Bvk Infrastructure Through Bhavesh ... vs State Of Maharashtra And Anr
2026 Latest Caselaw 724 Bom

Bombay High Court

Bvk Infrastructure Through Bhavesh ... vs State Of Maharashtra And Anr on 21 January, 2026

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL WRIT PETITION NO.6319 OF 2025
                     BVK Infrastructure,
                     Through Bhavesh Shah                                                   .. Petitioner
                               Vs.
                     The State of Maharashtra and Anr.                                      .. Respondents


                     Mr. Manish M. Bohra, Advocate for the Petitioner.
                     Mrs. Megha S. Bajoria, Advocate for the Respondent-State of Maharashtra.


                                                                CORAM : GAUTAM A. ANKHAD, J.

                                                                DATE      : 21ST JANUARY 2026.
                     P.C. :

1. Issue notice to the Respondents. Humdast permitted. In addition, learned counsel for the Petitioner to serve privately to the Respondents. Mrs. Bajoria, learned APP waives service on behalf of Respondent No.1.

2. Mr. Bohra, learned counsel for the Petitioner relies upon the judgment in the case of Meenakshi v. State of Haryana in Criminal Appeal No.298 of 2026 arising out of Special Leave Petition (Criminal) No.19050 of 2025 dated 7 th January 2026 and submits that directing the accused to appear on every date of hearing before the appellate or revisional Court particularly after an order of suspension of sentence is passed, is unnecessary and non-bailable warrant ought not to have been issued.

3. List the matter on 18th February 2026.

4. In the meanwhile, ad-interim relief in terms of prayer clause (b) is granted upon the Petitioner's undertaking that the Petitioner-Bhavesh Shah shall appear before the learned Additional Sessions Judge as and when so directed.

[ GAUTAM A. ANKHAD, J. ] Digitally signed by SNEHA SNEHA

ABHAY DIXIT ABHAY Date: 21-WP-6319-2025.doc Dixit DIXIT 2026.01.21 17:46:20 +0530