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Bombay High Court
Avani Brahmbhatt vs The State Of Maharashtra And Anr on 20 May, 2026
24. ABA 1362+1364-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1362 OF 2026
Avani Dineshbhai Brahmbhatt )... Applicant
Versus
The State of Maharashtra & Anr. )... Respondents
WITH
ANTICIPATORY BAIL APPLICATION NO.1364 OF 2026
Manthan Avani Brahmbhatt )... Applicant
Versus
The State of Maharashtra & Anr. )... Respondents
-----
Mr. Deepak Thakare a/w Mr. Kartikey Kanojiya i/b Mr. Vedang Kulkarni
for the Applicants.
Mr. Mayur Sonavane, A.P.P. for the Respondent No.1-State.
Mr. Marmik Shah a/w Mr. Mayuresh Deshmukh and Mr. Dikshit Jain for
the first informant/complainant.
Mr. Ghag, Police Inspector, Malad Police Station, Mumbai.
-----
CORAM : SANDESH D. PATIL, J.
DATE : 20th MAY 2026
(VACATION COURT)
P.C. :
1) Heard the learned Counsel appearing for the parties.
2) At the outset, the learned Counsel appearing for the
RaJesh Chittewan, PS 1/4
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24. ABA 1362+1364-2026.doc
Applicants as well as the learned Counsel appearing for Respondent
No.2, submit that the complainant was to get married with accused
no.1 and since there was likelihood of marriage, certain amounts were
exchanged. Today, both the parties agree that if the accused persons
pay that amount, the complainant would not press for dismissal of the
bail application of the Accused No.1. They submit that the matter is
settled between them out of the Court.
3) Mr. Mayur Sonavane, the learned A.P.P. for Respondent No.1-
State submits that as the matter is settled out of the Court, he on
instructions of Officer who is present in the Court, submits that the
custodial interrogation is not required. Both the parties have informed
the Court that they are settling the matter amicably and further, Mr.
Thakare, learned Counsel appearing for the Applicants has tendered
the demand draft of Rs.25,00,000/- to the learned Counsel appearing
for the Respondent No.2. Mr. Shah, the learned Counsel appearing for
the Respondent No.2 acknowledges the same. Mr. Thakare, the learned
Counsel for the Applicants submits that the parties agree that the
balance amounts of Rs.42,00,000/- will be paid within a period of six
months from today, in six equal installments. Mr. Shah, the learned
RaJesh Chittewan, PS 2/4
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24. ABA 1362+1364-2026.doc
Counsel for the Respondent No.2 has agreed for this suggestion. In
light of this, he does not object to the Application for anticipatory bail
at this moment. He submits that after all the amounts are paid, the
parties would move jointly for quashing of the FIR.
4) Since, the entire transaction arose from the marriage proposal
between the accused no.1-Jay Brahmbhatt and Respondent No.2, and
further since the parties have amicably settled the matter, I am inclined
to protect the Applicants at this juncture. Hence, I pass the following
Order :-
:ORDER:
(i) In the event of arrest, the Applicants-Avani
Dineshbhai Brahmbhatt and Manthan Avani
Brahmbhatt be released on bail in connection with
C.R. No.538/2026, registered with Malad Police
Station, Mumbai, dated 4th April 2026 for offences
punishable under Sections 3(5), 318(2), 318(4),
319(2), 340, 351(2), 315(4), 69 of the Bharatiya
Nyay Sanhita, 2023 and 66(C) 66(D) of the
24. ABA 1362+1364-2026.doc
Information Technology Act, 2000, on executing P.R.
Bond in the sum of Rs.25,000/- each, with one or
two sureties in the like amount.
5) Stand over to 7th July, 2026.
(SANDESH D. PATIL, J.)
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.22
20:14:22 +0530
