Dharu @ Rahul Daga Koli And Another vs The State Of Maharashtra And Another
2026 Latest Caselaw 5403 Bom

Bombay High Court

Dharu @ Rahul Daga Koli And Another vs The State Of Maharashtra And Another on 21 May, 2026

                                    1 of 3                918-APEAL.378.2026



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                 918 CRIMINAL APPEAL NO. 378 OF 2026

1.       Dharu @ Rahul Daga Koli,
2.       Harsh @ Harshal Manoj Chaudhari.             ... Appellants
               Versus
1.       The State Of Maharashtra,
2.       Akshay Raju Bhil.                            ... Respondents
                                    ...
Mr. Akshay Pawan Lohade, Advocate for Appellants.
Mr. D. J. Patil, APP for Respondent No.1-State.
                                    ...

                             CORAM :         SIDDHESHWAR S. THOMBRE, J.
                             DATE    :       21st MAY, 2026
                                             (VACATION COURT)
P.C.:-

1.          Heard the learned Advocate for the respective parties.

2.          The Appellants apprehend arrest in connection with C.R.

No.0580 of 2025 registered with Nandurbar City Police Station, Taluka

and District Nandurbar, for the offences punishable under Sections

310(2), 311 of the Bharatiya Nyaya Sanhita, 2023 and under Sections

3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled

Tribes (Prevention of Atrocities) Act, 1989 and under Sections 37(1),

37(3) read with 135 of the Maharashtra Police Act, 1951.

3.          Issue notice to the Respondents, returnable on 18.06.2026.

Mr. D. J. Patil, learned APP waives service of notice for Respondent

No.1-State.
                                    2 of 3               918-APEAL.378.2026



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

attributed to the Appellants, the Appellants have prima facie made out

a case for grant of interim protection. Therefore, I am inclined to grant

interim protection to the Appellants. Hence, the following order :

                                   ORDER

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

namely; (1) Dharu @ Rahul Daga Koli and (2) Harsh @

Harshal Manoj Chaudhari in connection with C.R.

No.0580 of 2025 registered with Nandurbar City Police

Station, Taluka and District Nandurbar, for the offences

punishable under Sections 310(2), 311 of the Bharatiya

Nyaya Sanhita, 2023 and under Sections 3(1)(r), 3(1)

(s), 3(2)(va) of the Scheduled Castes and Scheduled

Tribes (Prevention of Atrocities) Act, 1989 and under

Sections 37(1), 37(3) read with 135 of the Maharashtra

Police Act, 1951, be released on bail on executing P.R.

Bond and Surety Bond of Rs.15,000/- each with one

solvent surety in the like amount.

(ii) The Appellants shall attend the concerned Police Station

on every Thursday and Sunday between 10.00 a.m. and

02.00 p.m. till the next date.

(iii) The Appellants shall not tamper with the prosecution

evidence in any manner whatsoever.

3 of 3 918-APEAL.378.2026

(iv) The Appellants shall cooperate with the Investigating

Agency.

(SIDDHESHWAR S. THOMBRE, J.)

Tauseef