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Bombay High Court
Sanjay Dangi And Anr vs Union Of India And Ors on 13 May, 2026
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2026.05.13
20:54:49
+0530 14-WP-10037 +2.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL WRIT PETITION (ST) NO.10037 of 2026
Sanjay Dangi & Anr ...Petitioner.
Versus
Union of India & Ors. ...Respondents
WITH
INTERIM APPLICATION (ST) NO.10056 OF 2026
WITH
INTERIM APPLICATION (ST) NO.10060 OF 2026
IN
WRIT PETITION (ST) NO.10037 of 2026
__________
Mr Vikram Nankani, Sr Advocate a/w Mr Naushad Engineer, Sr Advocate, a/w
Dr Irfan, Mr Karan Kadam and Mr Zubin Sheth, Ms Samrudhdhi Bendhbar, Ms
Antara, Mr Sangram Parab for the Petitioners i/by Parinam Associates.
Mr Zoheb Hossain a/w Mr Pranjel Tripathi and Anil D Yadav for respondent
No.3.
Mr Dinesh Haldankar, APP for the State.
__________
CORAM : ADVAIT M. SETHNA &
SANDESH D. PATIL, JJ.
DATE : 13 MAY 2026.
(VACATION COURT)
P.C.:
1. Heard the learned Counsel for the parties. In light of the clear order dated 08.05.2026, passed by the coordinate Bench of this Court which we have perused, we are not inclined to pass any orders at this stage.
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