Bombay High Court
Madhukar S/O Loknath Meshram vs The State Of Maharashtra Thr. The Dy. ... on 24 March, 2026
(1) 60.apl.1163.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APL) NO.1163 OF 2024
Madhukar s/o Loknath Meshram
Vs.
State of Maharashtra and others
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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. Anil Mardikar, Senior Advocate a/b Mr. V. R. Borkar, Advocate for the
applicant.
Ms. H. N. Prabhu, APP for the State.
Mr. J. K. Matale, Advocate for the non-applicant no.3.
CORAM : URMILA JOSHI-PHALKE, J.
DATED : 24/03/2026
1. Learned APP seeks some time to take instructions as to the sanction and spectrography report.
2. By way of last chance, matter be listed on 16.04.2026.
(URMILA JOSHI-PHALKE, J.) Sarkate Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 25/03/2026 19:50:37