Omkar Arun Powar vs. The State Of Maharashtra And Another
Held
The High Court confirmed the ad-interim anticipatory bail, making it absolute. This decision was based on the State's submission that the investigation was complete, a charge-sheet had been filed, and custodial interrogation of the applicant was no longer required.
Facts
The applicant sought anticipatory bail in a case where he was accused of abetment to suicide. He contended that the alleged demand of Rs. 13 lakhs, which formed the basis of the FIR, was for GST liability and penalty he incurred due to the deceased's misappropriation of GST funds entrusted to him.
Key Issues
The primary legal issue was whether the applicant should be granted anticipatory bail in a case involving alleged abetment to suicide, considering his explanation that the demand was related to GST dues misappropriated by the deceased.
Sections Cited
None
AI-generated summary — verify with the full judgment below
1 54-ABA-199-2026 (CR).DOC IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIRCUIT BENCH AT KOLHAPUR CRIMINAL APPELLATE JURISDICTION CR. ANTICIPATORY BAIL APPLN. NO. 199 OF 2026 Omkar Arun Powar …...Applicant VERSUS. The State Of Maharashtra And Another …...Respondents ----- Ms. Sakshi Lokare i/b Mr. Vishal Mane, for the Applicant. Mr. S. S. Chaudhari, APP, for Respondent Nos.1 and 2 - State. ------- CORAM : ASHWIN D. BHOBE, J. DATE : 24th AUGUST, 2026. P.C.
Heard Ms. Sakshi Lokare, learned Advocate for the Applicant, and Mr. S. S. Chaudhari, learned APP, for Respondent Nos.1 and 2 – State.
On 10th April, 2026, the following order was passed:
“1. Learned Advocate for the Applicant has filed the present Anticipatory Bail Application in respect of FIR bearing No.0066 of 2026 dated 23rd March, 2026, registered with Kagal Police Station, Kolhapur, for the offences punishable under Sections 108, 352, 351(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023. 2. Learned Advocate for the Applicant submits that, upon perusal of the FIR, it is clear and an admitted position that the demand of Rs.
The judgment continues below.
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