Ravya Manish Punjabi vs State Of Maharashtra
2026 Latest Caselaw 5038 Bom

Bombay High Court

Ravya Manish Punjabi vs State Of Maharashtra on 13 May, 2026

2026:BHC-AS:22542
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          RUPALI                                                                   11a-IA-1628-2026.doc
RUPALI    RAJESH
RAJESH    WAKODIKAR
WAKODIKAR Date:
          2026.05.14
          15:35:06
          +0530           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION
                              INTERIM APPLICATION NO. 1628 OF 2026
                                                IN
                          ANTICIPATORY BAIL APPLICATION NO. 1199 OF 2026

                  Ravya Manish Punjabi                                              ...Applicant
                       Versus
                  The State of Maharashtra                                          ...Respondent


                  Mr. Sagar Kursija for the Applicant/Intervenor.

                  Mr. Priayl Sarda a/w Mr. Rajesh Ranglani for the applicants/accused.

                  Mr. Dinesh J. Haldankar, A.P.P for the Respondent-State.

                  API - Madhumati Shinde attached to Pimpri Police Station, present.

                                             CORAM : SANDESH D. PATIL, JJ.

DATE : 13th MAY, 2026 (VACATION COURT)

P.C. :

1. Heard learned Counsel appearing or the

applicant/intervenor.

2. This is an application for intervention.

11a-IA-1628-2026.doc

3. Mr. Sarda, learned Counsel appearing for the original

applicant has no objection if the same is allowed. Hence, the said

application is allowed.

4. Leave is granted to the learned Counsel for the applicant

to carry out amendment in the main application within four weeks

from today.

5. Interim Application stands disposed of accordingly.

SANDESH D. PATIL, J.