Bombay High Court
Madhukar Ranglal Pawar vs State Of Maharashtra Thr Pso, Ps Barshi ... on 13 January, 2026
1 41.REVN.199-2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL REVISION APPLICATION NO. 199 OF 2025
( Madhukar s/o Ranglal Pawar
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. V.R. Deshpande, Advocate for the Applicant.
Mr. A.M. Joshi, APP for the Non-applicant/State.
CORAM: URMILA JOSHI-PHALKE, J.
DATED : 13th JANUARY, 2026
1. At the request of learned APP, list the matter on 20.02.2026.
2. Interim order, if any, to continue till then.
(URMILA JOSHI-PHALKE, J.) SD. Bhimte Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 14/01/2026 12:42:59