Shashi Omkarnath Wazir vs The State Of Maharashtra Through ...
2026 Latest Caselaw 221 Bom

Bombay High Court

Shashi Omkarnath Wazir vs The State Of Maharashtra Through ... on 9 January, 2026

                                                                                          32.WP(L)/22964/2024
                                                                                        Shashi Wazir Vs. State




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION

                          WRIT PETITION (L) NO. 22964 OF 2024

Shashi Omkarnath Wazir & Anr.                                                       ... Petitioner
         V/s.
The State of Maharashtra & Ors.                   ... Respondents
               _______________________________________

Adv. Harshad Bhadbhade a/w. Adv. Nikita Mandaniyan a/w. Adv. Atharv
Gidaye a/w. Adv. Swati Panjwani & Adv. Vidhya Managvade i/b. Adv. Dileep
Satale for Petitioner.

Adv. Rita Joshi (through V.C.), learned AGP for Respondent Nos. 1 & 2 -
State.

Adv. Ankita Singhania i/b. Adv. Carl Patel for Respondent No. 3.
                _______________________________________

                                            CORAM : FARHAN P. DUBASH, J.

DATE : 9th JANUARY 2026

P. C.:

1. Ms. Singhania, learned Counsel appearing on behalf of the

Respondent seeks some accommodation.

2. Both parties are directed to file and exchange a brief note on the

written arguments together with a compilation of judgments that they

proposed to rely upon. This shall be done no later than 13th January 2026.

------------------------------------- Order dated 9th January 2026 32.WP(L)/22964/2024

32.WP(L)/22964/2024 Shashi Wazir Vs. State

3. Ad-interim relief if any, granted earlier shall continue to operate

till the next date.

4. Stand over to 16th January 2026.

( FARHAN P. DUBASH, J. ) Ajay Jadhav

32.WP(L)/22964/2024

JYOTI PRAKASH PRAKASH PAWAR PAWAR Date:

2026.01.09 20:20:54 +0530

------------------------------------- Order dated 9th January 2026 32.WP(L)/22964/2024