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Bombay High Court
Anil Mahadev Chavan vs The State Of Maharashtra And Anr on 12 May, 2026
1. APEAL 256-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.256 OF 2026
Mr. Anil Mahadev Chavan ).. Appellant
Versus
The State of Maharashtra And Anr. ).. Respondents
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Mr. Ashwin R. Kapadnis for the Appellant.
Ms. Supriya Kak, A.P.P. for Respondent No.1-State.
Mr. Karpe, Asst. Police Insptector, Bhor Police Station, Pune Rural,
present.
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CORAM : SANDESH D. PATIL, J.
DATE : 12th MAY 2026 (VACATION COURT) P.C. :
1) A praecipe is moved for extension of the interim relief granted by this Court vide Order dated 9th March 2026.
2) The matter appeared lastly on 30th April 2026, on which date the matter was adjourned to 8th May 2026 and the interim relief was continued till then. However, the matter was not listed on 8 th May 2026. It is on this ground, the extension is sought for by the learned RaJesh Chittewan, PS 1/2 ::: Uploaded on - 12/05/2026 ::: Downloaded on - 12/05/2026 20:44:32 :::
1. APEAL 256-2026.doc Counsel appearing for the Appellant.
3) Heard Mr. Ashwin Kapadnis, the learned Counsel appearing for the Appellant and Ms. Supriya Kak, the learned A.P.P. for Respondent No.1-State. She submits that while passing the Order on 9 th March 2026, the observations made in para-8 of the Order dated 24 th February 2026, passed by the learned Special Court, were not brought to the attention of this Court, therefore, she opposes the extension of the interim relief.
4) As the matter did not appear on 8th March 2026, the interim relief granted on 9th March 2026, to continue till the next date.
5) Stand over to 10th June, 2026.
(SANDESH D. PATIL, J.)
RaJesh Chittewan, PS 2/2
Digitally signed by
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.12
19:25:49 +0530
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