Bombay High Court
Natasha Tumkar vs State Of Maharashtra on 10 April, 2026
Author: R.N. Laddha
Bench: R.N. Laddha
SMITA Digitally signed by SMITA
JOHNSON GONSALVES
JOHNSON Date: 2026.04.10 22:38:16
GONSALVES +0530
sg 20.aba943-26.docx
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
Anticipatory Bail Application No.943 of 2026
Natasha Tumkar ... Applicant
versus
The State of Maharashtra ... Respondent
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Mr Kuldeep Patil, a/w. Mr Ranjit Patil, Mr Ramsing Rajput, Mr
Sajid Mohamad and Ms Dikshita Pawar, i/b. Agrud Partners, for
the applicant.
Ms GP Mulekar, APP, for the respondent/ State.
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Coram: R.N. Laddha, J.
Date: 10 April 2026. P.C.:
. The learned APP seeks an adjournment on the ground of unavailability of the Investigating Officer.
2. Stand over to 20 April 2026.
(R.N. Laddha, J.) Page 1 of 1 __________________________________________________ 10 April 2026 ::: Uploaded on - 10/04/2026 ::: Downloaded on - 10/04/2026 22:38:16 :::