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Bombay High Court
Prakash Lahu Pund vs The State Of Maharashtra on 18 May, 2026
13. ABA 1144-2026 + ORS.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1144 OF 2026
Prakash Lahu Pund )... Applicant
Versus
State of Maharashtra )... Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.1145 OF 2026
Manoj Lahu Pund )... Applicant
Versus
State of Maharashtra )... Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.1284 OF 2026
Lahu Gangadhar Pund )... Applicant
Versus
State of Maharashtra )... Respondent
WITH
ANTICIPATORY BAIL APPLICATION NO.1288 OF 2026
Mangala Lahu Pund )... Applicant
Versus
State of Maharashtra )... Respondent
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Mr. Satyavrat Joshi (through V.C.) a/w Mr. Indrayanee Pandit i/b
Mr. Malhar P. Kadam for the Applicant.
Mr. Mayur Sonavane, AP.P. for the Respondent-State in Anticipatory
Bail Application No.1144 of 2026.
Ms. Rashmi Tendulkar, A.P.P. for the Respondent-State in Anticipatory
Bail Application Nos.1145 of 2026, 1284 of 2026 and 1288 of 2026.
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RaJesh Chittewan, PS 1/2
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13. ABA 1144-2026 + ORS.doc
CORAM : SANDESH D. PATIL, J.
DATE : 18th MAY 2026 (VACATION COURT) P.C. :
1) The captioned matters were listed before this Court on 15 th May 2026. The Investigating Officer was not present, hence, time was sought by the learned A.P.P. for the Respondent-State and it was adjourned to 18th May 2026. Today, also the learned A.P.P. states that the Investigating Officer is on leave, hence, unable to remain present.
He seeks some time to take instructions and argue the matter.
2) In this premise, stand over to 26th May, 2026.
3) Till that time, no coercive steps shall be taken against the Applicants.
(SANDESH D. PATIL, J.)
RaJesh Chittewan, PS 2/2
Digitally signed by
RAJESH RAJESH VASANT
VASANT CHITTEWAN
CHITTEWAN Date: 2026.05.19
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