Ananda S/O Shivaji Powar vs The State Of Maharashtra
2026 Latest Caselaw 3254 Bom

Bombay High Court

Ananda S/O Shivaji Powar vs The State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                    1                 22-ABA 666-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.666 OF 2026

 Ananda s/o Shivaji Powar               ... Applicant
       Vs.
 The State of Maharashtra & Anr.      ... Respondents
                                   -----
 Mr. Satish Talekar a/w Vishakha Patil a/w Savi i/by Talekar & Associates
 for the Applicant.
 Ms. S. M. Yadav, APP for Respondent No.1-State.
                                   -----

                                  CORAM :     N.R. BORKAR, J.

                                  DATE    :   31ST MARCH 2026
 P.C. :

Issue notice to Respondent No.2, returnable on 09th April 2026. In addition to the court notice, the concerned Police Station shall intimate to Respondent No.2 about filing of the present Application and next date of listing.

                                              (N.R. BORKAR, J.)




     Mugdha                                                                          1 of 1