Vikas Chandrakant Dalvi vs The State Of Maharashtra
2026 Latest Caselaw 5213 Bom

Bombay High Court

Vikas Chandrakant Dalvi vs The State Of Maharashtra on 18 May, 2026

                                                            30-CRIAPEAL-368-26.odt
                                       1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                    CRIMINAL APPEAL NO.368 OF 2026

Salima W/o Majur Fakir,                                ... Appellant

      VERSUS

1. The State of Maharashtra
   Through Superintendent of Police,
   Latur, Tq. & Dist. Latur.

2. The Police Inspector,
   Ausa Police Station, Tq. Ausa, Dist. Latur          ... Respondents
                                     ......
Mr. P.P. More, Advocate for Appellant
Mr. R.K. Ingole, APP for Respondents-State
                                     ......

                                CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                             [VACATION COURT]
                                DATE       : 18 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The appellant apprehends arrest in connection with Crime No.50 of

2026 registered with Ausa Police Station, District Latur, for the offences

punishable under Sections 115(2), 351(2), 64(1), 75(1), 77 & 89 of the

Bharatiya Nyaya Sanhita, 2023 and Section 3(1)(w)(i)(ii), 3(2), 3(2)(va) of

Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act,

1989 and under Section 66(C) of the Information Technology Act, 2000.


3.     Issue notice to the respondents, returnable on 10.06.2026. Learned

APP waives service of notice for respondent - State.
                                                                   30-CRIAPEAL-368-26.odt
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4.         Learned counsel for the applicant submits that the applicant is

mother of the main accused, and only allegations against her that she forces

to were the Burka.


5.         Considering the allegations made in the FIR and the role attributed

to the applicant, the applicant has prima facie made out a case for grant of

interim protection. Therefore, I am inclined to grant interim protection to

the applicants. Hence, the following order :

                                      ORDER

(i) Till the next date, in the event of arrest of applicant namely; (Salima W/o. Majur Fakir in connection with Crime No.50 of 2026 registered with Ausa Police Station, District Latur, for the offences punishable under Sections 115(2), 351(2), 64(1), 75(1), 77 & 89 of the Bharatiya Nyaya Sanhita, 2023 and Section 3(1)w)(i)(ii), 3(2), 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Section 66(c) of the Information Technology Act, 2000, be released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each

(ii) The applicant shall attend the concerned Police Station on every Thursday and Sunday between 10.00 a.m. and 02.00 p.m. till the next date.

(iii) The applicants shall not tamper with the prosecution evidence in any manner whatsoever.

(iv) The applicants shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane