Bombay High Court
Ramesh Narsimha Aitha vs State Of Maharashtra on 9 March, 2026
Author: Shivkumar Dige
Bench: Shivkumar Dige
27-BA-198-2026 (CR).doc
Shubhada S Kadam
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.198 OF 2026
Ramesh Narsimha Aitha
versus
The State of Maharashtra
_________________________________________________________________
Mr. Anish Pereira i/b. Mr. Taraq Sayed, Advocate for Applicant.
Ms. Gauri Rao, APP for Respondent-State.
_________________________________________________________________
CORAM : SHIVKUMAR DIGE, J.
DATE : 9th MARCH, 2026. P.C. :
1. Heard learned counsel for the applicant and learned APP for respondent-State.
2. At the request of learned APP, stand over to 23 rd March 2026 for filing written submissions.
3. Learned APP to serve the copy of written submissions on other side before the next date of hearing.
(SHIVKUMAR DIGE, J.) Digitally signed by SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:
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