Bombay High Court
Sunilkumar Mohanan Akkarakaran And Anr vs The State Of Maharashtra on 13 May, 2026
29. B.A. 2077-2026 + Ors..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.2077 OF 2026
WITH
BAIL APPLICATION NO.2062 OF 2026
WITH
BAIL APPLICATION NO.2063 OF 2026
WTIH
BAIL APPLICATION NO.2064 OF 2026
WITH
BAIL APPLICATION NO.2065 OF 2026
WITH
BAIL APPLICATION NO.2066 OF 2026
IN
BAIL APPLICATION NO.2088 OF 2026
WITH
BAIL APPLICATION NO.2087 OF 2026
Sunilkumar Mohanan Akkarakaran & Anr. ).. Applicants
Versus
State of Maharashtra ).. Respondent
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Mr. Abhishek Yende a/w Adv. Heanike Vyas, Mr. Ankit Trivedi i/b Yende
Legal Associates for the Applicants.
Ms. Supriya Kak, A.P.P. for Respondnet-State.
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CORAM : SANDESH D. PATIL, J.
DATE : 13th MAY 2026 (VACATION COURT) RaJesh Chittewan, PS 1/2 ::: Uploaded on - 14/05/2026 ::: Downloaded on - 14/05/2026 20:48:15 :::
29. B.A. 2077-2026 + Ors..doc P.C. :
1) At the joint request of the learned Counsel for the parties, stand over to 9th June 2026.
(SANDESH D. PATIL, J.) RaJesh Chittewan, PS 2/2 Digitally signed RAJESH by RAJESH VASANT VASANT CHITTEWAN CHITTEWAN Date: 2026.05.14 16:27:52 +0530 ::: Uploaded on - 14/05/2026 ::: Downloaded on - 14/05/2026 20:48:15 :::