Tanveer Ismail Solanki vs State Of Maharashtra
2026 Latest Caselaw 3245 Bom

Bombay High Court

Tanveer Ismail Solanki vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                              12-aba-32-26.doc


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
         ANTICIPATORY BAIL APPLICATION NO. 32 OF 2026

Tanveer Ismail Solanki                                  ...Applicant
     V/s.
State of Maharashtra                                    ...Respondent.

                              ..............
None present for the Applicant.
Mr. V.N. Sagare, APP for the Respondent/State.
                              ..............

                                    CORAM        :      N.R. BORKAR, J.

                                    DATE         :      31.03.2026.
P.C. :

1. List on 28th April 2026.

2. Ad-interim order, if any, to continue till the next date.

[N.R.BORKAR, J.]

Dinesh S. Sherla 1/1