Mohed Neamath Ruman Khan vs The State Of Maharashtra
2026 Latest Caselaw 3253 Bom

Bombay High Court

Mohed Neamath Ruman Khan vs The State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                      1                 21-ABA 596-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.596 OF 2026

 Mohmed Neamath Ruman Khan                       ... Applicant
       Vs.
 The State of Maharashtra                        ... Respondent
                                     -----
 Mr. Taraq Sayyed a/w Uma Nemlekar for the Applicant.
 Ms. S. M. Yadav, APP for the Respondent-State.
 Mr. Tushar N. Halwai for the Intervenor-first informant.
 PI Sachin Kotmire, PSI Sachin Jadhav, Dongri PS are present.
                                     -----

                                    CORAM :      N.R. BORKAR, J.

                                    DATE    :    31ST MARCH 2026
 P.C. :

1. Learned Counsel for the Applicant seeks leave to implead the first informant as a party Respondent to the present Application. Leave as sought is granted. Necessary amendment shall be carried out forthwith.

2. Mr. Tushar Halwai, Learned Counsel waives service of notice for the Respondent-first informant and seeks time.

3. At his request, list the present Application along with Anticipatory Bail Application No.2533 of 2025 on 16th April 2026.

3. Till the next date, the Applicant shall not be arrested.

                                                 (N.R. BORKAR, J.)


      Mugdha                                                                           1 of 1