Nandlal Jagnarayan Jagtap vs State Of Maharashtra And Anr
2026 Latest Caselaw 5100 Bom

Bombay High Court

Nandlal Jagnarayan Jagtap vs State Of Maharashtra And Anr on 14 May, 2026

2026:BHC-AS:22557                                                           BA-2211-2025-STM.ODT




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION
                            CRIMINAL BAIL APPLICATION NO. 2211 OF 2025

                    Nandlal Jagnarayan Jagtap                                    ...Applicant
                          Versus
                    The State of Maharashtra And Anr.                            ...Respondents


                    Adv. Viral Mukte, Appointed for the Respondent No.2.


                                               CORAM:        R. M. JOSHI, J.

                                               DATED:         14th MAY, 2026
                    PC:-


                    1.     Mentioned in Chambers.

2. Today the praecipe has been moved in the Chambers, for Speaking to the Minutes of the order dated 28th April 2026.

3. Learned Counsel for the Respondent No.2 submits that he had appeared in the aforestated matter, however his name was not reflected in the Appearance column of the order dated 28 th April 2026, and hence requested to mention the same in the order.

4. In view of the above, in the Appearance column of the order dated 28th April 2026, name of the Respondent No.2's advocate be mentioned as "Mr. Viral Mukte, Appointed for the Respondent No.2" and rest of the order remains unchanged.

14th May, 2026

BA-2211-2025-STM.ODT

5. Order be corrected as mentioned above and corrected order be uploaded.

6. In view of the above, praecipe is accordingly disposed of.

(R. M. JOSHI, J.)

VDMokal/-

14th May, 2026