Bombay High Court
Vardhaman C Shah And Anr vs State Of Maharashtra on 13 May, 2026
21. ABA 1302-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
ANTICIPATORY BAIL APPLICATION NO.1302 OF 2026
Vardhman C. Shah And Anr. ).. Applicants
Versus
State of Maharashtra ).. Respondent
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Mr. S. Shamim (through V.C.) a/w Adv. Murtuza Slatewala i/b S.
Shamim & Co. for the Applicants.
Ms. Supriya Kak, A.P.P. for the Respondent-State.
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CORAM : SANDESH D. PATIL, J.
DATE : 13th MAY 2026
(VACATION COURT)
P.C. :
1) Heard the learned Counsel for the Applicant and the learned A.P.P.
for Respondent-State. She submits that she requires to go through the papers, as she is served today in the Court.
2) At the request of the learned A.P.P., stand over to 16th June, 2026.
3) The learned Counsel for the Applicant submits that the interim order passed by the Sessions Court after disposal of the Anticipatory RaJesh Chittewan, PS 1/2 ::: Uploaded on - 13/05/2026 ::: Downloaded on - 13/05/2026 21:13:30 :::
21. ABA 1302-2026.doc Bail Application, was extended and is in operation till tomorrow, i.e. 14th May, 2026. Hence, the following Order.
:Order:
(i) The interim protection granted to the Applicant by the Sessions Court, is extended till 16th June, 2026.
(ii) Stand over to 16th June, 2026.
(SANDESH D. PATIL, J.) RaJesh Chittewan, PS 2/2 Digitally signed by RAJESH RAJESH VASANT VASANT CHITTEWAN CHITTEWAN Date: 2026.05.13 20:33:11 +0530 ::: Uploaded on - 13/05/2026 ::: Downloaded on - 13/05/2026 21:13:30 :::