Milind Rambhau Kamble vs State Of Maharashtra
2026 Latest Caselaw 3258 Bom

Citation : 2026 Latest Caselaw 3258 Bom
Judgement Date : 31 March, 2026

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Bombay High Court

Milind Rambhau Kamble vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                      1                 27-ABA 789-26.doc



                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                ANTICIPATORY BAIL APPLICATION NO.789 OF 2026

 Milind Rambhau Kamble                           ... Applicant
       Vs.
 The State of Maharashtra                        ... Respondent
                                     -----
 Mr. Subodh Desai, Senior Advocate a/w Nitin Gaware Patil, Chinmay K.
 Gunjal i/by Harsh Rathod for the Applicant.
 Mr. B. V. Holambe Patil, APP for the Respondent-State.
                                     -----

                                    CORAM :      N.R. BORKAR, J.

                                    DATE    :    31ST MARCH 2026
 P.C. :

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

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



                                                 (N.R. BORKAR, J.)




      Mugdha                                                                           1 of 1