Ashwini Rahul Mahalankar vs The State Of Maharashtra
2026 Latest Caselaw 5255 Bom

Bombay High Court

Ashwini Rahul Mahalankar vs The State Of Maharashtra on 19 May, 2026

                                                            909.ABA.790.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

              ANTICIPATORY BAIL APPLICATION NO. 790 OF 2026

Ashwini w/o Rahul Mahalankar                             ...Applicant

         Versus

The State Of Maharashtra                                 ...Respondent

                                  ***
Mr. Shaikh Majit S., Advocate for the Applicant.
Mr. S.G. Joshi, APP for Respondent - State.
                                  ***

                                     CORAM : SIDDHESHWAR S. THOMBRE, J.
                                             (VACATION COURT)
                                     DATE : MAY 19, 2026
PER COURT :

1.                 Heard the learned counsel for the Applicant and the

learned APP for the Respondent - State.

2.                 The applicant apprehend arrest in connection with Crime

No.0640 of 2025, dated 19th August 2025, registered with Hingoli City

Police Station, Dist. Hingoli, for the offences punishable under Sections

420, 408, 409, 465, 467, 468, 471, 120-B of the Indian Penal Code and

Sections 3 and 4 of the M.P.I.D. Act.

3.                 Issue notice to the Respondent, returnable on 23rd June

2026.



Shrikant Malani                                                      Page 1 of 3
                                                                 909.ABA.790.2026.odt



4.                Learned APP waives service of notice on behalf of the

respondent - State.

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 applicant. Hence, the following order.

                                     ORDER

(a) Till the next date, in the event of arrest of the

applicant - Ashwini w/o Rahul Mahalankar in

connection with Crime No.0640 of 2025, dated 19 th

August 2025, registered with Hingoli City Police

Station, Dist. Hingoli, for the offences punishable

under Sections 420, 408, 409, 465, 467, 468, 471,

120-B of the Indian Penal Code and Sections 3 and 4

of the M.P.I.D. Act., she be released on bail on

executing P.R. Bond and Surety Bond of ₹ 15,000/-

with one solvent surety in the like amount.

(b) The applicant shall attend the concerned police

station on every Saturday and Sunday between 10:00

a.m. and 02:00 p.m. till the next date.

909.ABA.790.2026.odt

(c) The applicant shall not tamper with the prosecution

evidence in any manner whatsoever.

(d) The applicant shall cooperate with the Investigating

Agency.

6. List this application along with Anticipatory Bail

Application Nos.726 of 2026 and 776 of 2026.

( SIDDHESHWAR S. THOMBRE, J. )