Sunilkumar Mohanan Akkarakaran And Anr vs The State Of Maharashtra
2026 Latest Caselaw 5039 Bom

Bombay High Court

Sunilkumar Mohanan Akkarakaran And Anr vs The State Of Maharashtra on 13 May, 2026

                                                                    29. B.A. 2077-2026 + Ors..doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION


                          BAIL APPLICATION NO.2077 OF 2026
                                        WITH
                          BAIL APPLICATION NO.2062 OF 2026
                                        WITH
                          BAIL APPLICATION NO.2063 OF 2026
                                        WTIH
                          BAIL APPLICATION NO.2064 OF 2026
                                        WITH
                          BAIL APPLICATION NO.2065 OF 2026
                                        WITH
                          BAIL APPLICATION NO.2066 OF 2026
                                         IN
                          BAIL APPLICATION NO.2088 OF 2026
                                        WITH
                          BAIL APPLICATION NO.2087 OF 2026


Sunilkumar Mohanan Akkarakaran & Anr.                    )..     Applicants
         Versus
State of Maharashtra                                     )..     Respondent

                                               -----

Mr. Abhishek Yende a/w Adv. Heanike Vyas, Mr. Ankit Trivedi i/b Yende
Legal Associates for the Applicants.

Ms. Supriya Kak, A.P.P. for Respondnet-State.
                                   -----

                                        CORAM : SANDESH D. PATIL, J.

DATE : 13th MAY 2026 (VACATION COURT)

29. B.A. 2077-2026 + Ors..doc

P.C. :

1) At the joint request of the learned Counsel for the parties, stand

over to 9th June 2026.

(SANDESH D. PATIL, J.)

RAJESH by RAJESH

VASANT CHITTEWAN CHITTEWAN Date: 2026.05.14 16:27:52 +0530