Ranna Shashank Shah And Anr vs State Of Maharashtra And Anr
2022 Latest Caselaw 7470 Bom

                                     Ethape                 1                 502-WP-2410-2016.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                               WRIT PETITION NO. 2410 OF 2016

                                Ranna Shashank Shah & Anr              ...Petitioners
                                     Versus
                                State Of Maharashtra & Anr             ...Respondents

                                                                ....
                                Mr. Mihir Gheewala a/w Aditya Mehta & Santosh Pawar for,
                                Advocate for the Petitioner.
                                None for respondent No.2.
                                Mr. A. R. Patil, APP for the Respondent - State.

                                                                ....
             Digitally signed
             by
DNYANESHWAR DNYANESHWAR
ASHOK ETHAPE ASHOK ETHAPE
             Date: 2022.08.02


                                                       CORAM : PRAKASH D. NAIK, J.

13:46:05 +0530

DATE : 1st AUGUST, 2022 PC :

1. Not on board. Taken on board.

2. Papers are produced for extension of interim relief

granted by this Court.

3. It is submitted that the petition has been admitted by

this Court vide order dated 07.11.2017. In view of the

judgment of the Supreme Court in the case of Asian

Resurfacing of Road Agency Private Limited and

Another Versus Central Bureau of Investigation 1, the

trial Court has been insisting for extension of interim relief

granted by this Court. On 30.07.2022, the trial Court has 1 (2018) 16 SCC 299 Ethape 2 502-WP-2410-2016.doc

issued non-bailable warrant against the petitioners. The

interim relief granted by this Court is extended till fnal

disposal of the petition.

4. The petitioners are permitted to prefer the separate

interim application for cancellation of warrant issued

against them.

(PRAKASH D. NAIK, J.)