Bombay High Court
Madhukar Ranglal Pawar vs State Of Maharashtra Thr Pso, Ps Barshi ... on 20 February, 2026
(1) 54.revn.199.2025
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL REVISION APPLICATION NO.199 OF 2025
Madhukar s/o Ranglal Pawar
Vs.
State of Maharashtra, through its Police Station Officer, Police Station
Barshi Takli, District Akola and another
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Kunal Pande, Advocate h/f Mr. V. R. Deshpande, Advocate for
applicant.
Ms. M. A. Barabde, APP for non-applicant No.1/State.
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 20/02/2026
1. The reply is filed by the non-applicant No.1/State.
2. Stand over to 07.05.2026.
3. Interim relief, if any, to continue till next date.
(URMILA JOSHI-PHALKE, J.) Sarkate Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 23/02/2026 10:38:21