Vikas Chandrakant Dalvi vs The State Of Maharashtra
2026 Latest Caselaw 5215 Bom

Bombay High Court

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

                                                             34-CRIAPEAL-364-26.odt
                                       1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                   CRIMINAL APPEAL NO.364 OF 2026

Husen Shekh S/o. Mahemud Shekh                          ... Appellant

      VERSUS

1. The State of Maharashtra
   Through Khultabad Police Station,
   Dist. Aurangabad.

2. Superintendent of Police,
    Aurangabad (Rural)

3. XYZ (victim)                                  ... Respondents
                                   ......
Mr. Dhanraj Ingole, Advocate h/f Mr. N.S. Ghanekar, Advocate for Appellant
Mr. K.B. Jadhavar, 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 Crime No.0167

of 2026 registered with Khultabad Police Station, District Aurangabad, for

the offences punishable under Sections 352, 351(2), 351(3) of the Bharatiya

Nyaya Sanhita, 2023 and Section 3(1)(r) and 3(1)(s) of Scheduled Castes

and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.


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

APP waives service of notice for respondents No.1 and 2.
                                                                 34-CRIAPEAL-364-26.odt
                                         2

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

to the applicant and fact that thee is a delay of five 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 applicant namely; Husen

Shekh S/o. Mahemud Shekh in connection with Crime No.0167 of 2026

registered with Khultabad Police Station, District Aurangabad, for the

offences punishable under Sections 352, 351(2), 351(3) of the Bharatiya

Nyaya Sanhita, 2023 and Section 3(1)(r) and 3(1)(s) 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 applicant shall attend the concerned Police Station on every

Thursday and Sunday between 10.00 a.m. and 02.00 p.m. till the filing of

chargesheet.

(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