Yogesh Suresh Jadhav vs State Of Maharashtra
2026 Latest Caselaw 1094 Bom

Bombay High Court

Yogesh Suresh Jadhav vs State Of Maharashtra on 31 January, 2026

Author: Shivkumar Dige

Bench: Shivkumar Dige

                                                                                     913-IA-299-2026 (suo-moto).doc



                       N.S.Kamble


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 299 OF 2026
                                                     IN
                                 CRIMINAL BAIL APPLICATION NO.2197 OF 2025


                       Yogesh Suresh Jadhav                                           ... Applicant
                              Versus
                       State Of Maharashtra                                           ... Respondents
                       ________________________________________________________
          Digitally
          signed by
          NILAM
NILAM
SANTOSH
KAMBLE
          SANTOSH
          KAMBLE
          Date:
                       Mr.Dhammaraj Shejul a/w Mr.Jatin Chawda and Ms.Neha Balani i/b
          2026.01.31
          16:45:59
          +0530        Hylyalkar & Associates, for the Applicant.
                       Mr.P.P. Jadhav, APP for Respondent-State.
                       ________________________________________________________
                                                        CORAM : SHIVKUMAR DIGE, J.

                                                        DATE           : 31st JANUARY, 2026
                                                                        (In chamber)
                       P.C. :

                       1.             Not on board. Taken on board.

2. This matter is moved suo-moto for speaking to the minutes

of order dated 30th January, 2026. In the said order, paragraph No.5(ii)

of the order "The Applicant be released on temporary bail for five days

from tomorrow." be replaced with"(ii) The Applicant is released on

temporary bail for 5 days from tomorrow on depositing cash of

913-IA-299-2026 (suo-moto).doc

N.S.Kamble

Rs.50,000/- and P.R.Bond of the same amount."

3. Necessary corrections be corrected in the original order and

corrected order be uploaded.

(SHIVKUMAR DIGE, J.)