Lolakashi Gopal Rao Since Deceased ... vs State Of Maharashtra
2026 Latest Caselaw 211 Bom

Bombay High Court

Lolakashi Gopal Rao Since Deceased ... vs State Of Maharashtra on 9 January, 2026

2026:BHC-AS:836

              Megha                                                   903_alpst_19725_2025.docx


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                    APPLICATION FOR LEAVE TO APPEAL (PVT) (STAMP)
                                  NO.19725 OF 2025

              Lolakashi Gopal Rao since deceased
              through 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.

              Mr. Shailesh S. Ghag, 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2) Reserving the liberty as prayed for, the Application and Appeal are permitted to be withdrawn and disposed of.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_19725_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 16:15:53