Bombay High Court
Akrishnaprakash Ramji Yadav vs The State Of Maharashtra And Anr on 3 February, 2026
Prasad Rajput
(P.A.) 905_BA_268_2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.268 OF 2026
Akrishnaprakash Ramji Yadav ...Applicant
Versus
State of Maharashtra and Anr. ...Respondents
Mr. Sachin Thombare, for the Applicant.
Ms. Anuja S. Gotad, APP for the Respondent - State.
PSI - Sachin Tambe, MIDC Police Station, Mumbai, present.
CORAM DR. NEELA GOKHALE, J.
DATED: 03RD FEBRUARY 2026
PC:-
1. The Applicant seeks his enlargement on bail for a
period of three months in connection with C.R.No.701 of
2024 dated 27th October, 2024 registered with the MIDC
Police Station, District: Brihanmumbai City, for the offences
punishable under Sections 137(1)(b), 137(2), 64(2)(i), 65(1),
143 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short
'BNS') and Sections 4, 8 and 12 of the Protection of Children
from Sexual Offences Act, 2012 ('POCSO').
Page 1 of 5
rd
3 February 2026
::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:42:41 :::
Prasad Rajput
(P.A.) 905_BA_268_2026.doc
2. By order dated 28th January, 2026, Ms. Gotad,
learned APP was requested to call for a report from the
Medical Superintendent of Arthur Road Jail regarding the
health status of the Applicant.
3. Today, the Chief Medical Officer, Mumbai Central
Prison, Mumbai has submitted report dated 2nd February, 2026
through Ms. Gotad. The same is taken on record and marked
as Exhibit 'X'.
4. The medical report reads thus:
"The said prisoner on arrival to Mumbai Central Prison
provided his past Medical Records which suggested he is
known case of Ankylosing Spondylitis. He was referred to
Orthopaedic Surgeon of Sir J.J. Hospital, Mumbai, who further
referred him to Rheumatologist at Nair Hospital, Mumbai. The
said prisoner was sent to Nair Hospital for consultation and he
was examined by Rheumatologist, various investigations were
done and he was advised Medications. He was continued on
medications as advised, however, he was also prescribed Inj.
Adalimumab 40 to be taken every 15 days, which was not
available with Prison. The said injection is a biological injection
with high cost, a proposal to arrange for the same was sent to
Page 2 of 5
rd
3 February 2026
::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:42:41 :::
Prasad Rajput
(P.A.) 905_BA_268_2026.doc
prison administration. However, it was instructed to continue
the treatment at Government Hospital at free of cost.
The said patient was sent to Sir J.J. Hospital with request to
provide treatment free of cost, however they also mentioned
the said injection is not available and demanded funds for
procurement of Injection, which was not sanctioned. He was
later discharged with advice to take Inj. Adalimumab.
He was referred to Nair Hospital again where also he did not
receive the injection. KEM hospital and Sion Hospital were also
telephonically enquired about the availability of Inj.
Adalimumab, but they also did not have the same. Hence, he
was kept in Prison Hospital for observation and treatment. He
was continued on secondary drugs which were being
prescribed by Rheumatologist of Nair Hospital.
8) MEDICAL ADVICE:
The Rheumatologist has advised "He has very aggressive
disease beyond doubt and it will be imperative that he receives
proper and timely treatment to prevent deformities." "Possible
complications of delay in treatment-1-spine deformity or spine
fusion which is irreversible. 2- changes, lung issues. 3-poor Rx
in jail can aggravate the disease to refractory position where
more drugs may be required in future."
9) PRESENT HEALTH STATUS: the said prisoner is currently
admitted at Sir J.J. Hospital. He was sent to Sir J.J. Hospital on
31.01.2026 for his complains of persistent severe abdominal
pain not resolving on medications. He was examined by
Medical Officer of Sir J.J. Hospital and admitted as indoor
patient on 31.01.2026 and continues to be admitted since
then."
Page 3 of 5
rd
3 February 2026
::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:42:41 :::
Prasad Rajput
(P.A.) 905_BA_268_2026.doc
5. Considering the medical advice by the doctors of
the Prison, the diagnosis and the treatment required to be
given to the Applicant, which is not available in the prison nor
in the government hospital, I am inclined to enlarge the
Applicant on bail for a period of three months from the date
of his release on following conditions and it is ordered as
under:-
ORDER
i) The Applicant is directed to be released on interim bail on furnishing a Cash Bail in the sum of Rs.25,000/- for the period of three months from the date on which he is released;
ii) The Applicant is directed to keep the Superintendent of Mumbai Central Prison, Mumbai apprised of the details of his whereabouts including the name of the Hospital, the name of the treating doctors, the relatives visiting him and any other Page 4 of 5 rd 3 February 2026 ::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:42:41 ::: Prasad Rajput (P.A.) 905_BA_268_2026.doc information as required by the Investigating Officer / Jail authorities.
iii) The Applicant is enlarged on interim bail for a period of three months from the date on which he is released.
iii) The Applicant shall not tamper with evidence or attempt to influence or contact the complainant, witnesses or any person concerned with the case;
iv) The Applicant shall surrender to the jail authorities concerned, at or before 03:00 pm. of the last day of third month from the date on which he is released.
6. Temporary Bail on medical ground is allowed, in the aforesaid terms.
7. All the parties shall act on an authenticated copy of this order.
(DR. NEELA GOKHALE, J) Page 5 of 5 rd 3 February 2026 ::: Uploaded on - 04/02/2026 ::: Downloaded on - 04/02/2026 20:42:41 :::