Ranjitsingh Anupsingh Anand vs The State Of Maharashtra And Anr
2026 Latest Caselaw 3246 Bom

Bombay High Court

Ranjitsingh Anupsingh Anand vs The State Of Maharashtra And Anr on 31 March, 2026

Author: N.R. Borkar

Bench: N.R. Borkar

                                                                         9-crwp-6395-25.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                  WRIT PETITION NO. 6395 OF 2025

Ranjitsingh A. Anand                                          ...Petitioner
      V/s.
The State of Maharashtra & Anr.                               ...Respondents.

                              ..............
Mr. Raghavendra S. Mehrotra a/w. Adv. Madhat Shaikh, Adv. Irfan
Shaikh, Adv. Yasmine Sayyed, Adv. Ansari Gazala and Adv. Mohini
Tekale i/b Lawkhara Legal for the Petitioner.
Ms S.G. Talhar, APP for the Respondent/State.
                              ..............

                                    CORAM     :      N.R. BORKAR, J.

                                    DATE      :      31.03.2026.

P.C. :

1. Issue notice to the respondent No.2, returnable on 29 th April 2026.

2. The petitioner is permitted to file an application for adjournment before the trial Court on the next date. If such application is filed, the trial Court shall adjourn the proceedings in question beyond 29th April 2026.

[N.R.BORKAR, J.]