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Bombay High Court
Rahul Sunil Tolani vs The State Of Maharashtra Thr. Pso, Bajaj ... on 22 May, 2026
(1) 2. ABA406.26
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (ABA) NO. 406 OF 2026
RAHUL SUNIL TOLANI
VS
THE STATE OF MAHARASHTRA THR. PSO, BAJAJ NAGAR POLICE STATION
NAGPUR.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. P. N. Atkar, counsel for the applicant.
Mr. A. M. Ghogre, APP for the respondent/State.
CORAM : NANDESH S. DESHPANDE, J.
DATED : 22.05.2026
1. Heard.
2. Issue notice to the non-applicant, returnable on
12.06.2026.
3. Mr. A. M. Ghogre, learned APP waives service of
notice on behalf of non-applicant/State.
4. The present application is filed under Section
482 of the Bharatiya Nagarik Suraksha Sanhita, 2023,
praying for bail apprehending arrest in respect of Crime No.
360/2025 registered at Bajaj Nagar Police Station, Nagpur,
for offences punishable under Sections 316(2), 316(5),
318(4), 336(3), 340(2) r/w Section 3(5) of the Bharatiya
Nyaya Sanhita, 2023 and Sections 3 and 4 of the
Maharashtra Protection of Interest of Depositors (In
Financial Establishments) Act. It is a matter of record that
Shubham
(2) 2. ABA406.26
the applicant herein had approached this Court by filing a
criminal application bearing ABA No. 30 of 2026, wherein
an interim direction to the effect that no coercive action
shall be taken against him was granted on 12.02.2026,
however, on the statement of the learned APP that the
charge sheet had been filed, the said application for
anticipatory bail was withdrawn on 17.04.2026.
5. Accordingly, the applicant approached the trial
Court seeking anticipatory bail; however, the same was
rejected on 02.05.2026. This has prompted the applicant to
approach this Court. As can be seen from the First
Information Report in question, a very minimal role has
been attributed to the present applicant. The learned APP,
on instructions, makes a statement that the charge sheet in
the matter has already been filed.
6. In that view of the matter, in my view, ad-interim
anticipatory bail needs to be granted to the applicant to
protect his liberty. In that view of the matter, the following
order is passed.
ORDER
i) In the event of arrest in connection with Crime
No. 360/2025 registered at Bajaj Nagar Police Station,
Nagpur, for offences punishable under Sections 316(2),
316(5), 318(4), 336(3), 340(2) r/w Section 3(5) of the
Bharatiya Nyaya Sanhita, 2023 and Sections 3 and 4 of the
Maharashtra Protection of Interest of Depositors (In
Shubham
(3) 2. ABA406.26
Financial Establishments) Act, the applicant - Rahul Sunil
Tolani - be released on ad-interim anticipatory bail on
furnishing a P.R. bond of Rs. 50,000/- (Rupees Fifty
Thousand only) and one solvent surety of like amount to
the trial Court.
ii) The applicant shall not tamper with evidence or
influence the prosecution witnesses in any manner.
iii) The applicant shall attend the concerned Bajaj
Nagar Police Station, Nagpur, as and when called by the
Investigating Officer and shall cooperate with the
investigation.
iv) The applicant shall not leave India without prior
permission of the Court.
(NANDESH S. DESHPANDE, J.)
Shubham
