Nikhil Kailas Bodke vs The State Of Maharashtra And Anr
2026 Latest Caselaw 3251 Bom

Bombay High Court

Nikhil Kailas Bodke vs The State Of Maharashtra And Anr on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                    1                 18-ABA 526-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.526 OF 2026

 Nikhil Kailas Bodke                          ... Applicant
       Vs.
 State of Maharashtra & Anr.                  ... Respondents
                                    -----
 Mr. Aditya Chandak (through VC) for the Applicant.
 Ms. S. M. Yadav, APP for the Respondent-State.
                                    -----

                                  CORAM :     N.R. BORKAR, J.

                                  DATE    :   31ST MARCH 2026
 P.C. :

1. Learned Counsel for the Applicant shall supply spare copy of the present Application for issuing notice to Respondent No.2 in terms of the order passed by this Court dated 26 th February 2026 within a period of one week from today.

2. If the said compliance is done, the Registry shall issue notice to Respondent No.2, returnable on 30th April 2026.

3. Ad interim order, if any, granted earlier to continue till the next date.

                                              (N.R. BORKAR, J.)




      Mugdha                                                                         1 of 1