiram Choure vs The State Of Maharashtra And Another on 21 May, 2026

                                                                 902.ABA-751-2026.odt
                                      1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 751 OF 2026
                    SANTOSH JYOTIRAM CHOURE
                             VERSUS
             THE STATE OF MAHARASHTRA AND ANOTHER
                                   ......
              Mr. Thorat Nanabhau R., Advocate for Applicant
                Mr. D. R. Korde, APP for Respondents-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.20 of

2026 registered with Dharur Police Station, District Beed, for the offences

punishable under Sections 140(3), 3(5) of the Bharatiya Nyaya Sanhita,

2023.


3.      The learned Counsel for the Applicant submits that the Applicant's

name was not mentioned in the FIR, but on the basis of the subsequent

statement of the co-accused, he was added as accused.


4.      Issue notice to the Respondents, returnable on 08.07.2026. Learned

APP waives service of notice for Respondents - State.



5.      Considering the fact that Applicant was not named in the FIR and he

arrayed as an accused on the basis of the statement of the co-accused, the
                                                                   902.ABA-751-2026.odt
                                         2

Applicant has prima facie made out a case for grant of interim protection.

Therefore, I am inclined to grant interim protection to the Applicant. Hence,

the following order :

                                      ORDER

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

Jyotiram Choure in connection with C.R. No.20 of 2026 registered with

Dharur Police Station, District Beed, for the offences punishable under

Sections 140(3), 3(5) of the Bharatiya Nyaya Sanhita, 2023, 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 Sunday 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..