Bombay High Court
Ravindra Ranchod Paradhi vs The State Of Maharashtra And Another on 3 February, 2026
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
BAIL APPLICATION NO.165 OF 2026
Ravindra s/o Ranchhod Paradhi ... APPLICANT
VERSUS
The State of Maharashtra & anr. ... RESPONDENTS
.......
Mr. P.H. Patil, Advocate for applicant
Mr. P.P. Dawalkar, A.P.P. for respondent No.1 - State
.......
CORAM : SACHIN S. DESHMUKH, J.
DATE : 3rd FEBRUARY, 2026 PER COURT :
Heard. Issue notice to respondents returnable on 10 th February 2026. Learned A.P.P. waives service for respondent No.1- State.
2. Liberty to place on record copy of Charge Sheet.
(SACHIN S. DESHMUKH, J.) fmp/-