Shrikrishna Balasaheb Bondre vs State Of Maharashtra
2026 Latest Caselaw 3262 Bom

Bombay High Court

Shrikrishna Balasaheb Bondre vs State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                             37-aba-818-26.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
        ANTICIPATORY BAIL APPLICATION NO. 818 OF 2026

Shrikrishna B. Bondre                                            ...Applicant
     V/s.
State of Maharashtra                                             ...Respondent.

                               ..............
Ms Ekta Patil i/b.Mr. Prashant S. Hagare for the Applicant.
Ms S.G. Talhar, APP for the Respondent/State.
                              ..............

                                    CORAM        :      N.R. BORKAR, J.

                                    DATE         :      31.03.2026.
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.]