Jaya Shankarprasad Vemula vs 1 The State Of Maharashtra Through Midc ...
2026 Latest Caselaw 3243 Bom

Bombay High Court

Jaya Shankarprasad Vemula vs 1 The State Of Maharashtra Through Midc ... on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                           14-appln-126-26.doc


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
               CRIMINAL APPLICATION NO. 126 OF 2026

Jaya S. Vemula                                                   ...Applicant
     V/s.
The State of Maharashtra & Anr.                                  ...Respondents.

                              ..............
Mr. Harshwardhan Pawar (through VC) is present.
Mr. V.N. Sagare, APP for the Respondent/State.
PSI Sachin Tambe, MIDC Polic Station is present
                              ..............

                                    CORAM        :      N.R. BORKAR, J.

                                    DATE         :      31.03.2026.
P.C. :

1. Issue notice to respondent No.2, returnable on 24 th April 2026.

2. Learned APP waives service of notice for respondent No.1/State.

[N.R.BORKAR, J.]