Meenakshi Shesherao Lokade vs The State Of Maharashtra And Another
2026 Latest Caselaw 5242 Bom

Bombay High Court

Meenakshi Shesherao Lokade vs The State Of Maharashtra And Another on 19 May, 2026

                                                                 10-ABA-825-26.odt
                                       1

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

           ANTICIPATORY BAIL APPLICATION NO. 825 OF 2026

Meenakshi Shesherao Lokade,
Age: 43 years, Occu.: Household,
R/o. Rahul Colony, Chaitanya Nagar,
Taroda (Bk), Nanded, Tq. & Dist. Nanded.                ... Applicant

            VERSUS

1. The State of Maharashtra,
   Through Police Station Officer,
   Shivaji Nagar Police Station,
   Tq. and Dist. Nanded.

2. The Superintendent of Police,
   Nanded.                                            ... Respondents
                                    ......
Ms. Pradnya Talekar, Advocate i/b Talekar and Assocites for Applicant
Mr. B.V. Virdhe, APP for Respondents No.1 and 2
                                    ......

                                CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                             [VACATION COURT]
                                DATE       : 19 MAY, 2026
PER COURT :

1.     Heard the learned Advocate for the respective parties.


2.     The applicant apprehends arrest in connection with Crime No. 122 of

2026 registered with Shivaji Nagar Police Station, Tq. & Dist. Nanded for the

offences punishable under Sections 305, 318 (4), 336(3) read with Section

3(5) of the Bharatiya Nyaya Sanhita, 2023.


3.     Issue notice to the respondents, returnable on 17.06.2026. Learned

APP waives service of notice for respondents No.1 and 2.
                                                                     10-ABA-825-26.odt
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4.         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 applicant. Hence, the following order :

                                      ORDER

(i) Till the next date, in the event of arrest of applicant namely;

Meenakshi Shesherao Lokade in connection with in connection with Crime

No. 122 of 2026 registered with Shivaji Nagar Police Station, Tq. & Dist.

Nanded for the offences punishable under Sections 305, 318 (4), 336(3)

read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023, be released on

bail on executing P.R. Bond and Surety Bond of Rs.15,000/- each with one

solvent surety in the like amount.

(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 applicant shall not tamper with the prosecution evidence in any

manner whatsoever.

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

[ SIDDHESHWAR S. THOMBRE ] JUDGE S P Rane