Bombay High Court
Datta Ankush Borde vs The State Of Maharashtra And Another on 11 August, 2025
1
1435.25BA
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
83 BAIL APPLICATION NO.1435 OF 2025
DATTA ANKUSH BORDE
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Applicant : Mr.P.S.Kokane h/f. Mr.A.L.Kanade
APP for Respondent-State : Mr.N.B.Patil
...
CORAM : ARUN R. PEDNEKER, J.
DATE : 11.08.2025 P.C. : 1] Liberty is granted to the applicant to provide address pursis. 2] On address pursis being provided, issue notice
to the respondent no.2, returnable on 26.08.2025.
3] Meantime, the learned APP through Investigation Officer to intimate respondent no.2 about listing of the matter.
[ARUN R. PEDNEKER] JUDGE DDC