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Bombay High Court
Kavita Vitthal Akkar And Others vs The State Of Maharashtra on 19 May, 2026
7-ABA-829-26.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
ANTICIPATORY BAIL APPLICATION NO. 829 OF 2026
1. Kavita Vitthal Akkar
Age: 57 years, Occu.: Business,
R/o. 252, Priyadarshini Colony,
Sambhajinagar, Tq. & Dist. Jalna.
2. Nikhil vitthal Akkar,
Age: 35 years, Occu.: Business,
R/o. 252, Priyadarshini Colony,
Sambhajinagar, Tq. & Dist. Jalna.
3. Vitthal Kondiba Akkar,
Age: 57 years, Occu.: Business,
R/o. 252, Priyadarshini Colony,
Sambhajinagar, Tq. & Dist. Jalna. ... Applicants
VERSUS
1. The State of Maharashtra,
Through Police Station Kadim Jalna,
Tq. & Dist. Jalna. ... Respondents
......
Mr. S.N. Dudhate, Advocate h/f Mr. J.V. Deshpande, , Advocate for
Applicants
Mr. Dnyaneshwar J. Patil, APP for Respondent-State
......
CORAM : SIDDHESHWAR S. THOMBRE, J.
[VACATION COURT]
DATE : 19 MAY, 2026
PER COURT :
1. Heard the learned Advocate for the respective parties.
2. The applicants apprehend arrest in connection with Crime No.144 of
2026 registered with Kadim Jalna Station, District Jalna for the offences
punishable under Sections 316(1), 318(4), 336(1), 338, 336(3), 336(4),
7-ABA-829-26.odt
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340(2) read with Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 [under
Section 405, 420, 463, 467, 468, 469, 471, 34 of the Indian Penal Code].
3. Issue notice to the respondents, returnable on 17.06.2026. Learned
APP waives service of notice for respondent-State.
4. Considering the allegations made in the FIR and the role attributed
to the applicants, the applicants have 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; (1)
Kavita Vitthal Akkar, (2) Nikhil Vitthal Akkar, and (3) Vitthal Kondiba Akkar
in connection with in connection with Crime No.144 of 2026 registered with
Kadim Jalna Station, District Jalna for the offences punishable under
Sections 316(1), 318(4), 336(1), 338, 336(3), 336(4), 340(2) read with
Section 3(5) of the Bharatiya Nyaya Sanhita, 2023 [under Section 405, 420,
463, 467, 468, 469, 471, 34 of the Indian Penal Code], 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 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.
7-ABA-829-26.odt
(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
