Prajwal Arun Salve vs The State Of Maharashtra
2026 Latest Caselaw 3263 Bom

Bombay High Court

Prajwal Arun Salve vs The State Of Maharashtra on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                             35-aba-677-26.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION
        ANTICIPATORY BAIL APPLICATION NO. 677 OF 2026

Prajwal A. Salve                                                 ...Applicant
     V/s.
The State of Maharashtra                                         ...Respondent.

                             ..............
Mr. Akshay Bankapure 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 APP for the respondent/State again seeks time to take instructions. At his request, list on 27th April 2026.

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

[N.R.BORKAR, J.]