Prabhakar Shetty vs State Of Maharashtra
2026 Latest Caselaw 5030 Bom

Bombay High Court

Prabhakar Shetty vs State Of Maharashtra on 13 May, 2026

2026:BHC-AS:22528
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          RUPALI                                                               1-BA-539-2026.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:35:07
          +0530           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                                      BAIL APPLICATION NO. 539 OF 2026


                  Prabhakar Shetty                                           ...Applicant
                       Versus
                  The State of Maharashtra                                   ...Respondent
                                                  WITH
                                   INTERIM APPLICATION NO. 540 OF 2026
                                                    IN
                                     BAIL APPLICATION NO. 539 OF 2026

                  Mohammed Aslam Qureshi                                     ...Applicant
                       Versus
                  Prabhakar Shetty                                           ...Respondent

                  Mr. Atul Joshi for the Applicant.

                  Ms. Supriya Kak, A.P.P for the Respondent-State.

                  API - Mr. Pravin Adam attached to EOW, Mumbai, present.

                                             CORAM : SANDESH D. PATIL, JJ.

DATE : 13th MAY, 2026 (VACATION COURT)

P.C. :

1. Learned Counsel for the applicant states that the

chargesheet has been filed and therefore, he seeks leave to withdraw

1-BA-539-2026.doc

the application with liberty to file a fresh application before the

learned Trial Court.

2. Application allowed to be withdrawn with liberty as

prayed for.

3. Application stands disposed of as withdrawn.

SANDESH D. PATIL, J.