Bombay High Court
Vanmala W/O Raghunath Wankhede vs The State Of Maharashtra, Thr.Pso, ... on 19 August, 2025
1 913ba938.2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (BA) NO. 938 OF 2025
Vanmala w/o Raghunath Wankhede Vs State of Maharashtra
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Mr. S.V. Sirpurkar, counsel for applicant.
Mr. Anant Ghogare, APP for non-applicant/State,
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 19/08/2025.
1. The applicant came to be arrested on
18/07/2025 in connection with Crime No. 248 of 2025
registered with Police Station Civil Lines, Tq. and
District Akola for the offence punishable under Sections
189(2), 190, 191(2), 191(3), 115(2), 118(1), 118(2),
109, 125, 352 of the Bhartiya Nyaya Sanhita, 2023, the
applicant approached this court for grant of bail.
2. By this application, the applicant is seeking
interim bail as the applicant was initially admitted to
the hospital as she is old aged lady.
3. Heard learned counsel for the applicant, who
submitted that the similar role as to the applicant
namely - Sujata w/o Prakash Sarkate in Criminal
Application (ABA) No. 612 of 2025 is assigned to the
present applicant. He invited my attention towards the
recitals of the FIR and submitted that only allegation is
that she along with her daughter came on the person of
the informant. Thus, he submitted that the as per the
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2 913ba938.2025.odt
recitals of the FIR the other co-accused who filed an
application for anticipatory bail was holding the said
rafter in her hand. No injuries caused by the present
applicant, considering she is old aged lady, she can be
protected by granting ad-interim regular bail.
4. The learned APP strongly opposed for the
same and considering the act of the present applicant is
along with the other co-accused and therefore, her
custodial interrogation further required, in view of that,
prayer for grant of ad-interim protection deserves to be
rejected.
5. On hearing both sides and on perusal of the
recitals of the FIR, it is observed that only role
attributed to the present applicant is that she was along
with her daughter and her daughter was holding rafter
in her hand. In fact, no injury was caused by them to
any of the prosecution witness. Considering the
applicant was admitted into the hospital and was
treating the same, her prayer for grant of ad-interim
protection deserves to be allowed. Accordingly, I
proceed to pass the following order.
ORDER
a] Issue notice to the non-applicant.
b] Learned Additional Public Prosecutor waives service of notice on behalf of non-applicant/State and seeks time to file reply.
rkn 3 913ba938.2025.odt c] In the event of arrest in connection with Crime No. 248 of 2025 registered with Police Station Civil Lines, Tq. and District Akola for the offence punishable under Sections 189(2), 190, 191(2), 191(3), 115(2), 118(1), 118(2), 109, 125, 352 of the Bhartiya Nyaya Sanhita, 2023, the applicant -Vanmala w/o Raghunath Wankhede, shall be released on ad-interim anticipatory bail on executing P.R. Bond of Rs. 25,000/- with one solvent surety in the like amount.
d] The applicant shall attend the concerned police station as and when required for the investigation purpose and shall cooperate with the investigating agency.
e] The applicant shall not induce, threat or promise any witnesses who are acquainted with the facts of the present case.
f] The applicant shall attend the proceedings before the trial Court without seeking any exemption unless there are exceptional circumstances.
6. Stand over after two weeks.
[URMILA JOSHI-PHALKE, J.] rkn