Mangala Lahu Pund vs State Of Maharashtra
2026 Latest Caselaw 5225 Bom

Bombay High Court

Mangala Lahu Pund vs State Of Maharashtra on 18 May, 2026

                                                        13. ABA 1144-2026 + ORS.doc



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

               ANTICIPATORY BAIL APPLICATION NO.1144 OF 2026

Prakash Lahu Pund                             )...       Applicant
         Versus
State of Maharashtra                          )...    Respondent
                                   WITH
               ANTICIPATORY BAIL APPLICATION NO.1145 OF 2026

Manoj Lahu Pund                               )...       Applicant
         Versus
State of Maharashtra                          )...    Respondent
                                   WITH
               ANTICIPATORY BAIL APPLICATION NO.1284 OF 2026

Lahu Gangadhar Pund                           )...       Applicant
         Versus
State of Maharashtra                          )...    Respondent

                                   WITH
               ANTICIPATORY BAIL APPLICATION NO.1288 OF 2026

Mangala Lahu Pund                             )...       Applicant
         Versus
State of Maharashtra                          )...    Respondent

                                   -----
Mr. Satyavrat Joshi (through V.C.) a/w Mr. Indrayanee Pandit i/b
Mr. Malhar P. Kadam for the Applicant.

Mr. Mayur Sonavane, AP.P. for the Respondent-State in Anticipatory
Bail Application No.1144 of 2026.

Ms. Rashmi Tendulkar, A.P.P. for the Respondent-State in Anticipatory
Bail Application Nos.1145 of 2026, 1284 of 2026 and 1288 of 2026.
                                 -----


RaJesh Chittewan, PS                                                        1/2


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                                                                   13. ABA 1144-2026 + ORS.doc



                                        CORAM : SANDESH D. PATIL, J.

DATE : 18th MAY 2026 (VACATION COURT)

P.C. :

1) The captioned matters were listed before this Court on 15 th

May 2026. The Investigating Officer was not present, hence, time was

sought by the learned A.P.P. for the Respondent-State and it was

adjourned to 18th May 2026. Today, also the learned A.P.P. states that

the Investigating Officer is on leave, hence, unable to remain present.

He seeks some time to take instructions and argue the matter.

2) In this premise, stand over to 26th May, 2026.

3) Till that time, no coercive steps shall be taken against the

Applicants.

(SANDESH D. PATIL, J.)