Bombay High Court
Rashid Azizbhai Fazlani vs The State Of Maharashtra And Another on 15 September, 2025
1 46ABA786.2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
46 ANTICIPATORY BAIL APPLICATION NO. 786 OF 2025
Rashid Azizbhai Fazlani
VERSUS
The State Of Maharashtra And Another
...
Mr. Dhananjay M. Shinde - Advocate for Applicant
Mr. C. V. Bhadane - APP for State
...
CORAM : NEERAJ P. DHOTE, J.
DATED : 15TH SEPTEMBER, 2025
PER COURT : -
1. Heard the learned Advocate for the applicant and the
learned APP for the State. Perused the papers on record.
2. Since the Applicant is apprehending arrest at the hands of
Sindkhed Police in connection with Crime No. 0035 of 2025 registered
with Sindkhed Police Station, District Nanded, for offencces punishable
under Sections 109, 352 read with 3(5) of the Bharatiya Nyaya Sanhita,
2023, he has approached this Court by filing the present Application
seeking Anticipatory Bail.
3. The above referred Crime is registered on the report lodged
by the Applicant's nephew that, the Applicant and one lady assaulted
him in the night of 08.03.2025. The Applicant assaulted the Informant
2 46ABA786.2025.odt
with an Iron rod on his back and pressed his neck. There is cross FIR by
the Applicant bearing Crime No. 0036 of 2025 registered with the same
Police Station against the Informant in this Case, alleging more or less
the same act.
4. The learned APP fairly submits that, no injuries were
suffered by the Informant. The parties are in relation. The Applicant
was protected by order dated 9th May, 2025. It is nobody's case that the
Applicant has flouted the conditions imposed in the interim order.
So far as the antecedents are concerned, the same were considered in
the Anticipatory Bail Application No. 670 of 2025 decided by order
dated 8th September, 2025. The relevant part from paragraph no. 6 of
the said order is reproduced below.
"6. ...... The Chart made available by the learned
Advocate for the Applicant shows that, in Crime No.
46/2002 the Applicant has been acquitted, in Crime
No.29/2005 the Applicant has been convicted and
released on Probation of Offenders Act, in FIR
No.10/2003 no Charge- sheet was filed, in Crime
No.16/2011 'C' summery was filed and two FIRs
bearing Nos.265/2023 and 35 of 2025 are pending.
Considering the nature of offence alleged against the
Applicant and in view of the above observations, the
criminal antecedent by itself cannot form the basis to
reject the Application."
5. In view of the above, I am inclined to confirm the interim
protection granted to the Applicant. Hence, the following order.
3 46ABA786.2025.odt
ORDER
[i] The interim protection granted to the Applicant vide order dated 9th May, 2025, is confirmed.
[ii] The Application stands disposed off.
[NEERAJ P. DHOTE] JUDGE SG Punde Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 15/09/2025 20:26:17