Rohit Ram Hilam vs The State Of Maharashtra
2026 Latest Caselaw 4997 Bom

Bombay High Court

Rohit Ram Hilam vs The State Of Maharashtra on 13 May, 2026

PALLAVI
MAHENDRA                                                                                  4-IA-1387-2026 (CR).doc
WARGAONKAR

Digitally signed by
PALLAVI MAHENDRA
WARGAONKAR
Date: 2026.05.13
20:08:11 +0530
                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 1387 OF 2026
                                                            IN
                                             CRIMINAL APPEAL NO. 102 OF 2026

                       Rohit Ram Hilam                                            ...Applicant
                             Versus
                       The State of Maharashtra                                   ...Respondent

                                                           WITH
                                               CRIMINAL APPEAL NO. 101 OF 2026

                       The State of Maharashtra                                   ...Petitioner
                             Versus
                       Ravindra Ganesh Waghmare And Ors.                          ...Respondents

                                                           WITH
                                               CRIMINAL APPEAL NO. 102 OF 2026

                       The State of Maharashtra                                   ...Petitioner
                             Versus
                       Rohit Ram Hilam And Anr.                                   ...Respondents
                                                             __________
                       Mr. Vivek Kantawala appointed as Legal Aid, for the Applicant.
                       Mr. Shakil Ahmed (Thr. VC) in IA/1393/2026 & IA/1392/2026, for the
                       Applicant.
                       Ms. Supriya Kak, APP for Respondent - State.
                                                    __________

                                                      CORAM :      ADVAIT M. SETHNA &
                                                                   SANDESH D. PATIL, JJ.

                                                      DATE     :   13 MAY 2026
                                                                   (VACATION COURT)

                       P.C.:

1. Heard learned counsel appearing for the parties.

2. Issue Notice to the Respondent No.2 to be served through the

Police Station. Ms. Kak, learned APP waives service for the Respondent -

4-IA-1387-2026 (CR).doc

State.

3. Ms. Kak, learned APP for the State has requested some time to file

reply to the present Interim Applications.

4. Let reply to be filed within a period of two weeks. Advance copy

of the reply shall be served to the learned counsel for the Applicants.

5. List the proceedings on 8 June 2026 before the Regular Court

considering the urgency involved.

[SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.]