Meenabai Baburao Palve Alias Mina ... vs The State Of Maharashtra And Another
2026 Latest Caselaw 5347 Bom

Bombay High Court

Meenabai Baburao Palve Alias Mina ... vs The State Of Maharashtra And Another on 20 May, 2026

                               1


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD.

                     CRIMINAL APPEAL NO.384 OF 2026

1. Meenabai Baburao Palve @ Mina Babasaheb Palve
2. Durga @ Durga Sahebrao Dahiphale
3. Renuka @ Renuka Laxman Khedkar
4. Dnyaneshwar Baburao Palve
   @ Dnyaneshwar Babasaheb Palve                         ... Appellants
      Versus

State of Maharashtra and Another                          ... Respondents
                                   .....
Shri. S. B. Kakde, Advocate for the Appellants
Shri. V. K. Kotecha, APP for the Respondent No.1 - State.
                                     .....

                          CORAM :     SIDDHESHWAR S. THOMBRE, J.
                                      (Vacation Court)

                          DATED :      20th MAY, 2026

PER COURT : -

1.     Heard the learned Advocate for the appellants and the learned

APP for the State.


2.     The appellants apprehend arrest in connection with Crime No.84

of 2026, registered with Pachod Police Station, Dist. Chhatrapati

Sambhajinagar (Rural) for the offences punishable under Sections

3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989 and Sections 115 (2), 189(2), 190,

191(2), 351(3), 352 of the Bharatiya Nyaya Sanhita, 2023.


3.     Issue notice to the respondents, returnable on 13.07.2026.
                                  2
Learned APP waives service of notice for the respondent No.1 - State.


4.      Considering the allegations made in the FIR and the role

attributed to the appellants, the appellants have prima facie made out a

case for grant of interim protection. Therefore, I am inclined to grant

interim protection to the appellants. Hence, the following order:

                                     ORDER

(i) Till the next date, in the event of arrest of the appellants, namely,

1. Meenabai Baburao Palve @ Mina Babasaheb Palve, 2. Durga @

Durga Sahebrao Dahiphale, 3. Renuka @ Renuka Laxman Khedkar,

4. Dnyaneshwar Baburao Palve @ Dnyaneshwar Babasaheb Palve in

connection with Crime No.84 of 2026, registered with Pachod Police

Station, Dist. Chhatrapati Sambhajinagar (Rural) for the offences

punishable under Sections 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and

Sections 115 (2), 189(2), 190, 191(2), 351(3), 352 of the Bharatiya

Nyaya Sanhita, 2023, be released on bail on executing P.R. Bond of

Rs.15,000/- [Rupees Fifteen Thousand] each, with one surety in the like

amount each.

(ii) The appellants shall attend the concerned Police Station on every

Saturday and Tuesday between 10.00 a.m. and 02.00 p.m. till the next

date.

(iii) The appellants shall not tamper with the prosecution evidence in

any manner whatsoever.

(iv) The appellants shall cooperate with the Investigating Agency.

[ SIDDHESHWAR S. THOMBRE ] JUDGE GGP