Vyankat Vithal Jadhav And Ors vs State Of Maharashtra
2026 Latest Caselaw 3257 Bom

Bombay High Court

Vyankat Vithal Jadhav And Ors vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                      1                 26-ABA 785-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.785 OF 2026

 Vyankat Vithal Jadhav & Ors.                    ... Applicants
       Vs.
 State of Maharashtra & Anr.                     ... Respondents
                                    -----
 Mr. Hrishikesh Ghorpade (through VC), Prasad Kulkarni, Siddharth
 Sutaria for the Applicants.
 Mr. S. V. Walve, APP for the Respondent-State.
                                    -----

                                    CORAM :      N.R. BORKAR, J.

                                    DATE    :    31ST MARCH 2026
 P.C. :

1. Learned Counsel for the Applicants 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. Issue notice to the added Respondent-first informant, returnable on 29th April 2026.

3. Learned Counsel for the Applicants, on instructions, submits that the Applicants are ready and willing to return back the amount of Rs.7,00,000/- to the first informant.

4. In that view of the matter, till the next date, the Applicants shall not be arrested.

                                                 (N.R. BORKAR, J.)


      Mugdha                                                                           1 of 1