Nisha Jitendraa Singh vs State Of Maharashtra
2026 Latest Caselaw 5326 Bom

Bombay High Court

Nisha Jitendraa Singh vs State Of Maharashtra on 20 May, 2026

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          RUPALI                                                            ABA-1257-2026-SPK.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.20
          20:23:44
          +0530              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                             ANTICIPATORY BAIL APPLICATION NO. 1257 OF 2026


                   Nisha Jitendraa Siingh                               ...Applicant
                        Versus
                   The State of Maharashtra & Anr.                      ...Respondents


                   Ms. Niranjana Pradhan i/b Ms. Chaula Solanki i/b NAGI & Associates
                   for the Applicant.

                   Mr. Vishal Tiwari i/b White & Brief Advocates & Solicitors for the
                   Original Complainant.


                                                 CORAM : SANDESH D. PATIL, J.

DATE : 20th MAY, 2026 (VACATION COURT)

P.C. :

Not on board. Taken on board.

1. A praecipe has been filed by the learned Counsel for the

applicant for speaking to the minutes of the order dated 15 th May,

2026.

2. Learned Counsel for the applicant states that while

ABA-1257-2026-SPK.doc

granting interim protection to the applicant, inadvertently in clause (i)

of para 5 of the order dated 15 th May, 2026, the details of the FIR was

wrongly mentioned as the C.R.No. 51 of 2026, registered with the

Antop Hill Police Station, Mumbai, which is a cross FIR filed by the

applicant against the respondent No.2. However, in this application,

the applicant is seeking protection in connection with C.R.No. 7 of

2026 registered with the Koregaon Park Police Station, Pune.

3. Accordingly, clause (i) of para 5 of the order dated 15 th

May, 2026 be read as under :

"(i) In the event of arrest, the applicant - Nisha Jitendraa Siingh, shall be released on bail in connection with C.R.No.7 of 2026 registered with Koregaon Park Police Station, Pune City, on 11th January, 2026, for the offences punishable under Sections 316(2), 318(4), 351(3), 305, 314, 61 r/w 3(5) of the Bharatiya Nyaya Sanhita, 2023 and Section 4 of the Maharashtra Prevention and Eradication of Human Sacrifice and other Inhuman, Evil and Aghori Practices & Black Magic Act, 2013, on furnishing P.R. bond in the sum of Rs.25,000/-, with one or two solvent sureties in the like amount."

ABA-1257-2026-SPK.doc

4. The order dated 15th May, 2026 stands corrected

accordingly. Corrected order be uploaded on the website.

5. Rest of the order to remain as it is.

SANDESH D. PATIL, J.