Mrunal Mayur Gajbhiye vs State Of Maharashtra Thr Additional ...
2025 Latest Caselaw 4351 Bom

Bombay High Court

Mrunal Mayur Gajbhiye vs State Of Maharashtra Thr Additional ... on 25 August, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

                                                                                                (1)                                                34crwp435.25

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        NAGPUR BENCH : NAGPUR
                                    CRIMINAL WRIT PETITION NO.435/2025
                             Mrunal Mayur Gajbhiye .VS. Sate of Maharashtra and anr.
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                      Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                 Mr. G. B. Mate, Advocate for petitioner.
                                 Mr. S. S. Doifode, A.P.P. for respondent Nos. 1 and 2.

                                 CORAM : ANIL L. PANSARE AND M. M. NERLIKAR, JJ.

DATE : AUGUST 25, 2025

Heard for some time.

2. Learned counsel for the petitioner has invited our attention to judgments in Dhanya M. vs. State of Kerala and Ors.; [2025 SCC OnLine SC 1315[ and Mujib .Vs. District Magistrate, Aurangabad and Ors. [2023 SC OnLine Bom 994], to contend that despite availability of remedy to seek cancellation of bail, respondent No.2 has invoked jurisdiction under Section 3 of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders, Dangerous Persons, Video Pirates, Sand Smugglers and Persons Engaged in Black Marketing of Essential Commodities Act, 1981.

3. Learned A.P.P. seeks time to go through the judgments and make submissions.

4. Stand over to 26.08.2025

(M. M. Nerlikar, J.) (Anil L. Pansare, J.)

Kahale