Bombay High Court
Nandkishor Ramkrushna Rathod vs The State Of Maharashtra Thr Barshi ... on 4 February, 2026
1 18.APL.1779-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APL) NO. 1779 OF 2025
( Nandkishor Ramkrushna Rathod & Ors.
Vs.
State of Maharashtra & Anr. )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. N.B. Raut, Advocate for the Applicants.
Ms. Mrunal Barabde, APP for the Non-applicant/State.
CORAM: URMILA JOSHI-PHALKE, J.
DATED : 4th FEBRUARY, 2026
1. Despite the order passed on 20.11.2025 the learned Counsel for the Applicant has neither supplied the copy nor filed an affidavit of service.
2. Learned Counsel for the Applicant shall supply the copy forthwith and file the affidavit of service, subject to the cost of Rs.2,000/- (Rs. Two Thousand Only) to be paid to the "Public Welfare Account" in Account No. 129712010001014 IFSC Code : UBIN0812978 Union Bank of India, Branch High Court, Civil Lines, Nagpur.
3. List the matter on 22.04.2026.
(URMILA JOSHI-PHALKE, J.) SD. Bhimte Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 04/02/2026 14:48:23