Vaishali Lawrence Swami And Another vs The State Of Maharashtra And Another
2026 Latest Caselaw 5352 Bom

Bombay High Court

Vaishali Lawrence Swami And Another vs The State Of Maharashtra And Another on 20 May, 2026

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

            ANTICIPATORY BAIL APPLICATION NO.840 OF 2026

1. Vaishali Lawrence Swami
2. Minal Vincent Swami                                  ... Applicants
         Versus

The State of Maharashtra and Another                     ... Respondents
                                 .....
Shri. Shashikant E. Shekade, Advocate for the Applicants
Shri. Radhakrishna K. Ingale, APP for the Respondent Nos.1 and 2 -
State.
                                   .....

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

                          DATED :      20th MAY, 2026

PER COURT : -

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

APP for the State.


2.        The applicants apprehend arrest in connection with Crime

No.0840/2025, registered with MIDC Police Station, Dist. Ahilyanagar,

for the offences punishable under Sections 420, 417, 465, 466, 467,

468, 471, 406, 34, 120-B of the Indian Penal Code.


3.        Issue notice to the respondents, returnable on 03.07.2026.

Learned APP waives service of notice for the respondent nos.1 and 2 -

State.
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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 the applicants, namely,

1. Vaishali Lawrence Swami, 2. Minal Vincent Swami in connection

with Crime No.0840/2025, registered with MIDC Police Station, Dist.

Ahilyanagar, for the offences punishable under Sections 420, 417, 465,

466, 467, 468, 471, 406, 34, 120-B of the Indian Penal Code,

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 applicants 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 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 GGP