Rahul Bapu Sonawane And Ors vs The State Of Maharashtra And Anr
2026 Latest Caselaw 3256 Bom

Citation : 2026 Latest Caselaw 3256 Bom
Judgement Date : 31 March, 2026

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Bombay High Court

Rahul Bapu Sonawane And Ors vs The State Of Maharashtra And Anr on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                       1                25-ABA 782-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.782 OF 2026

 Rahul Bapu Sonawane & Ors.                      ... Applicants
       Vs.
 The State of Maharashtra & Anr.                 ... Respondents
                                     -----
 Ms. Sneha G. Sanap for the Applicant.
 Ms. S. G. Talhar, 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 23rd April 2026.

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



                                                 (N.R. BORKAR, J.)




      Mugdha                                                                           1 of 1

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