[Cites 7, Cited by 0]
Bombay High Court
Sadhana Vishal Raut vs State Of Maharashtra on 13 May, 2026
12. ABA 1210-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1210 OF 2026
Mr. Sadhana Vishal Raut ).. Applicant
Versus
State of Maharashtra & Anr. ).. Respondents
-----
Ms. Manisha Devkar for the Applicant.
Ms. Rashmi S. Tendulkar, A.P.P. for Respondent No.1-State.
Mr. Atish S. Narawade, Police Sub-Inspector, Chakan North Police
Station, present.
-----
CORAM : SANDESH D. PATIL, J.
DATE : 13th MAY 2026
(VACATION COURT)
P.C. :
1) Heard Ms. Manisha Devkar, the learned Counsel for the
Applicant and Ms. Rashmi S. Tendulkar, the learned A.P.P. for
Respondent No.1-State.
2) At the outset, the learned Counsel for the Applicant seeks leave to
add the Complainant as party Respondent No.2. Leave is granted.
Amendment be carried out forthwith.
3) The learned Counsel for the Applicant submits that the
12. ABA 1210-2026.doc
Application for pre-arrest bail is filed in connection with the offences
registered under C.R.No.487 of 2023, registered with Chakan Police
Station for offences punishable under Sections 420, 465, 467, 406 and
471 read with 34 of the Indian Penal Code. She states that it is her
husband, who was responsible for the entire offences and that, he was
the one, who was controlling the bank accounts of the Applicant. She
states that even her signatures were forged by her husband. She states
that some matrimonial proceedings are going on between her and her
husband. She relies on the copy of the Order dated 19 th August 2023,
passed in Anticipatory Bail Application No.2022 of 2023, in respect of
the co-accused - Komal Somnath Thombare, to whom exactly same role
was attributed, namely, deposit of the money in her account.
4) The learned A.P.P. submits that she would like to take instructions
regarding the same. A copy of the Order dated 19 th August 2023, is
tendered across the Bar as well as to the learned A.P.P.
5) In this premise, issue notice to the Respondents, returnable on
15th June 2026.
12. ABA 1210-2026.doc
6) Meanwhile, in the event of arrest, the Applicant-Sadhana Vishal
Raut shall be released on bail in connection with C.R. No. 487 of 2023,
registered with Chakan Police Station, Dist. Pune, for the offences
punishable under Sections 406, 420, 465, 467, 471 read with Section
34 of the Indian Penal Code, on furnishing P.R. bond in the sum of
Rs.25,000/- with one or two solvent sureties in the like amount.
7) The Applicant shall report to the Investigating Officer of the
concerned Police Station for a period from 25 th May 2026 to 27th May,
2026, between 10.00 a.m. to 01.00 p.m.
8) Stand over to 15th June, 2026.
(SANDESH D. PATIL, J.)
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.14
16:16:24 +0530
