Bombay High Court
Keshav Laxman Datir vs The State Of Maharashtra on 18 February, 2026
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
620-BA-199-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO.199 OF 2026
WITH
INTERIM APPLICATION NO.302 OF 2026
Mukesh Anil Magar ... Applicant
V/s.
The State Of Maharashtra ... Respondent
____________________________________
Mr. Akshay Bankapur Advocate for the Applicant.
Ms. Geeta P. Mulekar, APP for the Respondent-State
Ms. Rekha Musle, Advocate for the Intervenor.
____________________________________
CORAM : MADHAV J. JAMDAR, J.
DATED : 18th FEBRUARY 2026 P.C.:
1. Mr. Bankapur, learned counsel appearing for the Applicant states that earlier Bail Application was withdrawn with leave to file fresh Application by incorporating the details of the antecedents. Learned counsel submits that although fresh application is filed being Bail Application No.199 of 2026, inadvertently, details of antecedent remained to be incorporated. Thus learned Counsel seeks leave to amend the Bail Application to bring on record the details of the antecedents. The amendment be carried out within a period of one week from today. Re-verification is dispensed with. 1 SUB ::: Uploaded on - 19/02/2026 ::: Downloaded on - 19/02/2026 20:34:47 ::: 620-BA-199-2026.doc
2. Amended copy to be served on the learned APP and the learned counsel appearing for the Intervenor.
3. Stand over to 5th March, 2026.
( MADHAV J. JAMDAR, J.) 2 SUB ::: Uploaded on - 19/02/2026 ::: Downloaded on - 19/02/2026 20:34:47 :::