Shreyansh Ramesh Tripathi vs State Of Maharashtra
2026 Latest Caselaw 5220 Bom

Bombay High Court

Shreyansh Ramesh Tripathi vs State Of Maharashtra on 18 May, 2026

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                   ANTICIPATORY BAIL APPLICATION NO.1287 OF 2026


BHALCHANDRA
                      Shreyansh Ramesh Tripathi                          .. Applicant
GOPAL
DUSANE
                                   Vs.
Digitally signed by
BHALCHANDRA
GOPAL DUSANE
                      The State of Maharashtra                           .. Respondent
Date: 2026.05.19
15:29:38 +0530
                                                      WITH
                                        INTERIM APPLICATION NO. 1667 OF 2026
                                                        IN
                                   ANTICIPATORY BAIL APPLICATION NO.1287 OF 2026

                      Miral Shreyansh Tripathi                           .. Applicant

                                   Vs.
                      The State of Maharashtra                           .. Respondent


                      Mr. Ashok Kumar Yadav, Advocate for the Applicant.
                      Ms. Bhavna Jadhav a/w Mr. Sameer Singh for Intervenor/Applicant in I.A.
                      Mr. Prashant P. Jadhav, A.P.P. or the Respondent-State.
                      WPSI, Shubhangi Shirgave, Dindoshi Police Station, present.


                                                              CORAM : GAUTAM A. ANKHAD, J.

(VACATION COURT) DATE : 18th MAY 2026.

P.C. :

1. Pursuant to the Order dated 14th May 2026, the statement of the victim

under Section 183 of Bharatiya Nagarik Suraksha Sanhita, 2023 ("BNSS") has

been recorded and the copy of the same is tendered in Court.

14 ABA 1287.26.doc Dusane

2. Learned Advocate appearing for the Applicant tenders the copy of

additional Affidavit to bring on record certain facts which were inadvertently not

mentioned in the Application.

3. List the matter on 21st May 2026.

[ GAUTAM A. ANKHAD, J. ]

14 ABA 1287.26.doc Dusane