Snehlata Samdarshi Jaiswal vs The State Of Maharashtra
2026 Latest Caselaw 728 Bom

Bombay High Court

Snehlata Samdarshi Jaiswal vs The State Of Maharashtra on 21 January, 2026

Author: R.N. Laddha

Bench: R.N. Laddha

SMITA       Digitally signed by SMITA
            JOHNSON GONSALVES
   2026:BHC-AS:2994
JOHNSON     Date: 2026.01.22 00:42:32
GONSALVES   +0530




                              sg                                                                                               34.revn134-09.docx


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                                           Criminal Revision Application No.134 of 2009

                  Snehlata Samdarshi Jaiswal
                  Aged about 50 years,
                  Residing at Flat No.602, "B" Wing,
                  Vandana CHS Ltd. SBP Nagar,
                  Mhada, Andheri (W),
                  Mumbai 400 053                                                                                          ... Applicant

                                   versus

                  The State of Maharashtra
                  The Intelligence Officer,
                  CBI, ACB, EOW, Mumbai                                                                                   ... Respondent
                                                                                     ----
                  None for the applicant.
                  Mr Arfan Sait, APP, for the respondent/ State.
                  Ms Yashashree Raut, h/f. Mrs Manisha Jagtap, for respondent
                  (CBI).
                                                 ----
                                                       Coram: R.N. Laddha, J.

Date: 21 January 2026.

P.C.:

. None present for the applicant/original accused No.4.

2. The learned Counsel appearing on behalf of the respondent-CBI apprises the Court that the applicant /accused

__________________________________________________

21 January 2026

sg 34.revn134-09.docx

No.4 has already been acquitted by the Special Judge, CBI, Mumbai on 24 March 2021, tenders a copy of the judgment passed by the Special Judge in CBI Special Case No.21 of 2002, and states that nothing survives in this revision application.

3. Accordingly, the revision application stands disposed of.

(R.N. Laddha, J.)

__________________________________________________

21 January 2026