Ramesh Gopal Rao Huf vs State Of Maharashtra
2026 Latest Caselaw 210 Bom

Bombay High Court

Ramesh Gopal Rao Huf vs State Of Maharashtra on 9 January, 2026

2026:BHC-AS:834

              Megha                                                   903_alpst_25055_2025.docx


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                    APPLICATION FOR LEAVE TO APPEAL (PVT) (STAMP)
                                  NO.25055 OF 2025

              Ramesh Gopal Rao                                              ...Applicant

                                      V/s.

               The State of Maharashtra and Ors.            ...Respondents
                                        ______________
              Ms. Shrushti Kale and Mr. Arnold Fernandes i/b. Mr. Vivek Sharma
              for the Applicant.

              Ms. Rashmi S. Tendulkar, APP for Respondents No.1-State.
                                        ______________

                                                    CORAM: SANDEEP V. MARNE, J.

DATED: 9 JANUARY 2026.

P.C.:

1) The learned counsel appearing for the Applicant/Appellant, on instructions, seeks leave of the Court to withdraw the Application and the Appeal with liberty to file Appeal under the Proviso to Section 372 of the Criminal Procedure Code, 1973/Section 413 of Bhartiya Nagrik Suraksha Sanhita, 2023 before the Sessions Court in view of judgment of the Apex Court in Celestium Financial Versus. A. Gnanasekaran Etc. 1

2) Reserving the liberty as prayed for, the Application and Appeal are permitted to be withdrawn and disposed of.

1 2025 SCC OnLine SC 1320

9 January 2026 Megha 903_alpst_25055_2025.docx

3) If Appeal is filed before the Sessions Court within a period of eight weeks, the Appellant/Applicant shall be entitled to the benefit of Section 14 of the Limitation Act, 1963.

4) Registry shall return the original certified copy of the impugned order to the Applicant.

[SANDEEP V. MARNE, J.]

Signed by: Megha S. Parab

Designation: PA To Honourable Judge 9 January 2026 Date: 09/01/2026 16:15:07