Meghana Kashinath Sawant @ Snehal vs The State Of Maharashtra
2026 Latest Caselaw 4975 Bom

Bombay High Court

Meghana Kashinath Sawant @ Snehal vs The State Of Maharashtra on 13 May, 2026

          Digitally
          signed by
          RUPALI                                                             7-ABA-1033-2026.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:35:06
          +0530           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                          ANTICIPATORY BAIL APPLICATION NO. 1033 OF 2026


                  Meghana Kashinath Sawant @ Snehal                  ...Applicant
                       Versus
                  The State of Maharashtra                           ...Respondent

                                              WITH
                              INTERIM APPLICATION NO. 1368 OF 2026
                                                IN
                          ANTICIPATORY BAIL APPLICATION NO. 1033 OF 2026

                  Anil Devidas Suryawanshi                    ...Applicant
                        Versus
                  The State of Maharashtra                    ...Respondent


                  Mr. Robin Thomas a/w Mr. Nixon George for the Applicant in
                  ABA/1033/2026.

                  Mr. Dinesh J. Haldankar, A.P.P for the Respondent-State.

                                             CORAM : SANDESH D. PATIL, JJ.
                                             DATE : 13th MAY, 2026
                                                    (VACATION COURT)

                 P.C. :


                  1.             Heard learned Counsel Mr. Thomas appearing for the

                  applicant.

    Wakodikar                                                                                        1/2



                   ::: Uploaded on - 14/05/2026                 ::: Downloaded on - 14/05/2026 20:48:01 :::
                                                                           7-ABA-1033-2026.doc


            2.             Issue notice to the respondent.


            3.             The incident in question had occurred on 24 th December,

            2024.      The FIR in question is filed on 27 th February, 2026 under

            Section 108 of the Bharatiya Nyaya Sanhita, 2023. The FIR was filed

            by father of the deceased who met with an unfortunate accident on

            24th December, 2024. I have perused the FIR. On bare reading of the

            FIR, none of the provisions of Section 108 are prima facie attracted in

            the present case. The gross delay is also unexplained. In this premise,

            the following order is passed.

                                               ORDER

(i) In the event of her arrest, applicant - Meghna Kashinath Sawant @ Snehal, shall be released on bail, in C.R.No.216/2026 registered with Kalyan Railway Police Station under Section 108 of the Bharatiya Nyaya Sanhita, 2023, on furnishing P.R. bond in the sum of Rs.20,000/- with one or two sureties in the like amount.

4. Stand over to 17th June, 2026.

SANDESH D. PATIL, J.