Vikas Chandrakant Dalvi vs The State Of Maharashtra
2026 Latest Caselaw 5214 Bom

Bombay High Court

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

                                                            35-CRIAPEAL-365-26.odt
                                       1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
                    CRIMINAL APPEAL NO.365 OF 2026
1. Yogesh S/o Govind Giri
2. Pradip S/o Govind Giri                        ... Appellants

      VERSUS

1. The State of Maharashtra
   Through Police Inspector,
   Mukramabad Police Station,
   Taluka Mukhed, District Nanded
2. The Superintendent of Police,
   Nanded, Taluka & District Nanded
3. Kumar @ Dnyaneshwar Vyankat Markhele
   Age: 26 years, Ocu.: Agri.,
   R/o. Gojegaon, Tq. Mukhed,
   Dist. Nanded.                                 ... Respondents
                                   ......
Mr. S.V. Deshmukh, Advocate for Appellants
Mr. R.S. Wani, APP for Respondents No.1 and 2
                                   ......

                                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 F.I.R. No.047 of

2026 registered with Mukramabad Police Station, Taluka Mukhed, District

Nanded, for the offences punishable under Sections 118(1), 115(2), 352,

351(2) and Section 3(5) of Bharatiya Nyaya Sanhita, 2023 read with

Section 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Castes and the Scheduled

Tribes (Prevention of Atrocities) Act, 1989.
                                                                   35-CRIAPEAL-365-26.odt
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3.         Issue notice to the respondents, returnable on 10.06.2026. Learned

APP waives service of notice for respondents No.1 and 2.


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

to the applicant and fact that thee is a delay of two days in filing the

complaint, 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 applicants namely; Yogesh S/o. Govind Giri, and (2) Pradip S/o. Govind Giri in connection with F.I.R. No.047 of 2026 registered with Mukramabad Police Station, Taluka Mukhed, District Nanded, for the offences punishable under Sections 118(1), 115(2), 352, 351(2) and 3(5) of Bharatiya Nyaya Sanhita, 2023 read with Section 3(1)(r), 3(1)(s), 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, be released on bail on executing P.R. Bond and Surety Bond of Rs.15,000/ each.

(ii) The applicants 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