Ishwar Urf Wali Madhukar Kandharkar vs State Of Maharashtra Through Its ...
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Bombay High Court

Ishwar Urf Wali Madhukar Kandharkar vs State Of Maharashtra Through Its ... on 7 February, 2026

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

19.cwp.50.26                                                                                     1/2


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR

                              Criminal Writ Petition No.50 of 2026
                         Ishwar @ Wali Madhukar Kandharkar
                                           vs.
 State of Maharashtra, through its Secretary, Home Department (Special), Mantralaya,
                                 Mumbai and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                       Court's or Judge's Orders
or directions and Registrar's orders.
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               Mr. M.N. Ali, Advocate for the Petitioner.
               Mrs. Ritu Sharma, A.P.P. for the Respondents.

                             CORAM       : ANIL L. PANSARE & NIVEDITA P. MEHTA, JJ.

DATE : 17th FEBRUARY, 2026.

Criminal Application [APPP] No.28/2026:

The learned Counsel for the applicant/petitioner submits that the office objections have already been removed and, therefore, he is not pressing for orders on this application.

02. The application is disposed of.

03. Registry to verify and process accordingly.

Writ Petition No.50/2026:

The learned Counsel for the petitioner, seeks leave to amend the petition.

02. Leave, as sought, is granted. Necessary amendment shall be carried out forthwith. Amended copy be served on other side.

03. The respondents shall place on record the copy of order of conferment of powers as also approval of detention order passed under Section 3 of the Maharashtra Prevention of Dangerous Activities Act, 1981 (for short, "the Act of 1981") so also order of confirmation passed under Section 12 of the Act of 1981.

04. List the petition on 26th February, 2026 subject to removal of office objections.

(Nivedita P. Mehta, J.) (Anil L. Pansare, J.) *sandesh

Signed by: Mr. Sandesh Waghmare Designation: PS To Honourable Judge Date: 17/02/2026 18:18:04