Punjaram Mhataraba Binnar vs State Of Maharashtra
2026 Latest Caselaw 3259 Bom

Citation : 2026 Latest Caselaw 3259 Bom
Judgement Date : 31 March, 2026

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Bombay High Court

Punjaram Mhataraba Binnar vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                                    31-aba-836-26.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
        ANTICIPATORY BAIL APPLICATION NO. 836 OF 2026

Punjaram M. Binnar                                                      ...Applicant
     V/s.
State of Maharashtra                                                    ...Respondent.

                              ..............
Mr. Ashwin R. Kapadnis for the Applicant.
Mr. V.N. Sagare, APP for the Respondent/State.
                              ..............

                                           CORAM        :      N.R. BORKAR, J.

                                           DATE         :      31.03.2026.
P.C. :

1. Learned 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 27th April 2026.

3. In addition to the Court notice, the concerned police station shall intimate about filing of the present application and the next date of hearing to the added respondent/ first informant.

4. Till the next date the applicant shall not be arrested.

[N.R.BORKAR, J.]