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Bombay High Court

Vaijinath Vishvambhar Talake vs The State Of Maharashtra And Another on 22 April, 2026

2026:BHC-AUG:17783
                                                                                        DPT.odt




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                                              ....
          Mr. N.D. Raje, Mr. V.V. Jahagirdar, Mr. D.B. Bhange, Mr. V.M. Chate, Mr.
          S.N. Morampalle, Mr. V.S. Badakh, APPs/AGPs for Respondent/s - State in
          respective matters
                                              ....

                                                        CORAM : ABHAY J. MANTRI, J.

DATE : 22nd APRIL, 2026 PER COURT :

1. At the time of rising, the matters mentioned in the chart in paragraph No.7 hereunder, could not be taken up for hearing due to paucity of time.
2. In several of these matters, there are office objections. As such, all office objections shall be removed within two weeks.
3. Subject to compliance with the above, ad-interim/ interim order, if any, granted earlier would continue.
4. The affidavit in reply/rejoinder, if any, shall also be filed at least one week before the next date.
5. Matters in which service of notice is awaited, put up after service.
6. Matters in which though notices were issued, the office could not process the notice due to non-supply of spare copies, the Petitioner/Applicant/Appellant shall supply spare copies for issuance of notice within 14 days, failing which, the matters in which copies are not supplied, would stand dismissed as against the unserved Respondents on the 15th day. 1 / 2

DPT.odt If copies are supplied, office to issue notice to the unserved Respondents, returnable after four weeks.

7. Subject to the above, list these matters as under:-

Matters Dates 936 CRIMINAL APPLICATION NO. 4469 OF 2023 939 CRIMINAL REVISION APPLICATION NO. 15 OF 2025 09.06.2026 940 CRIMINAL REVISION APPLICATION NO. 375 OF 2025 941 CRIMINAL APPLICATION NO. 4131 OF 2025 942 CRIMINAL REVISION APPLICATION NO. 98 OF 2026 10.06.2026 943 CRIMINAL REVISION APPLICATION NO. 125 OF 2026 944 CRIMINAL APPLICATION NO. 519 OF 2024 945 CRIMINAL REVISION APPLICATION NO. 213 OF 2025 946 CRIMINAL REVISION APPLICATION NO. 339 OF 2025 947 CRIMINAL REVISION APPLICATION NO. 70 OF 2026 948 CRIMINAL WRIT PETITION NO. 1456 OF 2019 11.06.2026 949 FIRST APPEAL NO. 396 OF 2010 953 CRIMINAL APPLICATION NO. 1008 OF 2026 954 CRIMINAL WRIT PETITION NO. 648 OF 2009 955 CRIMINAL APPLICATION NO. 1057 OF 2026 ( ABHAY J. MANTRI, J. ) SPC 2 / 2