Sarfraz Sherkhan Pathan vs The State Of Maharashtra And Anr
2026 Latest Caselaw 3255 Bom

Citation : 2026 Latest Caselaw 3255 Bom
Judgement Date : 31 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Sarfraz Sherkhan Pathan vs The State Of Maharashtra And Anr on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                      1                 24-ABA 780-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.780 OF 2026

 Sarfraz Sherkhan Pathan                  ... Applicant
       Vs.
 The State of Maharashtra & Anr.       ... Respondents
                                    -----
 Shahbaz Pathan a/w Hemant Sharma i/by Hemant Sharma 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 APP for the Respondent-State seeks time to take instructions. At her request, list on 22nd April 2026.

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



                                                 (N.R. BORKAR, J.)




      Mugdha                                                                           1 of 1

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