Urmila Vijaykumar Jaju vs The State Of Maharashtra
2026 Latest Caselaw 5344 Bom

Bombay High Court

Urmila Vijaykumar Jaju vs The State Of Maharashtra on 20 May, 2026

2026:BHC-AUG:21949
             Dilwale                                      1                     908-ABA-833-26.odt




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      BENCH AT AURANGABAD

                        908 ANTICIPATORY BAIL APPLICATION NO. 833 OF 2026

                                      Urmila Vijaykumar Jaju
                                             VERSUS
                                     The State Of Maharashtra
                                                 ...
             Advocate for Applicant : Mr. Bora Satyajit S.
             APP for Respondent-State: Mr. S. G. Sangle
                                                 ...

                                      CORAM         : SIDDHESHWAR S. THOMBRE, J.
                                      DATE          : 20.05.2026

             PER COURT :
             1.        Heard the learned Advocate for the respective parties.

             2.        The applicant apprehends arrest in connection with Crime No.0203

             of 2026 registered with Police Station Majalgaon (Rural) Dist. Beed

             punishable under Section 64 of BNS and read with Sections 4 and 6 of

             POCSO Act, 2012.

             3.        Issue notice to the respondent, returnable on 06.07.2026. Learned

             APP waives service of notice for respondent - State.

             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, Dr. Dilwale 2 908-ABA-833-26.odt

Urmila Vijaykumar Jaju in connection with Crime No.0203 of 2026

registered with Police Station Majalgaon (Rural) Dist. Beed punishable

under Section 64 of BNS and read with Sections 4 and 6 of POCSO Act,

2012., be released on bail on executing P.R. Bond and Surety Bond of

Rs.15,000/- each.

(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 not enter the territorial jurisdiction of the

village in which the victim resides and shall not try to contact her under

any circumstances.

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

[ SIDDHESHWAR S. THOMBRE ] JUDGE