Sonali Bharata Chavan And Ors vs The State Of Maharashtra
2026 Latest Caselaw 4984 Bom

Bombay High Court

Sonali Bharata Chavan And Ors vs The State Of Maharashtra on 13 May, 2026

                                                              20-ABA-1296-2026.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION

          ANTICIPATORY BAIL APPLICATION NO. 1296 OF 2026

Sonali Bharata Chavan and Ors.                    ... Applicants
             Versus
The State of Maharashtra                          ... Respondent
                          --------------------
Mr. Prashant Hagare a/w Ms. Ekta Patil, for the Applicants.

Ms. Rashmi S. Tendulkar, A.P.P., for the Respondent-State.

Mr. Vijay H. Telkikar, Police Sub Inspector, Walchandnagar Police
Station.
                          --------------------
                         CORAM : SANDESH D. PATIL, J.

                                DATE    : 13 th MAY, 2026.
                                (VACATION COURT)
P.C. :

1.        At the outset, Mr. Prashant Hagare, learned Counsel for the

Applicants states that he seeks leave to add the original Complainant as

party Respondent. Leave granted. Amendment to be carried out

forthwith.



2.        Learned Counsel for the Applicants states that the F.I.R. in



Manisha                                                                           1/3




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                                                                  20-ABA-1296-2026.doc




question was lodged with a significant and unexplained delay of

approximately          10 hours. He states that the allegations of causing

grievous hurt are not attributed to the Applicants but to other male

members. He states that all the Applicants are female members who

infact had gone to pacify the quarrel which took place. He states that

the custodial investigation of the Applicants is not required.



3.        Learned A.P.P. on the other hand states that she requires some

time to file affidavit in this matter.



4.        In the meantime, till the next date, the Applicants are granted

interim protection on the following terms and conditions:

                                ORDER

(i) In the event of arrest, the Applicants- Ms. Sonal Bharat

Chavan, Ms. Swati Pradip Bhosale, Ms. Sunita Bharat Chavan,

Ms. Shantabai Maruti Chavan and Ms. Mangal Suresh Palkhe be

released on bail in connection with C.R. No.0084 of 2026

registered with the Walchandnagar Police Station, Pune Rural

20-ABA-1296-2026.doc

under Sections 118(1), 189(2), 191(2), 190, 324(4), 191(3), 352,

351(2) of the Bharatiya Nyaya Sanhita, 2023 and Sections 92(a)

and 92(b) of Rights of Persons with Disabilities Act, 2010 on

executing P.R. Bond in the sum of Rs.25,000/- each with one or

two sureties in the like amount;

(ii) The Applicants shall report to the Investigating Officer of

the concerned Police Station as and when called upon.

5. Stand over to 17th June, 2026.

(SANDESH D. PATIL, J.)